Srilekha Mohanty vs State & Ors.
2013 Latest Caselaw 3659 Del

                              W.P.(C) No.10579 of 2010




9   21.8.2013           Heard learned counsel for the parties.
                        This writ petition has been filed praying for a direction to
                the opposite parties to pay the differential arrear amount as per
                the pay fixation made under Anneuxre-3 to the writ petition for
                the period from 01.01.1996 to 31.7.2002.
                        Learned counsel for the opposite party nos.2 to 4 fairly
                submits that if any amount is due as per the office order dated
                18.3.2004 under Annexure-3, the same shall be paid to the
                petitioner.
                        Considering      the   limited   nature   of   grievance   of     the
                petitioner, this writ petition is disposed of directing the opposite
                party nos.2 to 4 to pay the differential arrear dues of the
                petitioner, if any, as per the office order dated 18.3.2004 under
                Annexure-3 to the writ petition, as expeditiously as possible,
                preferably within a period of three months from the date of receipt
                of copy of this order.
                        W.P.(C) is accordingly disposed of.
                        Issue urgent certified copy as per rules.


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    mp                                                                  S.C. Parija, J.