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Judgment
M.S.Sahoo, J
This matter is taken up through hybrid mode.
The writ petition has been registered before this Court on 31.01.2022 after the Original Application was transferred upon abolition of the learned Odisha Administrative Tribunal, Bhubaneswar.
On perusal of the available order sheets of the learned Tribunal it is indicated that the O.A. was admitted by order dated 19.6.2019, notices were issued directing to file counter within four weeks and rejoinder was to be filed within two weeks thereafter.
Learned Tribunal further observed that pendency of the O.A. shall not be a bar for the opposite parties to consider and redress the grievance of the petitioner.
It is submitted by learned counsel for the petitioner that counter has not yet been filed.
Learned AGA refers to the instruction received from the G.A. & P.G. Department dated 7.6.2019 to submit that the provisional pension amounting to Rs.71,700/- has been allowed in favour of the petitioner.
Learned counsel for the petitioner shall obtain instruction on the same.
Learned AGA shall obtain up-to-date instruction regarding payment of pension and retiral dues to the petitioner and file affidavit by the next date to bring the details on record.
As prayed for, list on 24.11.2022.
Copy of the order be uploaded in the Court’s website.
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