Orissa High Court
Krushna Chnadra Pusti vs State Of Odisha on 7 April, 2025
Author: Savitri Ratho
Bench: Savitri Ratho
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 9221 of 2025
Krushna Chnadra Pusti ..... Petitioner
Ms. P. P. Rao, Advocate
Vs.
1. State of Odisha
2. Director of Secondary
Education, Odisha
3. District Education Officer,
Balasore Education Circle
4. Controller of Accounts, Opp. Parties
Odisha ..... Mr. J. Nayak, A.G.A.
CORAM:
JUSTICE SAVITRI RATHO
ORDER
07.04.2025
(Through hybrid mode)
Order No. 1. This writ application has been filed with the following
01.
prayer;
"to take immediate steps to grant the pension in favour of
the petitioner in terms of the principles decided in the case
of Judgment dated 12.01.2024 in W.P.(C) No. 17067 of
2023 (Hemanta Kumar Chhotaray -v- State of Odisha
& others) and batch of cases vide Annexure-4 with cost."
2. Ms. P. P. Rao, learned counsel for the petitioner submits
that the petitioner was appointed on 22.07.1996 as teacher
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(CBZ) in Harekrushna Das Girl's Academy, Hinjala, Balsore as per
M.C. Resolution No. 33 dated 21.07.1996 on prescribed pay and
D.A. as admissible by the Govt. from time to time. He joined on
here post on 22.07.1996 and the Staff position of Harekrushna
Das Girl's Academy has been approved under 100 Girl's scheme
vide govt. Notification No. IX SME (SCH)-5/2004-19463/SME
dated 22.09.2007 on 14.12.2007 by the Inspector of Schools,
Balasore Circle, Balasore, and name of the petitioner is at Serial
No.5. On 31.03.2024 on attaining the age of 60 years the
petitioner has superannuated from service and was entitled for
payment of pension as per decision of this Court in W.P.(C)
No.17067 of 2023 Judgment dated 12.01.2024 (Hemant Kumar
Chhotaray vs. State of Odisha & others) & batch. Since he was
not granted pension, he has submitted a detailed representation
to the Opp. Party No.1- Commissioner, School & Mass Education
Department by registered post on 29.04.2024 (the copy of the
representation and postal receipt are annexed to this writ
petition) but till date no decision has been taken on the same.
She further submits that the teachers similarly situated as the
petitioner have been granted the benefit of pension but the case
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of petitioner has not been considered till date for which he is
suffering.
3. Considering the grievance of the petitioner, I deem it fit to
dispose of the writ application directing the Opp. Parties to
dispose of the representation of the petitioner dated 29.04.2024
in accordance with law within a period of four months from the
date of production of a certified copy of this order.
4. It is made clear that this Court has not gone into the merits
of the case of the petitioner.
5. Urgent certified copy of this order be granted on proper
application.
(Savitri Ratho)
Judge
Subhalaxmi
Signed by: SUBHALAXMI PRIYADARSHANI SAHOO
Designation: Junior Stenographer Page3 of 3
Reason: Authentication
Location: Orissa High Court, Cuttack
Date: 08-Apr-2025 10:47:22
