Sudhakar Dash vs State Of Odisha & Ors
2023 Latest Caselaw 3444 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.10834 of 2023

        Sudhakar Dash                        ....                  Petitioner
                                                        Mr. D.K. Mohapatra, Advocate

                                               -versus-

        State of Odisha & Ors.               ....                 Opposite Parties
                                                                Mr. S. Rath, ASC

                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                      ORDER

13.04.2023 Order No

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel for the Parties.

3. The petitioner has filed this application seeking direction to release the pension and pensionary benefits in the light of the Judgment rendered in the case of Sarat Chandra Parida v. State of Odisha, 2015 (II) ILR-CUT 94.

4. 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.

5. The petitioner having stood in the same footing is also entitled to get 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 (4) months from the date of communication/ // 2 //

production of a authenticate/certified copy of this order by the petitioner.

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

(Biraja Prasanna Satapathy) Judge Sneha