Prakash Chandra Padhy vs State Of Odisha & Others
2021 Latest Caselaw 8143 Ori

                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                          WPC (OAB) No. 16 of 2014

              Prakash Chandra Padhy                     .....                              Petitioner
                                                                                    Ms. S. Pani, Adv.
                                                      -Versus-

              State of Odisha & others                  .....                         Opposite Parties
                                                                Mr. M. Balabantaray, learned Standing
                                                                                Counsel for the State
                             CORAM:
                                 DR. JUSTICE B.R. SARANGI

                                                    ORDER

04.08.2021

Order No. This matter is taken up through hybrid mode.

01. Heard learned counsel for the petitioner.

The petitioner has filed this writ petition seeking direction to opposite parties to implement UGC pay scale of Rs.1740-3000/- w.e.f. 01.01.1986 and the scale of pay of Rs.2000 -4000/- after reached the stage of Rs.2700/- in the scale of pay of Rs.1740- 3000/- and corresponding revised UGC pay scale Rs.5500/-- 9000/- (revised scale of Rs.1740-3000/- and Rs.8000-13,500/- revised scale of pay of Rs.2200-4000/- w.e.f. 01.01.1996 in favour of applicant within the stipulated period following the Judgment of this Court and judgment of the Hon'ble Apex Court and Government order passed thereupon under Annexures-I, II, III & IV.

In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.1 vide Annexure-X and the same has been forwarded by the Principal to opposite party no.1 on 03.01.2014, therefore, the same may be directed to be disposed of within a stipulated time.

Considering the limited grievance of the petitioner, this Court without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.1 to consider the representation filed by the petitioner vide Annexure-X, which has been forwarded by the principal on 03.01.2014 and pass appropriate order in accordance with law within a period of three months from the date of production of authenticated/certified copy of this order.

Issue urgent certified copy as per rules.

(DR. B.R. SARANGI) A.K. Rana JUDGE