Hare Krushna Pattanaik vs State Of Odisha & Others .... Opposite ...
2024 Latest Caselaw 10397 Ori

Orissa High Court

Hare Krushna Pattanaik vs State Of Odisha & Others .... Opposite ... on 24 June, 2024

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                         WP(C) No.19017 of 2023
                                Hare Krushna Pattanaik                           ....           Petitioner
                                                                                Mr.A.P. Sahoo, Advocate
                                                                    -versus-
                                State of Odisha & others                 .... Opposite Parties
                                                 Mr. Pusparaj Bharadwaj, Addl. Standing Counsel
                                                          CORAM:
                                          HON'BLE MR. JUSTICE MURAHARI SRI RAMAN

        Order No.                                                   ORDER
           03.                                                     24.06.2024

This matter is taken up through Hybrid Mode.

2. Learned counsel for the petitioner cited certain decisions to contend that as the petitioner had worked as NMR employee and subsequently, was brought over to work-charged establishment, he would be entitled for pension considering the total period (NMR + work charged).

3. Mr. Pusparaj Bharadwaj, learned Additional Standing Counsel seeks two weeks' time to examine whether those judgments shall apply to the present case.

4. List this matter on 10.07.2024.

(M.S. Raman) Judge

Aswini

Designation: Personal Assistant (Secretary-in-charge)

Location: ORISSA HIGH COURT, CUTTACK Date: 24-Jun-2024 17:57:06