Sudarsan Mahakur vs State Of Odisha & Ors
2021 Latest Caselaw 8233 Ori

                2IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  WPC NO.22194 OF 2021

             Sudarsan Mahakur                           ....              Petitioner

                                                             Mr.R.Samal, Advocate

                                            -versus-


             State of Odisha & Ors.                     ....        Opposite Parties

                                                Mr.D.Mohapatra, Standing Counsel


                        CORAM:
                        JUSTICE BISWANATH RATH
                                          ORDER

06.08.2021 Order No.1

1. The Petitioner has filed this writ petition seeking direction to the opposite parties to allow the petitioner to draw TG scale of pay for having B.A., C.P.Ed. qualification by treating it as B.P.Ed. from the date of his first joining and disburse the differential arrear salary with monthly revised salary on the basis of the judgment passed in Niranjan Nayak Vrs. State of Orissa and others, 2003(II) OLR 321 taking into consideration the letters dated 12.06.2020 and 20.03.2020 under Annexure-4 series & 5 respectively to the writ application within stipulated period.

2. In course of hearing, learned counsel appearing for the petitioner states that highlighting the grievance, the petitioner has made representation to opposite party no.3 vide Annexure-5 and direction may be given to consider the same taking into consideration the ratio decided in Niranjan Nayak (supra) within a stipulated time, to which learned Additional Government Advocate has no objection.

// 2 //

3. In view of the aforesaid limited grievance of the petitioner, this Court disposes of the writ petition directing opposite party no.3 to take a decision on the representation filed by the petitioner under Annexure-5 and pass appropriate order in accordance with law taking into consideration the ratio decided in Niranjan Nayak (supra) as well as Annexure-3 series within a period of three months from the date of communication of copy of this order.

4. Issue urgent certified copy.

(Biswanath Rath) Judge Manoj Kumar Rout