Debendra Sahu vs State Of Odisha & Others
2021 Latest Caselaw 8490 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    W.P.(C) No.23481 of 2021

            Debendra Sahu                                 .....                               Petitioner
                                                                                Mr.A.Sahoo, Advocate


                                                    - Versus-

            State of Odisha & Others                      .....                       Opposite parties
                                                                        Mr.D.Mohapatra, Standing
                                                                        Counsel, S ME Deptt.

                          CORAM:
                              JUSTICE BISWANATH RATH


                                                  ORDER

12.08.2021 Order No.

1. Heard the learned counsel appearing for the parties.

2. This writ petition involves the following prayer:

"It is therefore prayed that, this Hon'ble Court may graciously be pleased to consider the facts of the case may further pleased to admit the case, call for the relevant records and issue notice to the opp. parties and after being heard from both sides, to allow this Writ petition, to the extent that;

l) Issue a writ in the nature of Mandamus/ Certiorari or any other appropriate Writ/Writs, order/orders, direction/directions by directing the opp. parties more particularly the opp. party No.2 and 3 to take immediate steps to disburse the differential arrear salary as well as the current monthly salary in Trained Graduate Scale of pay from the date of attaining the age of 48 years by the petitioner in his favour, within a reasonable time to be stipulated by this Hon'ble Court, by taking into account the judgment law pronounced by this Hon'ble Court in case of Radharani Samal Vrs. State of Orissa & others, reported in 2017(1)ILR-CUT-546."

3. Looking to the limited request involved herein and as this Court finds the representation at the instance of the petitioner on the self same issue vide Annexure-4 is pending consideration, without expressing any opinion on the merit of the case, this Court disposes of the writ petition directing the opposite party no.2 to look into the grievance of the petitioner vide Annexure-4 and take decision, as appropriate, taking into consideration the plea taken in the writ petition so also the decision rendered in the case of Radharani Samal Vrs. State of Orissa & others, reported in 2017(1)ILR-CUT-546 within a period of two months from the date of communication of a copy of this order along with copy of the writ petition by the petitioner.

(BISWANATH RATH) Sks JUDGE