Orissa High Court
Unknown vs Heard Mr. S. Patra on 9 September, 2020
Author: B.R.Sarangi
Bench: B.R.Sarangi
W.P.C. No. 15726 of 2020
02 09.09.2020 The matter is taken up through video conferencing.
Heard Mr. S. Patra-1, learned counsel for the petitioner
and Mr. M.K. Khuntia, learned Additional Government
Advocate.
The petitioner has filed this writ petition seeking
direction to the opposite parties to pay pension and other
pensionary benefits with arrears in his favour taking into
account the ratio decided in Sarata Chandra Parida v. State
of Odisha and Ors., 120 (2015) CLT 813.
In course of hearing, learned counsel for the petitioner
states that the case of the petitioner is covered by the ratio
decided in Sarata Chandra Parida v. State of Odisha and
Ors., 120 (2015) CLT 813. It is further stated that
highlighting the grievance, the petitioner has made
representation to opposite party no.1 vide Annexure-3, but no
decision has yet been taken. Therefore, direction be issued to
opposite party no.1 to consider the representation of the
petitioner in the light of the aforesaid decision.
Considering the limited grievance of the petitioner and
without expressing any opinion on the merits of the case, this
Court disposes of the writ petition directing opposite party no.
1 to consider the representation of the petitioner vide
Annexure-3 and pass appropriate order in the light of ratio
decided in Sarata Chandra Parida v. State of Odisha and
Ors., 120 (2015) CLT 813 in accordance with law within a
period of three months from the date of production of certified
copy this order.
Issue urgent certified copy as per Rules.
Alok .........................................
Dr.B.R.Sarangi,J.