WP(C)/644/2021
2021 Latest Caselaw 630 Ori

                                        W.P.(C) No.644 of 2021




02. 19.01.2021                  This     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 to allow the petitioner to
                 draw TG scale of pay for having B.A., C.P.Ed. qualification by
                 treating it as B.P.Ed. from the date of first joining and
                 disburse the differential arrear salary with monthly revised
                 salary on the basis of the judgment passed in Niranjan
                 Nayak Vrs. State of Orissa and others, 2003(II) OLR 321
                 and further seeking direction to opposite party no.2 to
                 finalize     the    representation     vide   Annexure-5   within   a
                 stipulated period.
                                In course of hearing, learned counsel appearing
                 for the petitioner states that highlighting the grievance, the
                 petitioner has made representation to opposite party no.2
                 vide Annexure-5 and direction may be given to consider the
                 same taking into consideration the ratio decided in Niranjan
                 Nayak (supra) within a stipulated time, to which learned
                 Additional Government Advocate has no objection.
                                In view of the aforesaid limited grievance of the
                 petitioner, this Court disposes of the Writ Petition directing
                 opposite party no.2 to take a decision on the representation
                 filed   by    the    petitioner   under       Annexure-5   and   pass
                 appropriate order in accordance with law taking into
                 consideration the ratio decided in Niranjan Nayak (supra)
                 within a period of three months from the date of production
                 of copy of this order.
                   Petitioner may utilize the soft copy of this order
      available in the High Court's website or print out thereof at
      par with certified copy in the manner prescribed, vide
      Court's Notification No.4587 dated 25.3.2020.


                                           ..................................
                                            Biswanath Rath, J.

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