Gayamani Das vs State Of Odisha And
2023 Latest Caselaw 4190 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) No.11541 of 2023

        Gayamani Das                         ....                    Petitioner
                                                   Mr. S.B. Mohanty, Advocate
                                          -versus-
        State of Odisha and
        Others                               ....                Opposite Parties
                                                             Mr. S.K. Samal, AGA

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                            ORDER

24.04.2023 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 the present Writ Petition with the following prayer: -

<It is therefore prayed that this Hon'ble Court may graciously be pleased:-

(i) To admit the writ petition;

(ii) To direct the opposite parties to combine and include the Non-formal service from 1989 to 1997 towards qualifying service for the purpose of pension only in view of Rule, 10, 11, 12 and 13 of O.C.S. Pension Rules, 1992 and in accordance with the judgment of this Hon'ble Court and the Judgment of Hon'ble Supreme Court reported in 2020 (I) OLR (S.C) -458 (Chandra Mohan Negi -Vrs- State of Himachal Pradesh) and similar Judgment of this Hon'ble Court reported in 2022 (2) O.L.R.- 219 and further order be passed for revision of pension and both arrear and corrent revised pension be calculated and paid to the petitioner, visualizing her fag end of life // 2 //

and pass such order/orders as deem fit and proper in the interest of justice..=

4. Learned counsel for the Petitioner submits that through highlighting her grievance, the petitioner has filed a representation vide Annexure-6 to the Writ Petition, but till date nothing has been done in the matter. In such background, she prays that a direction be issued to opposite party No.1 to take a decision on the above noted petition within a specific time period.

5. Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs opposite party No.1 to take a decision on the above noted petition in accordance with law, within a period of three months from the date of production of certified copy of this order and communicate the result of such exercise to the petitioner.

6. The Writ Petition is disposed of accordingly.

(Biraja Prasanna Satapathy) Judge

Basudev