AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 184 wordsBiraja Prasanna Satapathy, J
This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.
Heard learned counsel for the parties.
The petitioner has filed this application seeking direction to the opposite parties to sanction and release pension and pensionary benefits in the light of the judgment rendered in Sarat Chandra Parida v. State of Odisha reported in 2015(II) ILR-CUT-94.
As it appears, the issue involved in this case is analogous to W.P.(C) No.22316 of 2018. Therefore, in view of the reasons assigned in order dated 20.08.2019 passed in W.P.(C) No.22316 of 2018, this writ petition stands disposed of.
The petitioner having stood in the same footing is also entitled to the benefits at par with Sarat Chandra Parida (supra). Consequentially, the opposite parties are directed to extend the pensionary and other retiral benefits to the petitioner within a period of four (4) months from the date of communication/production of a certified copy of this order by the petitioner.
With the aforesaid observation and direction, the Writ Petition stands disposed of.
Issue urgent certified copy as per rules.
……………………………