Urmila Mohanty vs State Of Odisha & Ors
2023 Latest Caselaw 6906 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P.(C) No. 18214 of 2023

        Urmila Mohanty                        ....                Petitioner
                                                          Mr. A. Sahoo, Advocate

                                            -versus-

        State of Odisha & Ors.                ....             Opposite Parties
                                                         Mr. A.K. Sharma, AGA

                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                       ORDER

08.06.2023 Order No

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

2. The petitioner has filed this application seeking direction to the opposite parties to allow the petitioner to avail the leave benefits under the Orissa Education (Leave of Teachers and other Members of the Staff of Aided Educational Institutions) Rules, 1977, retrial and pensionary benefit under the Orissa Aided Educational Institutions' Employees Retirement Benefit Rules, 1981 and GPF benefit under the Orissa Aided Educational Institutions Employees' General Provident Funds Rules, 1983, as the petitioner is now receiving full grant-in-aid is an aided educational institution.

3. In course of hearing, learned counsel for the petitioner states that the petitioner has already made representation before opposite party no.1 vide Annexure-2, and the same may be directed to be disposed of taking into consideration the judgment of this Court in the case of Ritanjali Giri @ Paul v. State of Odisha (School & M.E. Deptt.) & others, 2016 (I) ILR-1162 and order of this Court in the case of Jagadish Singh Babu v. State of Odisha (W.P.(C) No. 29322 of // 2 //

2020 disposed of on 11.08.2021) and within a stipulated time, to which learned State Counsel has raised no objection.

4. As agreed by learned counsel for the parties, without expressing any opinion on the merits of the case, this writ petition stands disposed of directing opposite party no.1 to consider the representation filed by the petitioner under Annexure-2 taking into consideration the judgment of this Court in the case of Ritanjali Giri @ Paul v. State of Odisha (School & M.E. Deptt.) & others, 2016 (I) ILR-1162 and order of this Court in the case of Jagadish Singh Babu v. State of Odisha (W.P.(C) No. 29322 of 2020 disposed of on 11.08.2021), and pass a reasoned and speaking order as expeditiously as possible, preferably within a period of three months from the date of receipt of the certified/authenticated copy of this order.

Issue urgent certified copy as per rules.

(Biraja Prasanna Satapathy) Vacation Judge Sneha

Signature Not Verified Digitally Signed Signed by: SNEHANJALI PARIDA Designation: Jr. Stenographer Reason: Authentication Location: Cuttack Date: 08-Jun-2023 18:54:46