Pramod Kumar Behera vs State Of Odisha And
2023 Latest Caselaw 4818 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.13052 of 2023

        Pramod Kumar Behera              ....                    Petitioner
                                                 Mr. P.K. Panda, Advocate

                                      -versus-
        State of Odisha and
        Others                           ....             Opposite Parties
                                                           State Counsel

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                        ORDER

01.05.2023 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 release pension and pensionary benefits in the light of the judgment rendered in Sarat Chandra Parida v. State of Odisha, 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 Parida (supra). Consequentially, the opposite parties // 2 //

are directed to extend the pensionary and other retiral benefits to the petitioner within a period of four 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) Judge

Basudev BASUDE Digitally signed by BASUDEV SWAIN

V SWAIN 19:39:14 +05'30' Date: 2023.05.02