Pratima Tripathy vs State Of Odisha And Others
2021 Latest Caselaw 12402 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P. (C) No. 20536 of 2019

      Pratima Tripathy                   ....                           Petitioner
                                                      Mr. B. Mohanty, Advocate
                                         -Versus -
      State of Odisha and others         ....                     Opposite Parties
                                                                               .
                                                                  State Counsel

                         CORAM:
                          DR. JUSTICE B.R. SARANGI
                                          ORDER

03.12.2021

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

2. The petitioner has filed this writ petition seeking to quash the resolution dated 22.09.2017 and dated 30.05.2018 of the Finance Department and to direction to the opposite parties to pay the salary to the petitioner as Data Entry Operator on contractual basis by fixing the same by meticulous compliance of the principle of equal pay for equal work by the apex Court.

3. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to the opposite party no.3 vide Annexure-10, and the same may be directed to be disposed of within a stipulated time taking into consideration Annexure-1 and 3, and the judgment of this Court in the case of Patitapaban Dutta Dash v. State of Odisha (W.P.(C) No.19951 of 2020 disposed of on 09.09.2021).

4. 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.3 to consider the representation filed by the petitioner vide Annexure-10, and pass appropriate order in accordance with law taking into consideration Annexure-1 and 3, and the judgment of this Court in the case of Patitapaban Dutta Dash v. State of Odisha (W.P.(C) No.19951 of 2020 disposed of on 09.09.2021), within a period of three months from the date of production of certified copy of this order.

Issue urgent certified copy as per rules.

Ashok                                                 (Dr. B.R. Sarangi)
                                                           Judge