ANANDA KUMAR MISHRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Approaching the learned Odisha Administrative Tribunal, Cuttack Bench, Cuttack, by way of filing the Original Application under Sec. 19 of the Administrative Tribunals Act, 1985, with a grievance that notwithstanding voluntary retirement notice dtd. 8/7/2013 being accepted by the Collector, Sambalpur- opposite party No.2 on 31/10/2013, no interest has been paid on the delayed disbursal of pension and other retirement dues sanctioned in the year 2017 under the Odisha Civil Services (Pension) Rules, 1992, the petitioner has made the following prayer(s) in O.A. No.3354 of 2017:

(2.) The said Original Application has been converted to writ petition, being registered in this Court as WPC (OAC) No.3354 of 2017, after abolition of the Odisha Administrative Tribunal by virtue of Ministry of Personnel, Public Grievances and Pensions (Department of Personnel and Training) Notification F. No. A-11014/10/2015-AT [G.S.R.552(E).], dtd. 2/8/2019).

(3.) Shorn off unnecessary factual details, suffice it to narrate the facts as placed by the petitioner in the application that on being promoted to the post of Senior Clerk from the post of Junior Clerk under the administrative control of the opposite party No.2, he joined in the Office of the Special Certificate Officer, Sambalpur on 25/2/2009. In terms of Rule 42 of the Odisha Civil Services (Pension) Rules, 1992 ("OCS (Pension) Rules', for brevity), notice for voluntary retirement dtd. 8/7/2013 was given, which got acceptance by the Collector, Sambalpur vide Order No.1878/ESTT, dtd. 31/10/2013, whereby the petitioner was allowed to 'retire from Government service with effect from 31/10/2013".