Geetanjali Rout And vs State Of Odisha And
2024 Latest Caselaw 10134 Ori

Orissa High Court

Geetanjali Rout And vs State Of Odisha And on 18 June, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK


        W.P.(C) Nos.13163, 13220, 13221, 13222, 13224,
             13229, 13389, 13445 & 14149 of 2024


        Geetanjali Rout and
        Others                              ....                  Petitioners
                                                    Mr. B. Behera, Advocate


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


                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                           ORDER

18.06.2024 Order No.

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

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

3. The Petitioners have filed the present Writ Petition with the following prayer: -

"Therefore, it is prayed that this Hon'ble Court may be graciously pleased

(i) To admit the writ application.

(ii) Call for the record.

(iii) Issue a writ of mandamus directing the Opp. Parties to extend all service benefits to the petitioners under Orissa Aided Educational Institutional Employees' Retirement Benefit Rules, 1981 and Orissa Education (Leave to // 2 //

Teachers and other Members of the Staffs of Aided Education Institutions) Rules, 1977 and Orissa Aided Education Institutions' Employees General Provident Fund Rules, 1983 in terms of judgment law pronounced by this Hon'ble Court in W.P.(C) No.23312 of 2020 disposed on 28.09.2021 (Prasanta Kumar Mohapatra Vrs.

State of Odisha)."

4. However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioners to make a detailed representation before Opp. Party No.1 by enclosing all the relevant documents and citations in support of their 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, 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 petitioners.

6. With the aforesaid observation and direction, the Writ Petition is disposed of.

7. Photocopy of this order be placed in all the connected matters.

(Biraja Prasanna Satapathy)

Reason: Authentication Basudev Location: High Court of Orissa, Cuttack