Umesh Kumar Moharatha vs State Of Odisha And Others
2022 Latest Caselaw 4423 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No. 2667 of 2018

 Umesh Kumar Moharatha             ....                  Petitioner
                                         Mr. S. K. Ojha, Advocate

                              -versus-

 State of Odisha and Others        ....               Opp. Parties
                                             Mr. G. Rout, ASC
                       Mr. Manoj Kumar Mishra, Senior Advocate
                                                   (O.P. No. 3)

                     CORAM:
                        JUSTICE SANJAY KUMAR MISHRA

                                      ORDER

Order No. 06.09.2022

09. 1. This matter is taken up through hybrid mode.

2. Heard Mr. S. K. Ojha, learned Counsel for the Petitioner, so also Mr. M. K. Mishra, learned Senior Advocate for Opposite Party No. 3 and Mr. G. Rout, learned Counsel for the State.

3. Pursuant to Order dated 12.08.2022, after taking instructions in the said regard, the learned Counsel for the State fairly submits that the case of the Petitioner is covered by the Judgment passed by the coordinate Bench in Smt. Kamini Acharjya vs. State of Orissa and Others, reported in 2022 (I) OLR 1068.

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4. The Opposite Parties are directed to sanction pension and extend all consequential benefits as per the entitlement of the Petitioner within a period of two months from the date of production/receipt of the certified copy of this Order in terms of the said Judgment reported in 2022 (I) OLR 1068.

5. Accordingly, the Writ Petition stands disposed of.

(S. K. MISHRA) JUDGE

AKPradhan