KRUSHNA CHANDRA JENA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Petitioner through this writ petition seeks to challenge the rejection of his representation dtd. 15/9/2020 vide order No.3846/Est-III dtd. 19/11/2020 by the Opposite Party No.3/ Registrar, Sambalpur University, Sambalpur, without citing any proper and reasonable grounds and without going through the materials placed before it. The woes of the Petitioner has been long and weary after his retirement from service.

(2.) Shorn of unnecessary details, the factual matrix of the case in brief, is that the Petitioner on the basis of an open advertisement published by Sambalpur University and after facing a rigorous recruitment process conducted by the University he was selected for the post of Principal in which he served from 22/12/2004 to 11/5/2009. Subsequently, while continuing as such, again pursuant to another open advertisement published by the University for the post of Professor of Law and he was fulfilling the terms and conditions of the advertisement and other eligibility criteria as laid down in the said advertisement, he was selected to the said post in which he joined on 12/5/2009 and continued up to 30/6/2013 i.e. till the date of his superannuation.

(3.) Thereafter, the Petitioner was about to retire from the Sambalpur University he made early request to the Opposite Parties for grant of pension for the post retirement livelihood. However, the petitioner did not receive any response to his request. Subsequently, from 2/4/2013 to 17/7/2015 numerous correspondences done between the Petitioner and Opposite Parties wherein the Petitioner made further requests/representations to the Opposite Parties to sanction pensionary benefits as soon as possible. Further, he also requested to refer his case to the Chancellor giving detailed information for consideration of his case by the said authority. Frequent correspondences have also happened within the department of the Opposite Parties.