Dr. Arun Kumar Das & Ors vs State Of Odisha & Ors
2021 Latest Caselaw 11288 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No.8634 of 2021

            Dr. Arun Kumar Das & Ors.              ....           Petitioners
                                                          Mr. B. Mansingh,
                                                                 Advocate

                                        -versus-

            State of Odisha & Ors.                 ....      Opposite Parties
                                                           Mr. S.P. Panda,
                                          Additional Government Advocate

                     CORAM:
                     JUSTICE BISWANATH RATH
                     JUSTICE S.K. PANIGRAHI
                                      ORDER

03.11.2021 Order No.

04. 1. This Writ Petition involves the following prayer:

"The Petitioner most respectfully prays that this Hon'ble Court may be graciously pleased to direct the O.Ps. to modify the order dated 31.10.2014 of the learned Tribunal for limiting the payment of arrear, financial benefit for a period of three years prior to filing of the O.A. and if no show- cause is filed or in sufficient show-cause is shown then appropriate orders may be passed, considering the representation U/A-2 in view of order dt.8.8.2019.

And pass such other or further order / orders as are deemed just and proper."

// 2 //

2. Considering the innocuous prayer made in this writ petition, this Court directs the Opposite Party No.1 to consider the representation at the instance of the Petitioners vide Annexure-2 and take a lawful decision in the matter taking into account the grounds stated in this writ petition so also the documents appended thereto and also taking into consideration the applicability of the judgment relied on by the Petitioners.

3. The entire exercise shall be completed within a period of two months from the date of communication of an authenticated copy of this order along with a copy of the writ petition by the Petitioners.

4. The writ petition is, accordingly, disposed of with the aforesaid direction.

(Biswanath Rath) Judge

(S.K. Panigrahi) Judge

A.K. Jena