5 28.01.2021 The Matter Is Taken Up ... vs State
2021 Latest Caselaw 992 Ori

                                 W.P.(C) No. 14096 of 2006




05   28.01.2021            The     matter   is   taken     up    through        video
                  conferencing mode.
                           Heard Mr. S.K. Das, learned counsel for the
                  petitioners and learned Addl. Standing Counsel for the
                  State.
                           The    petitioners    have    filed   this   application
                  claiming U.G.C. scale of pay.
                           Mr.    S.K.    Das,   learned     counsel      for    the
                  petitioners 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 petitioners claim 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 petitioners
                  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 petitioners claim 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 petitioners with
       effect from the date of approval of their services and
       grant them arrear salary with 7% interest per annum
       within a period of four months from the date of
       production/communication of authenticated copy of this
       order.


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

Alok (DR. B.R. SARANGI) JUDGE