CHANDRA NANDI Vs. STATE

JUDGEMENT

(1.) This matter is taken up through video conferencing.

(2.) Heard learned counsel for the parties.

(3.) By way of this Writ Petition, the petitioner has challenged the order dtd. 11/6/2009 passed by the learned State Administrative Tribunal, Cuttack Bench, Cuttack in O.A. No.1513 (C )of 2009. The petitioner has further prayed for a direction to the opposite parties to release the pension, gratuity and retrial benefits to the petitioner.