Prasanta Kumar Bejo vs State Of Odisha & Others
2023 Latest Caselaw 8999 Ori

Citation : 2023 Latest Caselaw 8999 Ori
Judgement Date : 10 August, 2023

Orissa High Court

Prasanta Kumar Bejo vs State Of Odisha & Others on 10 August, 2023

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                      W.P.(C) No.24962 of 2023

        Prasanta Kumar Bejo               ....   Petitioner
                                               Mr. M.K. Sahoo, Adv.
                                       -versus-

        State of Odisha & Others          ....     Opposite Parties
                                                State Counsel
                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                   ORDER

10.08.2023 Order No

1. 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.

(a)A to direct the opp. parties to release pensionary and other retiral benefits in favour of the petitioner following the principles of law laid down by this Hon'ble High Court in the case of Sarat Chandra Parida-Vrs.State of Odisha and Ors., reported in 2015(II) ILR Cuttack 94, which has been upheld by the Hon'ble Apex Court in SLP(C ) No. 761 of 2016 and subject judgment dtd.20.08.2019 passed in W.P.(C) NO.22316/2018 within a stipulated time.

4. Taking into account the submissions made, the Petitioner is permitted to make a fresh representation before Opp. party No.1 in that regard within a period of two weeks from today.

5. It is observed that if such a representation is filed within the aforesaid period, Opp. party No.1 shall do well to take a lawful decision on the same in the light of the order passed in the case of Sarat Chandra Parida // 2 //

Vrs. State of Odisha, reported in 2015(II) ILR-CUT-94 within a period of three months from the date of receipt of such representation. The order so passed by the Opp. Party No.1 be communicated to the Petitioner.

6. With the aforesaid observation and direction, the Writ Petition is disposed of.

(Biraja Prasanna Satapathy) Judge

sangita

Signature Not Verified Digitally Signed Signed by: SANGITA PATRA Reason: authentication of order Location: high court of orissa, cuttack Date: 16-Aug-2023 14:30:06