Bamdev Purohit vs State Of Odisha And Others
2022 Latest Caselaw 5738 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                              WPC (OAC) No. 854 of 2009

Bamdev Purohit                          .....                                       Petitioner
                                                                     Ms. A.K. Dei, Advocate
                                        Vs.
State of Odisha and others              .....                                 Opposite parties
                                                                               State Counsel
              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                                 ORDER

19.10.2022

Order No. This matter is taken up through hybrid mode.

2. The petitioner has filed this application seeking direction to the opposite parties to grant pension and other retiral benefits in the light of the judgment rendered in Sarat Chandra Parida v. State of Odisha, 2015 (II) ILR-CUT 94.

3. As it appears, the issue involved in this case is analogous to W.P. (C) No.22316 of 2018. Therefore, in view of the reasons assigned in order dated 20.08.2019 passed in W.P.(C) No.22316 of 2018, this writ petition stands disposed of.

4. The petitioner having stood in the same footing is also entitled to the benefits at par with Sarat Chandra Parida (supra). Consequentially, the opposite parties are directed to extend the pensionary and other retiral benefits to the petitioner within a period of four months from the date of communication of a certified copy of this order by the petitioner.

5. With the aforesaid observation and direction, the writ petition stands disposed of.

Arun                                             (DR. B.R. SARANGI, J.)