Lingaraj Sahu vs State Of Odisha & Ors
2023 Latest Caselaw 8951 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                       W.P.C.(OA) No.2842 of 2015

        Lingaraj Sahu                        ....                 Petitioner
                                                          Mr. I. Sahu, Advocate

                                            -versus-

        State of Odisha & Ors.               ....               Opposite Parties
                                                            Mr. B. Panigrahi, ASC

                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                      ORDER

09.08.2023 Order No

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

2. Heard learned counsel appearing for the Parties.

3. The petitioner has filed this writ petition seeking direction to opposite parties to sanction pension and other pensioanry benefits to the petitioner after regularizing his service on completion of 10 years of service under work charged establishment.

4. Learned counsel for the petitioner contended that similar benefit has been extended to one Narusu Pradhan. As such the petitioner having stood in similar footing, he is entitled to grant all the benefits.

5. Learned State Counsel for the State contended that the petitioner has already retired from service. He further contended that the claim of the petitioner cannot sustain in the eye of law.

6. It is contended that one Narusu Pradhan, a similar circumstanced person like the petitioner had filed O.A. No. 1189 (C) of 2006 // 2 //

praying for retrial benefits. The Tribunal allowed the retrial pensionary benefits in his favour vide order dated 11.06.2009, which was challenged by the State before this Court in W.P.(C) No. 5377 of 2010. This Court dismissed the writ petition on 19.12.2011 and confirmed the order passed by the Tribunal. Thereafter against the order passed by this Court, the State has preferred SLP in Civil Appeal No. 22498 of 2012, the same was also dismissed on 07.01.2013. 6. In that view of the matter, the relief claimed by the petitioner is Page 2 of 2 fully covered by the judgment of the Tribunal passed in the case of Narusu Pradhan, which has been confirmed by this Court as well as the apex Court. Thus the petitioner, having stood in similar footing, is entitled to get the benefits which have been extended to Narusu Pradhan and all the differential benefits and consequential benefits, as due and admissible to him, shall be granted to him in accordance with law within a period of four months from the date of communication of this order.

7. With the above observation & direction, the writ petition stands disposed of.

(Biraja Prasanna Satapathy) Judge Sneha

Signature Not Verified Digitally Signed Signed by: SNEHANJALI PARIDA Designation: Jr. Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 10-Aug-2023 16:12:08