2 28.01.2021 This Matter Is Taken ... vs Panda
2021 Latest Caselaw 954 Ori

                       W.P.(          C.M.P.
                                          W.P.(C)
                                             No.1360
                                                  No.38822
                                                     of 2015of 2020




      2   28.01.2021                  This matter is taken up through Video conferencing.

Heard Sri Ray, learned counsel appearing for the petitioners and Sri Panda, learned Additional Government Advocate for the State.

This writ petition involves the following prayer:

"It is therefore humbly prayed that this Hon'ble Court may be graciously be pleased to admit this writ application, issue Rule NISI calling upon the opp. parties to show cause as to why petitioners are not entitled to get the benefit of Orissa Revised Scale of Pay and other consequential benefits even if any investigation is pending, if the opp. parties do not file any show cause or show insufficient cause, issue a writ of nature of certiorari or any other appropriate writ/writ(s), order/order(s), direction/direction(s) for grant of benefits under Orissa Revised Scale of Pay.

And pass any other order(s), direction(s) as this Hon'ble Court may deems fit and proper.

And for this act of kindness, the petitioners shall as in duty bound ever pray."

It is submitted by Sri Ray, learned counsel appearing for the petitioner that both the petitioners have already approached the Chief District Medical Officer, Keonjhar-opposite party no.3 and their application on the self same issue appears to be pending before the competent authority.

Keeping this in view and as a decision is required to be taken by the opposite party no.3, this writ petition stands disposed of directing Chief District Medical Officer, Keonjhar-opposite party no.3 to look into the request of the petitioners and take decision, as appropriate, taking into consideration the plea taken in the writ petition so also the applicability of the judgment dated 21.08.2008 passed by this Court in W.P.(C).No.12450 of 2008 by completing the entire exercise within a period of three months from the date of communication of a copy of this order by the petitioners.

As restrictions are continuing for Covid-19, petitioners 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 Notification No.4587 dated 25.3.2020.

Biswanath Rath,J .

sks