HARIMOHAN PANIGRAHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) Hari Mohan Panigrahi, writ petitioner, has asked for the following reliefs : '........to direct the opposite parties more specifically opposite party No. 3 to grant pensionary benefit to the petitioner computing the total period of service of the petitioner i.e. 28 years and give arrear and current revisional pension to the petitioner and pass further order/orders as deemed fit and proper in the facts and circumstances of the case.....'

(2.) THE petitioner, in fact, has challenged the illegal actions of the opposite parties for not granting the pensionary benefits to the petitioner with effect from 22.12.1962 to 11.7.1965 and 11.7.1967 to 9.11.1972 even though he had served in different aided Educational Institutions without any break during the said period as alleged. It is stated that his service book has been regularised by the Circle Inspector of Schools.

(3.) IT is also contended that the petitioner was posted to J.B.School which is under the supervision of Berhampur Municipality. Thereafter the petitioner was again posted at Amalaguda L.P.School by the order of the D.I. of Schools, Berhampur dated 18.9.1979. The petitioner was relieved by the Executive Officer, Berhampur Municipality on 9.10.1979 and he joined on 16.10.1979 in the aforesaid school. He had continued there till 1.9.3 980 and was transferred as a Headmaster of U.P.School, Old Maulabhanja. Thereafter he had been transferred to different schools and finally he retired from service as Headmaster on 31.8.1993 from Primary School, Dherandi at Digapahandi. The petitioner claims that he is entitled to pension for the total period, i.e., from the date of his initial appointment till his retirement on 31.8.1993. The petitioner has made representation to grant pensionary benefit taking into account the total period of service rendered by him. The petitioner has complied with all the formalities but he is not getting the pensionary benefits and as such he is compelled to come to the writ Court for the reliefs stated earlier.