WP(C)/1961/2021
2021 Latest Caselaw 1218 Ori

                                    W.P.(C) No. 1961 OF 2021




02.   02.02.2021           The matter is taken up through video conferencing.
                           Heard learned counsel for the petitioner.
                           The petitioner has filed this writ petition seeking
                   direction to opposite parties to allow him to avail trained
                   graduate scale of pay with effect from 12.05.1989 till his
                   retirement from service i.e. 30th June, 2001 as the case of the
                   petitioner is covered by judgment in Nilambari Mishra v.
                   State of Odisha O.A. No. 4416(C) OF 2015 as well as the order
                   dated 01.12.2020 passed by this Court in W.P.(C) No. 28976 of
                   2020 along with consequential benefits.
                           In course of hearing, learned counsel for the petitioner
                   states that highlighting the grievances, the petitioner has made
                   representation to opposite party no.2 vide Annexure-6 and the
                   same may be directed to be disposed of 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.2 to
                   consider   the    representation   filed   by   the   petitioner   vide
                   Annexure-6 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.


                                                       ....................................

(DR. B.R. SARANGI, J) Ajaya