WP(C)/2696/2021
2021 Latest Caselaw 1015 Ori

                                W.P.(C) No. 2696 of 2021




02.   28.01.2021          The matter is taken up through video conferencing.
                          Heard learned counsel for the parties.
                         The petitioner has filed this writ petition seeking direction to
                   the opposite parties no.1 to 4 to fix the pay of the petitioner from
                   01.08.1997, instead of 01.04.1999, as the petitioner is entitled for
                   the same and the similarly situated persons like the petitioner
                   have already been extended the same benefits, in view of the
                   judgment/order of this Court in the case of Karunakar Biswal v.
                   State of Orissa and others, Vol.82 (1996) CLT-666, and pay the
                   differential arrears to the petitioner on such re-fixation within a
                   stipulated period.
                          In course of hearing, learned counsel for the petitioner
                   states that highlighting the grievance, the petitioner has made
                   representation to the opposite party no.4 vide Annexure-8, and
                   direction be given to the said opposite party to consider and
                   dispose of the same.
                         In view of the aforesaid limited grievance of the petitioner,
                   this Court disposes of the writ petition directing the opposite party
                   no.4 to take a decision on the representation filed by the petitioner
                   vide Annexure-8 and pass appropriate order in accordance with
                   law within a period of three months from the date of production of
                   certified/ authenticated copy of this order by the petitioner.
                         As COVID-19 pandemic situation is continuing, learned
                   counsel for the parties may utilize the soft copy of this order
                   available in the High Court's official website or print out thereof at
                   par with certified copies in the manner prescribed vide Court's
                   Notice No.4587 dated 25.03.2020.


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Ajaya (DR. B.R. SARANGI) JUDGE