Kalinga Kumar Panda & Others vs State of Odisha & Others

M.S. Raman, J

The Review Petition No. 5(B) of 2013 was filed before the Odisha Administrative Tribunal, Principal Bench, Bhubaneswar. After its abolition, the same has been transferred to this Court which is renumbered as RVWPET(RPB) No. 05 of 2013.

The petitioner working as Reader in Government college of the State and after retirement filed the Original Application along with the many others to add his past services rendered under the Private Management for the purpose of computing pension and other retiral benefits. The learned Tribunal in the batch matter vide order dated 31st December, 2012 passed the following order:

“xxx. considering the submissions made by the learned counsel for both the parties, as it appears, the applicants have filed their respective O.As with a prayer to add the past services rendered by them under the private management for the purpose of pension on the basis of Resolution dated 2.5.2008 (Annexure-2), so also for their promotion to the post of Reader on the basis of the order of the Hon’ble Court, without exhausting other alternative remedies available to them. Since similar matters filed by the similarly situated Lecturers with the prayers as has been made by the applicants in these O.As. without exhausting the alternative remedies available to them, have already been disposed of by this Tribunal with a direction to the respondent Nos. 1 and 2 to consider their grievances of the applicants, treating the contents of the O.As. as their representations, keeping in view the said orders passed in those O.A.s, the respondent Nos.1 and 2 are directed to consider the grievance of the applicant as has been made by them in their respective O.As., treating the contents of the O.A as their respective representations and pass a reasoned order taking into account the Government Resolution as well as decisions of the Hon’ble Court in the matter, as discussed above, within a period of 4 months from the date of communicating of this order along with copy of the O.A.

All these O.As are accordingly disposed of.

Send copies.”

In the Review Application has been filed being R.P. No.5(B) of 2013 though the notice was issued by the learned Administrative Tribunal on 7th April, 2014, none has put in appearance for the petitioner today to press the same.

The matter is relating to 2013, and none appeared on behalf of the petitioner, which indicate that the petitioner is no more interested to pursue the matter.

In view of such position, the Review Petition is dismissed.

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