SURA KHUNTIA Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) PETITIONER has approached this Court, inter alia, in this writ petition for the following prayers:

(2.) AT the outset it has been submitted by learned counsel for the petitioner that he is not pressing first and second prayer made in the writ petition and he has confined his prayer for grant of pensionary benefits in view of the terms and conditions of the Orissa Aided Educational Employees Retirement Benefit (Amendment) Rules, 1998. It has already been settled by this Court in the case of Subarna Dibya and others v. State of Orissa and others reported in : 2005(I) OLR 168 wherein at paragraph -20 it has been held:

(3.) ORDER passed in the case of Subarna Dibya and others v. State of Orissa and others referred to above has been challenged before the Hon'ble Supreme Court being S.L.P. 14265 -14326 of 2005 and the same has been disposed of vide order dated 19.2.2015.