Mamata Dash vs State Of Odisha And
2023 Latest Caselaw 12197 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.31645 of 2023

        Mamata Dash                         ....                 Petitioner
                                             Mr. D.K. Mohapatra, Advocate

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

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                           ORDER

09.10.2023 Order No.

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

2. Heard learned counsel for the Petitioner and learned State Counsel for the Opposite Parties.

3. The Petitioner has filed the present Writ Petition with the following prayer: -

<It is therefore prayed that this Hon'ble Court may graciously be pleased to:-

i) Admit the writ application.

ii) Call for the records.

iii) Issue a writ of Mandamus directing the opposite parties to sanction and release the pension and pensionary benefits of the petitioner within a reasonable time to be stipulated by this Hon'ble Court in the light of the judgment passed by the Hon'ble court in case of Sarat Chandra Parida Versus the State of Orissa reported in 120 (2015) CLT 813.=

4. However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioner to make a detailed representation before Opp. Party No.1 by // 2 //

enclosing all the relevant documents and citations in support of her claim, if any, within a period three weeks hence.

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 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

Basudev

Signature Not Verified Digitally Signed Signed by: BASUDEV SWAIN Reason: Authentication of Order Location: High Court of Orissa, Cuttack Date: 12-Oct-2023 18:52:09