Sanjaya Kumar Pradhan vs State Of Odisha And
2024 Latest Caselaw 513 Ori

Orissa High Court

Sanjaya Kumar Pradhan vs State Of Odisha And on 9 January, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) No.42024 of 2023

        Sanjaya Kumar Pradhan             ....                    Petitioner
                                                  Mr. R.P. Dalai, Advocate
                                       -versus-
        State of Odisha and
        Others                            ....               Opposite Parties
                                                              State Counsel


                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                         ORDER

09.01.2024 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-4, and the same may be directed to be // 2 //

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 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-4 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) Judge

Basudev

Reason: Authentication of order Location: High Court of Orissa, Cuttack Date: 10-Jan-2024 19:34:29