WP(C)/9030/2021
2021 Latest Caselaw 4388 Ori

                                  W.P.(C) No. 9030 of 2021




02. 30.03.2021       The    matter   is   taken   up    through   hybrid
                 arrangement (virtual/physical mode).
                     Heard Mr. B.K. Barik, learned counsel for the
                 petitioner and Mr. B. Mohanty, learned Standing
                 Counsel for School and Mass Education Department.
                     The petitioner has filed this writ petition seeking
                 for direction to the opposite parties to take immediate
                 steps to disburse the differential arrear salary as well
                 as current monthly salary in Trained Graduate Scale
                 of pay from the date of attaining the age of 48 years on
                 the basis of School and Mass Education Department
                 Resolution dated 18.02.2008 and letter No.6259 dated
                 16.04.2010 as well as letter No.1772 dated 11.01.2011
                 of Director, Secondary Education, Odisha and the
                 rules framed thereunder within a stipulated period.
                     Mr. B.K. Barik, learned counsel for the petitioner
                 contended that similar question has already been
                 adjudicated by the learned Single Judge in Radharani
                 Samal vrs. State of Orissa, 2017(I) ILR-CUT-546
                 which has been affirmed by the Division Bench of this
                 Court by dismissing Writ Appeal No.176 of 2017
                 preferred by the State vide order dated 30.04.2019.
                 Therefore, the case of the petitioner is squarely
                 covered by the judgment passed by this Court in
                 Radharani Samal (supra).
                     Mr. B. Mohanty, learned Standing Counsel for
                 School and Mass Education Department admits the
        contentions raised by the learned counsel for the
       petitioner. He contended that direction may be issued
       to consider the case of the petitioner in the light of
       judgment passed by this Court in Radharani Samal
       (supra) which has been affirmed by the Division Bench
       of   this    Court   vide   order   dated   30.04.2019   by
       dismissing Writ Appeal No.176 of 2017 preferred by
       the State.
            Considering the contentions raised by learned
       counsel for the parties and after going through the
       records, this Court disposes of the writ petition
       directing the opposite parties to consider the case of
       the petitioner in the light of the ratio decided by this
       Court in Radharani Samal (supra) as expeditiously
       as possible preferably within a period of four months
       from the date of production of authenticated copy of
       this order.

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

Dr. B.R.Sarangi, J Alok