Lilima Gantayat vs State Of Odisha & Ors. .... Opposite ...
2024 Latest Caselaw 16748 Ori

Orissa High Court

Lilima Gantayat vs State Of Odisha & Ors. .... Opposite ... on 18 November, 2024

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                 W.P.(C) No.27256 of 2024

                                  Lilima Gantayat             ....             Petitioner(s)
                                                           Mr. Krishna Chandra Sahu, Adv.
                                                         -versus-
                                  State of Odisha & Ors.      ....        Opposite Party(s)
                                                                        Mr. Sanjay Rath, AGA
                                                                   Mr. Sudhir Kumar Patra, SC
                                          CORAM:
                                          DR. JUSTICE S.K. PANIGRAHI

                   Order                            ORDER
                   No.                             18.11.2024

02. 1. This matter is taken up through hybrid arrangement.

2. In filing this Writ Petition, the Petitioner serving as an

MPHW (F) in Badachhak Sub Centre under the CHC,

Jemadeipetha, has sought for a direction from this Court to

the Opposite Parties for opening her GPF account as per the

provision of the old O.C.S (Pension) Rules, 1992 and existing

GPF (O) Rules. The Petitioner has also sought for a direction

from this Court to the Opposite Parties for treating her to be

governed under the old OCS (Pension) Rules, 1992 keeping

in view the orders/judgments under Annexures-6, 6, 8 & 9.

3. In such view of the matter, let notice be issued to the

Opposite Parties.

4. Learned counsel for the State waives of notice on behalf of

Digitally Signed the Opposite Party Nos.1 to 5. Let five spare copies of the

Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa brief be served on him within three working days hence. Date: 18-Nov-2024 17:55:53

5. Mr. Sudhir Kumar Patra, learned Standing Counsel also

waives of notice on behalf of the Principal Accountant

General (A & E), Odisha/Opposite Party No.1. Let an extra

copy of the brief be also served on him within three working

days hence.

6. List this matter on 9th December, 2024.

(Dr. S.K. Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 18-Nov-2024 17:55:53