WP(C)/10515/2013
2021 Latest Caselaw 2928 Ori

                                  W.P.(C) No. 10515 of 2013




04.   26.02.2021           The    matter     is    taken   up      through      hybrid
                   arrangement (virtual/physical mode).
                           Heard Mr. S.D. Routray, learned counsel for the
                   petitioners and Mr. A.K. Sharma, learned Addl. Government
                   Advocate.
                           The petitioners have filed this application claiming
                   UGC scale of pay admissible to the post and further seek
                   direction to the opposite parties to pay the differential
                   salary in the revised UGC scale of pay within a stipulated
                   time.
                           Mr.   S.D.    Routray,     learned    counsel      for   the
                   petitioners contended that the claim of the petitioners with
                   regard to UGC scale of pay has already been adjudicated
                   by the apex Court in the case of State of Orissa v. Mamata
                   Mohanty, 112 (2011) CLT 46. Therefore, nothing more to be
                   decided in the present application, as the petitioners claim
                   is covered by the judgment in Mamata Mohanty (supra),
                   wherein many of the judgments have been cited and taken
                   note of and considered by the apex Court.
                           Mr.   A.K.    Sharma,     learned    Addl.    Government
                   Advocate contended that if the petitioners claim for UGC
                   scale of pay, their cases can be considered in the light of
                   the judgment of the apex Court in the case of Mamata
                   Mohanty (supra).
                           Considering     the    contention    raised   by    learned
                   counsel for the parties and after going through the records,
                   since the petitioners claim for UGC scale of pay and the
         matter has already been settled by the apex Court in
        Mamata Mohanty case supra, this writ petition stands
        disposed of directing the opposite parties to consider the
        grievance of the petitioners in the light of the judgment of
        the apex Court in the case of Mamata Mohanty (supra),
        as expeditiously as possible, preferably within a period of
        four months from the date of passing of the order.


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

Ashok (DR. B.R. SARANGI) JUDGE