MISS MONALISA MOHAPATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. A.P. Sahoo, learned counsel for the Petitioner and Mr. T.K. Dash, learned AGA for State - Opposite Parties.

(2.) The Petitioner has prayed for release of death-cum-retirement gratuity of her aunt (piusi) who retired from service as Headmaster of Manapur High School in the district of Jajpur.

(3.) Admittedly the deceased employee died on 18/3/2020 and she retired from service from 31/5/2018.