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Satyanarayana Patra vs State Of Odisha And Others
2023 Latest Caselaw 11149 Ori

Citation : 2023 Latest Caselaw 11149 Ori
Judgement Date : 12 September, 2023

Orissa High Court
Satyanarayana Patra vs State Of Odisha And Others on 12 September, 2023
              IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No.22110 of 2016

Satyanarayana Patra                     .....                                Petitioner
                                                           Mr. P.K. Nanda, Advocate

                                        Vs.

State of Odisha and others              .....                          Opposite Parties
                                                                Mr. Y.S.P. Babu, AGA

                                                       Mr. Tanmay Mishra, Advocate
                                                                    (for O.P. No.3)

                       CORAM: JUSTICE SANJAY KUMAR MISHRA

                                               ORDER

12.09.2023 Order No. The matter is taken up through hybrid mode.

3.

2. Learned Counsel for the Parties are present.

3. Mr. Nanda, learned Counsel for the Petitioner submits, this case is covered by judgment of this Court passed by the coordinate Bench on 07.04.2022 in W.P.(C) No.902 of 2018 (Smt. Kamini Acharjya vs. State of Orissa and others), reported in 2022 (I) OLR 1068 following which, this Court also vide Order dated 06.09.2022, disposed of W.P.(C) No.2667 of 2018 (Umesh Kumar Moharatha vs. State of Odisha and others) with a direction to Opposite Parties to sanction pension and extend all consequential benefits as per the entitlement of the Petitioner. Mr. Nanda files copy of the said judgment and Order passed by this Court in W.P.(C) No.2667 of 2018.

4. The said submission of Mr. Nanda is not disputed by Mr. Mishra, learned Counsel, who represents contesting Opposite Party No.3.

5. In view of such submission made by the learned Counsel for the Parties, the Writ Petition stands disposed of with a direction to Opposite Parties to sanction pension and extend all consequential benefits as per the entitlement of the Petitioner within a period of two months from the date of production of the certified copy of this Order.





                                                                           (S.K. MISHRA)
               padma                                                          JUDGE




Signature Not Verified
Digitally Signed
Signed by: PADMA CHARAN DASH
Designation: Personal Assistant
Reason: Authentication
Location: ORISSA HIGH COURT CUTTACK
Date: 15-Sep-2023 10:58:51
 

 
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