Srinibas Patra vs State Of Odisha & Others
2021 Latest Caselaw 6764 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No. 18758 of 2021

            Srinibas Patra                     .....                 Petitioner
                                                  Manoj Kumar Mohanty, Advocate

                                         - Versus-

            State of Odisha & Others           .....            Opposite parties
                                                     Addl. Government Advocate

                        CORAM:
                            DR. JUSTICE B.R. SARANGI


                                         ORDER

01.07.2021 Order No. This matter is taken up through video conferencing.

Heard learned counsel for the parties.

The petitioner has filed this writ petition seeking direction to opposite parties to pay the Head Master scale of pay to the petitioner with effect from 05.03.2007 along with all consequential financial and service benefits accrued out of the same.

In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.3 vide Annexure-5 and the same may be directed to be disposed of within a stipulated time taking into consideration the judgment of the Division of this Court in RVWPET No. 255 of 2013 (State of Odisha & Others v. Purna Chandra Chand).

Considering the limited grievance of the petitioner, this Court without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.3 to consider the representation filed by the petitioner vide Annexure-5 and pass appropriate order in accordance with law taking into consideration the judgment in Purna Chandra Chand (supra) within a period of three months from the date of production of authenticated/certified copy of this order.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No. 4798 dated 15th April, 2021.

                                             (DR. B.R. SARANGI)
Ajaya                                              JUDGE