Orissa High Court
Fakir Mohan Das vs State Of Odisha & Others .... Opp. ... on 21 June, 2023
Author: M.S. Sahoo
Bench: M.S. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
WPC (OAC) No.1206 of 2019
Fakir Mohan Das .... Petitioner
Miss Babita Kumari Pattnaik, Advocate
-versus-
State of Odisha & Others .... Opp. Parties
Mr. Suvasish Pattnaik, AGA
CORAM:
JUSTICE M.S. SAHOO
ORDER
21.06.2023 Order No. Hybrid Mode
04. 1. Learned counsel for the petitioner submits that she has obtained up-to-date instruction from the petitioner and the petitioner shall confine his prayer only to the relief sought for at para 7(ii) i.e. to direct the respondents to sanction the post retiral dues of the applicant flowing from regularization of service to the extent that the petitioner should be brought over to the regular establishment notionally only for the purpose of sanction of minimum retiral benefits.
2. Learned Additional Government Advocate for the State seeks further time to obtain instruction and file response of the State.
3. As prayed for, list on 17.07.2023 by the said date the response of the opposite parties shall be filed and the copy of the same be served on the learned counsel for the petitioner.
Signature Not Verified Digitally SignedSigned by: JYOSTNARANI MAJHEE (M.S. Sahoo) Designation: Personal Assistant Reason: Authentication Judge Location: OHC Date: 22-Jun-2023 16:32:25 jyostna Page 1 of 1