KANTARO KONDAGARI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) Heard Mr. Omkar Devdas learned counsel for the petitioner as well as Mr. K.K.Nayak learned counsel for the State. Perused the records.

(3.) The present writ petition has been filed by the petitioner with a prayer for a direction to the opposite parties to sanction family pension in favour of the petitioner, who is a transgender (women) and unmarried daughter of late Balaji Kondagari within a stipulated period of time.