AMULYA KUMAR RATH Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) Heard learned counsel appearing for the petitioner as well as learned Additional Standing Counsel appearing for the State-Opposite Parties and Mr. S.K. Patra, learned Standing Counsel appearing for the Opposite Party No.6-A.G. (A&E), Odisha.

(3.) The Petitioner has filed the present writ application seeking direction to the Opposite Parties to count his past service rendered in the Job Contract Establishment for the purpose of pension and pensionary benefit within a stipulated period.