BRAJARAJ MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) Dr. Brajaraj Mohanty, as a pre-2006 retiree, having retired from Utkal University as Professor in Business Administration on 31.03.2005, has filed W.P.(C) No.8667 of 2014 seeking direction to the opposite parties to fix his pension by taking Rs.43,000/- as the minimum pay in the pay band with Academic Grade Pay (AGP) of Rs.10,000/- and accordingly release the arrear pensionary dues w.e.f. 2006 along with appropriate interest from the due date of entitlement.

(2.) Since both the writ petitions relate to fixation of pension taking into account Rs.43,000/- as minimum pay with AGP of Rs.10,000/- and essentially the relief sought therein is similar in nature, they are heard together and disposed of by this common judgment.

(3.) For the sake of convenience and brevity, the factual matrix as pleaded in W.P.(C) No.8667 of 2014 is referred to. The petitioner therein got selected by following due procedure and joined as Professor on 25.03.1990. As a directly recruited Professor, he continued as such till his retirement on 31.03.2005 from the Utkal University as Professor in Business Administration. Therefore, he is a pre2006 retiree.