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Judgment
Heard Mr. BP Sahu, learned senior counsel appearing for the applicants and Mr. Th. Sukumar, learned GA appearing for the respondents.
It has been submitted by the senior counsel that during the pendency of the connected writ petition, the petitioner No. 1 have retired from service on
attaining superannuation and due to pendency of the present writ petition, the authorities are not processing for payment of his pensionary benefits.
Accordingly, the present application had been filed for directing the authorities to release the pensionary benefits payable to the petitioner No. 1.
In view of the above, it is directed that pendency of the writ petition, i.e., W.P. (C) No. 49 of 2021 shall not bar the respondents from releasing the
pensionary benefits due payable to the petitioner No. 1.
With the aforesaid direction, the present application is disposed of.
A copy of this order be furnished to both the counsel appearing for the parties through their whatsapp/e-mail.