LAXMI KANTA PATRO Vs. STATE OF ODISHA

JUDGEMENT

(1.) These matters are taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) Heard Mr. Sidheswar Mallik, learned counsel for the Petitioner and Mr. D. Mohapatra, learned Additional Standing Counsel appearing for the State-Opposite Parties in the writ petition. Perused the record.

(3.) This writ petition has been filed by the Petitioner seeking a direction to the Opposite Parties to grant pension, gratuity and other post retiral benefits as due and admissible to him by counting his entire period of service including the service period as N.M.R. and Work Charge for the purpose of pension with a further direction to the Opposite Parties to pay unutilized leave salary by counting the entire period of service from the date of initial joining.