STATE OF ORISSA Vs. MICHU BHOI

JUDGEMENT

(1.) THIS writ application has been filed against the judgment dated 8.2.1999 passed by the Orissa Administrative Tribunal, Bhubaneswar in O.A.No. 2047 of 1996 by which the present petitioners have been directed to grant compassionate allowance under Rule 46 of the Orissa Civil Services (Pension) Rules, 1992 (hereinafter referred to as 'the Rules, 1992) taking a sympathetic view.

(2.) WE have heard learned Additional Government Advocate for the petitioners and Shri B.P.Satpathy, learned counsel for the opposite parties.

(3.) BEFORE proceeding further, it is necessary to peruse the provision of Rule 46 of the Rules, 1992 which is quoted hereunder :