WPC(OAC)/180/2013
2021 Latest Caselaw 6529 Ori

                                 WPC (OAC) No. 180 of 2013




02.   23.06.2021           This matter is taken up by video conferencing
                   mode.
                           Heard learned counsel for the parties.
                           The petitioner has filed this writ petition seeking
                   direction to the opposite parties to counter the past
                   services of the petitioner by following the dictum and law
                   as laid down in the judgment dated 07.11.2007 under
                   Annexure-5 and modify her date of placement in the
                   grade of Reader so also in the grade of Lecturer (Senior
                   Scale) and grant her all the consequential benefits flowing
                   therefrom, within a stipulated time.
                           In course of hearing, learned counsel for the
                   petitioner states that highlighting the grievance, the
                   petitioner has made representation to the opposite party
                   no.1 vide Annexure-7 and direction be given to the said
                   opposite party to consider and dispose of the same.
                           In view of the aforesaid limited grievance of the
                   petitioner, this Court, without expressing any opinion on
                   the merits of the case, disposes of the writ petition
                   directing the opposite party no.1 to take a decision on the
                   representation filed by the petitioner vide Annexure-7 and
                   pass appropriate order in accordance with law within a
                   period of three months from the date of production of
                   certified/ authenticated copy of this order by the
                   petitioner.
                             As the restrictions due to resurgence of COVID-
                   19 situation are continuing, learned counsel for the
                   parties may utilize a print out 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.

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

GDS (DR. B.R. SARANGI) JUDGE