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Judgment
13 paragraphs · 224 wordsDr B. R. Sarangi, J
This matter is taken up by video conferencing mode.
Heard learned counsel for the petitioner.
The petitioner has filed this writ petition seeking direction to the opposite parties to release the pension and pensionary benefits in the light of judgment
passed by this Court in Sarat Chandra Parida v. State of Odisha, 2015(II) ILR-CUT-94.
In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party
no.2 vide Annexure-3 and the same may be directed to be considered within a stipulated time.
Considering the limited grievance of the petitioner, this Court, without expressing any opinion on the merits of the case, disposes of the
writ petition directing opposite party no.2 to consider the representation filed by the petitioner vide Annexure-3 and pass appropriate order in
accordance with law within a period of three months from the date of production of authenticated/certified copy this order.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a print out of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed, vide
Court’s Notice No.4587 dated 25th March, 2020, as modified by Court’s notice no. 4798 dated 15th April, 2021.