Purnananda Mohapatra vs State Of Odisha & Ors
2021 Latest Caselaw 12584 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK


                 WPC (OAC) No.3031 OF 2003

Purnananda Mohapatra                        .....                  Petitioner

                                                        Mr. V. Narasingha,
                                                                 Advocate
                                    Vs.
State of Odisha & Ors.                      .....         Opposite parties

                                                               State Counsel



            CORAM:
                DR. JUSTICE B.R. SARANGI

                                            ORDER

07.12.2021

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

2. Heard learned counsel for the petitioner.

3. The petitioner has filed this writ petition to declare the stipulation in Annexure-4 revising the Headmaster to have 7 years of service either as teacher in High School or as Headmaster in Middle School or taken together has no application to the petitioner and declare the objection raised by Annexure-3 in that regard is illegal in respect of the petitioner. He further seeks direction to the authorities to fix his scale of pay as per ORSP Rules, 1998 on the basis of last pay as drawn on 01.01.1996 in the scale of pay of Rs.1700-3200/- in accordance with order No.3801 dated 30.06.1992 of Inspector of Schools, Bhadrak (Annexure-2) with consequential benefits forthwith.

4. 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-6 and the same may be directed to be considered keeping in view the judgment passed by the apex Court in Pabitra Mohan Dash v. State of Orissa, AIR 2001 SC 560.

5. 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-6 and pass appropriate order in accordance with law keeping in view the judgment of the apex Court in Pabitra Mohan Dash (supra) within a period of three months from the date of production of certified copy this order.

Issue urgent certified copy as per rules.

Alok (DR. B.R. SARANGI) JUDGE