M/S. Ratna Khanij Udyog vs State Of Odisha & Ors
2021 Latest Caselaw 12802 Ori

Citation : 2021 Latest Caselaw 12802 Ori
Judgement Date : 13 December, 2021

Orissa High Court

M/S. Ratna Khanij Udyog vs State Of Odisha & Ors on 13 December, 2021

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.P.(C) No.38691 OF 2021

       M/s. Ratna Khanij Udyog                        .........         Petitioner
                                                      Mr. J.K. Mohapatra, Advocate

                                           -versus-

       State of Odisha & Ors.                         .........         Opposite Parties
                                                      Mr. P.P. Mohanty, AGA

                                 CORAM:
                                 JUSTICE C.R. DASH
                                 JUSTICE BISWANATH RATH

                                         ORDER

13.12.2021 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Heard.

3. The petitioner has made a representation, vide Annexure- 3 claiming differential wages in view of Government Notification before the Executive Engineer, Rural Works Division, Padmapur, Bargarh (Opposite Party No.4).

4. Regard being had to the facts and submissions and the nature of relief sought for, the representation of the petitioner, vide Annexure-3 on the basis of Annexure-2 by passing a reasoned order in accordance with law within a period of three months from the date of receipt of certified copy of this order.

Opposite Party No.4 may also refer to the judgment of this Court in the case of Mahes Prasad Mishra Vrs. State of Orissa, copy of which shall be supplied by the Petitioner to Opposite Party No.4.

5. The petitioner is directed to file a copy of the writ petition containing all the annexures before Opposite Party No.4 for compliance and reference to Annexure-2 and 3.

6. The writ petition is accordingly disposed of.

7. Urgent certified copy of this order be granted as per rules.


                                                     ( C.R. Dash )
                                                         Judge


                                                    ( Biswanath Rath )
Balaram                                                    Judge