P.Ramudu Reddy vs State Of Odisha & Ors. ..... Opposite ...
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Orissa High Court

P.Ramudu Reddy vs State Of Odisha & Ors. ..... Opposite ... on 20 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            WP(C) No.5273 of 2025
            P.Ramudu Reddy                .....      Petitioner
                                                            Represented By Adv. -
                                                            Siba Prasad Swain

                                          -versus-
            State Of Odisha & Ors.               .....          Opposite Parties
                                                           Represented By Adv. -
                                                           S.K. Parhi, A.S.C.

                                CORAM:
                  THE HON'BLE MR. JUSTICE ADITYA KUMAR
                              MOHAPATRA

                                         ORDER

20.02.2025 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard learned Counsel appearing for the Petitioner as well as learned counsel for the State. Perused the writ application.

3. The sole issue involved in the present writ application is with regard to grant of benefit to the Petitioner under the OCS(Pension) Rules, 1992 instead of covering the Petitioner under the National Pension Scheme (NPS) which has come into force w.e.f. 01.01.2005. Learned counsel for the Petitioner at the outset contended although it was urged before the authorities that the case of the Petitioner is covered under the Old Pension Rules of the year 1992 in terms of the judgment of this Court in Ranjan Kumar Sahu & Ors. vs. State of Odisha & Ors. reported in 2022 (II) OLR-99 as well as in the case of Anand Dash vs. State of Odisha & Ors. reported in 2014 (Supp-I) OLR-754, however, the Opposite Parties have rejected his claim on

some vague and unsustainable grounds. He further contended that the Petitioner had joined in service on 18.02.2005. Therefore, in terms of the aforesaid two judgments, the Petitioner is entitled to be covered under the Old Pension Scheme of the year 1992.

4. Learned counsel for the State sought for some time to obtain instruction in the matter.

5. List this matter in the week commencing 24.03.2025.

( A.K. Mohapatra ) Judge Anil

Location: High Court of Orissa Date: 21-Feb-2025 14:49:29