Saroj Kumar Behera vs State Of Odisha And
2024 Latest Caselaw 10819 Ori

Orissa High Court

Saroj Kumar Behera vs State Of Odisha And on 28 June, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.14847 of 2024

        Saroj Kumar Behera                  ....                   Petitioner
                                                 Mr. P.N. Mohanty, Advocate
                                        -versus-
        State of Odisha and
        Others                              ....             Opposite Parties
                                                      Mr. S.S. Pradhan, AGA
                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                        ORDER

Order No.                            28.06.2024
      01. 1.     This    matter     is taken up         through        Hybrid

Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel for the parties.

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

"Under the above circumstances, it is humbly prayed that the writ petition may be allowed.

(a) a writ of mandamus or an appropriate writ may be issued commanding the opposite parties to extend the benefits of Odisha Education (Leave of Teachers and other members of the staff of Aided Educational Institutions) Rules, 1977, pensionary benefits under the Odisha Aided Educational Institutions Employees Retirement Benefit Rules, 1981 and G.P.F. benefits under the Odisha Aided Educational Institutions Employees General Provident Funds Rules, 1983 by allowing the petitioners to subscribe for GPF under the said Rules, 1983 keeping in view the ration of the judgment laid down in // 2 //

Ritanjali Giri @ Paul Vrs. State of Orissa and Others, reported in 2016 (1) ILR-CUT-1162 and in the case of Prasanta Kumar Mohapatra and Others vrs. State of Odisha and Others (W.P.(C) No.23312 of 2020 disposed of on 28.09.2021) within a time to be stipulated by this Hon'ble Court."

4. Learned counsel for the Petitioner submits that through highlighting his grievances, the petitioner has filed a representation vide Annexure-4 to the Writ Petition, but till date nothing has been done in the matter. In such background, he prays that a direction be issued to opposite party No.1 to take a decision on the above noted petition within a specific time period.

5. Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs opposite party No.1 to take a decision on the above noted petition in accordance with law, within a period of three months from the date of production of certified copy of this order and communicate the result of such exercise to the petitioner.

6. The Writ Petition is disposed of accordingly.

(Biraja Prasanna Satapathy) Judge

Signature NotBasudev Verified Digitally Signed Signed by: BASUDEV SWAIN Designation: SR. STENO Reason: Authentication of order Location: High Court of Orissa, Cuttack Date: 02-Jul-2024 18:55:04