UPENDRA MISHRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Shri N. K. Mishra, learned counsel for the petitioner, and learned Addl. Government Advocate for the State.

(2.) THE petitioner, who is an expert in tribal languages, has filed this writ petition for a direction to the opposite parties to grant him pension for his rendering service in teaching tribal languages to the officials of the State Government and social workers working in tribal areas.

(3.) IT is submitted by Mr. Mishra, learned counsel for the petitioner, that the rejection of the case of the petitioner is totally, an outcome of non application of mind by the authorities because the letter of the Culture Department in Annexure 10 does not indicate that the case of the petitioner was considered in the light of the relevant Rules, i.e., the Orissa Pension to Indigent Artists Rules, 1976, (hereinafter referred to as the '1976 Rules'). It is further submitted that refusal by the Culture Department to entertain the recommendation of H. and T. W. Department is also not in terms of the 1976 Rules.