WP(C)/3309/2021
2021 Latest Caselaw 1149 Ori

                                W.P.(C) No. 3309 of 2021




02.   01.02.2021           This matter is taken up through video conferencing.
                           Heard Mr. D.K. Panda, learned counsel for the petitioner.
                           Heard learned counsel for the petitioner.
                           The petitioner has filed this writ petition seeking direction
                   to opposite parties no. 1 and 2 to sanction and disburse the
                   differential arrear salary from 01.06.1992 to 31.05.1995 in the
                   scale of pay of Rs.1200-2040 in the post of Upper Division Clerk
                   and from 01.06.1996 in the scale of pay of Rs.1400-2600/- as
                   Head Clerk.
                           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-8 and the
                   same has been communicated to opposite party no.2 vide
                   Annexure-9, therefore, the same may be directed to be disposed
                   of in the light of the judgment in Annexure-10 within a stipulated
                   time.
                           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-
                   8 in the light of the judgment of this Court in Annexure-10 and
                   pass appropriate order in accordance with law within a period of
                   three     months      from    the     date    of    production      of
                   authenticated/certified copy of this order.
                            As the restrictions due to the COVID-19 situation are
                   continuing, learned counsel for the parties may utilize the soft
                   copy of this order available in the High Court's website or print
                   out thereof at par with certified copies in the manner prescribed,
                   vide Court's Notice No.4587, dated 25th March, 2020.


      Ajaya
                                                        ..................................

(Dr. B.R. Sarangi, J)

Ajaya