Citation : 2023 Latest Caselaw 6895 Ori
Judgement Date : 6 June, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.17400 of 2023
Bipin Bihari Mishra .... Petitioner
Mr. A. Bhoi, Advocate
-versus-
State of Odisha and
Others .... Opposite Parties
State Counsel
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
06.06.2023
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 the opposite parties to sanction and release pension and pensionary benefits in the light of the judgment rendered in Sarat Chandra Parida v. State of Odisha reported in 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 the benefits at par with Sarat Chandra // 2 //
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/production of a certified copy of this order by the petitioner.
6. With the aforesaid observation and direction, the Writ Petition stands disposed of.
Issue urgent certified copy as per rules.
(Biraja Prasanna Satapathy) Vacation Judge
Subrat
Signature Not Verified Digitally Signed Signed by: SUBRAT KUMAR BARIK Designation: Senior Stenographer Reason: ...
Location: HIGH COURT OF ORISSA, CUTTACK Date: 07-Jun-2023 13:26:15
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