Minati Mohanty vs State Of Odisha & Others
2023 Latest Caselaw 3980 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                       W.P.(C) No.6428 of 2023

        Minati Mohanty                  ....  Petitioner
                                            Mr. G.K. Nanda, Adv.
                                    -versus-

        State of Odisha & Others        ....   Opposite Parties
                                             Mr. R.N. Mishra, A.G.A

                           CORAM:
              JUSTICE BIRAJA PRASANNA SATAPATHY

                                 ORDER

20.04.2023 Order No

02. I.A. No.4355 of 2023

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

2. Heard.

3. Considering the prayer made, the order dated 03.03.2023 is hereby recalled.

4. The I.A is disposed of.

(Biraja Prasanna Satapathy) Judge

W.P.(C) No.6428 of 2023

03.

1. Heard learned counsel for the parties.

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

// 2 //

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). Consequently, 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/production of a certified copy of this order by the Petitioner.

5. Wit the aforesaid observation and direction, the Writ Petition stands disposed of.

(Biraja Prasanna Satapathy) Judge

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