The Board Of Governors ... vs Dr. Subhra Keshari Biswal And ...
2023 Latest Caselaw 5186 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        W.A. No.659 of 2023


             The Board of Governors represented         ....       Appellants
             through its Director, Indira Gandhi
             Institute of Technology, Dhenkanal
             and another
                                             Mr. Nirod Kumar Sahu, Advocate
                                          -versus-
             Dr. Subhra Keshari Biswal and others ....           Respondents


                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE G. SATAPATHY

                                           ORDER

04.05.2023 Order No.

01. 1. Learned counsel for the Appellants points out that although the five others ex-employees who are junior to the Respondent No.1 specifically exercised their option to be governed by the Pension Scheme, Respondent No.1 herein did not and, therefore, he stood on a different footing. Further, he had already received the entire retiral benefits upon his retirement.

2. Notice be issued to Respondent No.1 by registered/speed post with A.D., making it returnable before the next date, requisites for which shall be filed within working days. The tracking report be placed on record before the next date.

3. List on 11th September, 2023.

I. A. No.1699 of 2023

4. There shall be stay of the impugned judgment dated 25th January, 2023 passed by the learned Single Judge in W.P.(C) No.2317 of 2018 till the next date.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge M. Panda

MRUTYUNJ Digitally signed by MRUTYUNJAYA PANDA

AYA PANDA Date: 2023.05.04 17:54:15 +05'30'