JITENDRIYA SATAPATHY Vs. STATE OF ODISHA

JUDGEMENT

(1.) These matters are taken up through hybrid arrangement.

(2.) Heard.

(3.) In these writ petitions, the petitioners have challenged the arbitrary action of the opposite parties in not sanctioning and releasing their pension, even though they are entitled to the same as per Rule-3 of the Orissa Aided Educational Institutions' Employees' Retirement Benefit Rules, 1981 (hereinafter referred to as "the Rules" for brevity), which has been reiterated in the case of Sarat Chandra Parida vs. State of Odisha and Ors. Vol.120 (2015) CLT-813 by this Court. The said case travelled up to the Hon'ble Supreme Court by way of filling a SLP by the State and the same was dismissed on the ground of delay.