Mr. Pramath Patnaik, J. - (1.) In both the writ petitions, since the reliefs sought for are interlinked and similar in nature, hence, with the consent of both the parties, they have been heard together and are being disposed of by this common order.
(2.) In the accompanied writ applications, the petitioners have, inter alia, prayed for direction upon the respondents to pay and release the death-cum-retiral benefits of the deceased-husband; besides that in W.P. (S) No. 7777 of 2012, the petitioner has also prayed for direction upon the respondents to consider the case of the son of the petitioner for compassionate appointment, for which he has already applied for on 24.05.2010.
(3.) The facts, in brief, is that the deceased-employee, namely late Sukhlal Sahu died in harness on 24.06.2008 while serving on the post of Assistant Teacher at Government Primary School, Boroseta (Bano). It has further been averred that late Sukhlal Sahu solemnized two marriages; first with Lukhadi Devi and second with Jasmati Devi @ Ghurni Devi. From the record, it further manifests that there is no issue from the fist wife of the petitioner and from the second wife, there are four sons.;