Bijay Kumar Mishra & Ors vs State Of Odisha & Ors. Opposite Parties
2025 Latest Caselaw 6362 Ori

Orissa High Court

Bijay Kumar Mishra & Ors vs State Of Odisha & Ors. Opposite Parties on 26 June, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No.16776 of 2025

        Bijay Kumar Mishra & Ors.                               Petitioners
                                              ....                Ms. B. Sahoo, Adv.

                                            -versus-
        State of Odisha & Ors.                                Opposite Parties
                                              ....              Mr. S.K. Jee, AGA

                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                       ORDER

26.06.2025 Order No

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

2. The petitioner has filed this application seeking direction to the opposite parties to allow the petitioner to avail the leave benefits under the Orissa Education (Leave of Teachers and other Members of the Staff of Aided Educational Institutions) Rules, 1977, retrial and pensionary benefit under the Orissa Aided Educational Institutions' Employees Retirement Benefit Rules, 1981 and GPF benefit under the Orissa Aided Educational Institutions Employees' General Provident Funds Rules, 1983, as the petitioner is now receiving full grant-in-aid is an aided educational institution.

3. In course of hearing, learned counsel for the petitioner states that the petitioner will make a representation before opposite party no.1 and the same may be directed to be disposed of taking into consideration the judgment of this Court in the case of Ritanjali Giri @ Paul v. State of Odisha (School & M.E. Deptt.) & others, 2016 (I) ILR-1162 and order of this Court in the case of Jagadish // 2 //

Singh Babu v. State of Odisha (W.P.(C) No. 29322 of 2020 disposed of on 11.08.2021) and within a stipulated time, to which learned State Counsel has raised no objection.

4. As agreed by learned counsel for the parties, without expressing any opinion on the merits of the case, this writ petition stands disposed of directing opposite party no.1 to consider the representation to be filed by the petitioner taking into consideration the judgment of this Court in the case of Ritanjali Giri @ Paul v. State of Odisha (School & M.E. Deptt.) & others, 2016 (I) ILR- 1162 and order of this Court in the case of Jagadish Singh Babu v. State of Odisha (W.P.(C) No. 29322 of 2020 disposed of on 11.08.2021), and pass a reasoned and speaking order as expeditiously as possible, preferably within a period of three months from the date of receipt of the certified/authenticated copy of this order.

The Writ Petition accordingly stands disposed of.

(Biraja Prasanna Satapathy) Judge Jyoti

Location: HIGH COURT OF ORISSA