CHANDRA NANDI Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard.

(2.) The petitioner approached the learned Orissa Administrative Tribunal seeking pension and gratuity. The learned Tribunal, though directed for payment of gratuity to the petitioner, but however, failed to issue any direction for grant of any pension to the petitioner.

(3.) On considering the finding of the learned Tribunal, we are of the considered view that the learned Tribunal has failed to exercise its jurisdiction in issuing any direction with regard to grant of pension to the petitioner.