5 28.01.2021 The Matter Is Taken Up ... vs Unknown
2021 Latest Caselaw 967 Ori

                                W.P.(C) No. 9706 of 2016




05   28.01.2021           The     matter      is     taken    up    through    video
                  conferencing.
                          Heard Mr. S.K. Das, learned counsel for the
                  petitioner and learned Additional Standing Counsel for
                  the State.
                          The petitioner has filed this application claiming
                  U.G.C. scale of pay.
                          Mr. S.K. Das, learned counsel for the petitioner
                  contended     that   this        question   has    already   been
                  considered by this Court in the case of Alok Mishra v.
                  State of Orissa (W.P.(C) No.16917 of 2017, disposed
                  of on 28.08.2019). Therefore, this writ petition may be
                  disposed of in the light of the order passed in the
                  aforesaid case.
                          learned Additional Standing Counsel for the
                  State contended that since the petitioner claims U.G.C.
                  scale of pay, the same has to be considered on the
                  basis of the judgment rendered by the apex Court in
                  the case of State of Orissa v. Mamata Mohanty, 112
                  (2011) CLT 46, and, as such, the judgment which has
                  been referred to by learned counsel for the petitioner
                  has also been decided in terms of this case.
                          Considering the contentions raised by learned
                  counsel for the parties and after going through the
                  records, since the petitioner claims for U.G.C. scale of
                  pay, this writ petition stands disposed of in terms of the
        order passed by this Court in Alok Mishra mentioned
       supra. The opposite parties are directed to give the
       benefit of revised scale of pay to the petitioner with
       effect from the date of approval of his service and grant
       him arrear salary with 7% interest per annum within a
       period   of    four   months      from   the    date    of
       production/communication     of    authenticated/certified
       copy of this order.


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

Alok (DR. B.R. SARANGI) JUDGE