Aruna Patro vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 128 Ori

Orissa High Court

Aruna Patro vs State Of Odisha & Ors. ..... Opposite ... on 3 May, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                WP(C) No. 9216 of 2025
Aruna Patro                .....       Petitioner
                                                        Mr. J. Gupta, Advocate
                                    -versus-
State of Odisha & Ors.                 .....               Opposite Parties
                                                         Mr. A. Tripathy, AGA


                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                     ORDER

03.05.2025

1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the Petitioner and learned counsel appearing for the Opp. Parties.

3. Petitioner has filed the present writ petition inter alia with the following prayer:-

"The petitioner therefore humble prays that the Hon'ble Court may be graciously pleased to admit this case, issue notice to opposite parties for show cause and after hearing both the sides may be pleased to issue a writ of Mandamus/certiorari by directing the opposite parties Particularly to O.P.No.-1 to take immediate steps to treat the petitioner at par with that of the employee of the aid at par with that of the employee of the aided educational Institutions/government institutions and to extend all benefits including GPF and Pensionery benefits and as per principles decided by the Hon'ble High Court in the present judgment i.e. judgment of Prasanta Kumar Mohapatra & others vs. State of Odisha and others vide Annexure- 3 as well as office order dated 30.04.2024 vide Annexure-5 with cost.

AND

Further be pleased to pass such other/direction which this Hon'ble Court thinks fit and proper to this case.

AND For which act of kindness, the petitioner as in duty bound shall ever pray."

4. However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioner to make a fresh representation before Opp. Party No. 1 by enclosing all the relevant documents and citations in support of his claim, if any, within a period of three (3) weeks hence.

5. It is observed that if such representation is filed within the aforesaid time period, Opp. Party No. 1 shall do well to take a lawful decision on the same within a period of three (3) months from the date of receipt of such representation. The order so passed by Opp. Party No. 1 be communicated to the Petitioner.

6. With the aforesaid observation and direction, the Writ Petition is disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge Jyoti

Location: HIGH COURT OF ORISSA