Dr. Kartik Kumar Das vs State Of Orissa And Another
2023 Latest Caselaw 3000 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      W.A. No. 1619 of 2022

            Dr. Kartik Kumar Das                         ....           Appellant
                                     Mr. Prasanta Kumar Mishra, Advocate
                                        -versus-
            State of Orissa and another              ....       Respondents
                                 Mr. A.P. Das, Additional Standing Counsel

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE G. SATAPATHY

                                          ORDER

Order No. 06.04.2023

01. I.A. No.3778 of 2022

1. For the reasons stated therein, the delay in filing the present writ appeal is hereby condoned. The application for condonation of delay is allowed.

W.A. No.1619 of 2022

2. Learned counsel appearing for the Appellant relies on the judgment of this Court in State of Odisha v. Sushanta Chandra Sahoo 2022 (Supp.) OLR-447 to urge that in terms of the Explanation b (ii) to Rule 7(2)(c) of the Odisha Civil Service (Pension) Rules, 1992, the Appellant's pension ought have been paid in full since no judicial proceedings was pending on the date of his retirement.

3. Notice. Mr. A.P. Das, learned Additional Standing Counsel accepts notice on behalf of the Respondents. Since he accepts

notice, let required number of copy of the writ appeal be served on him within a week.

4. List on 22nd August, 2023.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge S. Behera