Pramod Kumar Sarangi vs State Of Odisha & Others
2025 Latest Caselaw 4225 Ori

Orissa High Court

Pramod Kumar Sarangi vs State Of Odisha & Others on 19 February, 2025

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                WP(C) No.20389 of 2023
                 Pramod Kumar Sarangi
                                                    ....            Petitioner
                                                    Mr. S.K. Rath, Advocate

                                         -versus-
                 State of Odisha & others
                                                    ....    Opposite Parties
                                                         Mr. S.N. Das, ASC

                   CORAM: JUSTICE V. NARASINGH
                                         ORDER

19.02.2025 Order No.

04. 1. Learned counsel for the Petitioner in the case at hand seeks for grant of pension as per Rule 46 of OCS Pension Rules. To forty his submission, he relies on the judgment of the Apex Court in the case of Mahinder Dutt Sharma vrs. Union of India and others, (2014) 11 SCC 684, the Division Bench judgment of the Delhi High Court in the case of Gauri Shankar vrs. Central Reserve Police Force & another (WP(C) No.664 of 2021 disposed of on 13.05.2022) and the judgment of the Kerala High Court in the case of S. Surendran vrs. The Director General of Central Industrial Security Force & another (WP(C) No.1214 of 2020 disposed of on 11.02.2022).

2. Learned counsel for the State seeks an adjournment to go through the aforesaid judgments and submit his response.

3. List this matter on 19.03.2025 on the top of the Board for further hearing as a part heard case.

4. Learned counsel for the Petitioner is requested to place on record a memo indicating that the judgments on which reliance is being placed still holds the field.

(V. NARASINGH) Judge

Signed by: PRADEEP KUMAR SWAIN

Location: Orissa High Court, Cuttack Date: 20-Feb-2025 16:10:19