3 28.01.2021 This Matter Is Taken ... vs Mr. B. Satpathy
2021 Latest Caselaw 962 Ori

                                 W.P.(C) No. 21400 of 2010




03   28.01.2021         This matter is taken up through video conferencing mode.
                        Heard Mr. K.K. Swain, learned counsel for the petitioner and
                  Mr. B. Satpathy, learned Standing Counsel for School and Mass
                  Education Department.
                        The petitioner has filed this writ petition seeking direction to
                  the opposite parties to take effective steps for extending all
                  consequential benefits with monthly salary in the scale of pay meant
                  for Headmaster (TGT) by quashing impugned Gradation list.
                        Mr. K.K. Swain, learned counsel for the petitioner submits
                  that similar question has been considered by this Court and
                  thereafter the apex Court has made it confirmed in Pabitra Mohan
                  Das etc. v. State of Orissa & Ors, JT 2001 (1) SC 473. In view of
                  the law decided by the apex Court, there is no need for further
                  adjudication of the matter. Therefore, the writ application may be
                  disposed of in the light of judgment passed in Pabitra Mohan Das
                  etc (supra).
                        Mr. B. Satpathy, learned Standing Counsel for the School and
                  Mass Education Department submits that he has no objection for
                  such disposal.
                        Considering the contentions raised by learned counsel for the
                  parties and on perusing the records, this Court disposes of the writ
                  application directing the opposite parties to consider the case of the
                  petitioner in the light of judgment passed in Pabitra Mohan Das
                  etc. (supra) within a period of three months from the date of
                  production-communication of this order.




                                                   ..............................
                                                     Dr. B.R. Sarangi, J.

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