Snehalata Mohanta And Others vs State Of Odisha And Others
2021 Latest Caselaw 11562 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.P.(C) No.35238 OF 2021
                 Snehalata Mohanta and others            ....       Petitioners
                                       Mr. Sushanta Kumar Mishra, Advocate
                                           -versus-
                 State of Odisha and others              .... Opp. Parties
                                                       Mr. Biswajit Mohanty,
                                                           Standing Counsel,
                                                    School & Mass Education

                       CORAM:
                       JUSTICE K.R. MOHAPATRA
                                        ORDER

Order No.                              11.11.2021
 01.        1.       This matter is taken up through hybrid mode.

2. The Petitioners have filed this writ petition seeking direction to the Opposite parties to release the differential salary of the Petitioners w.e.f.01.01.2016 to 30.09.2017 under ORSP Rules, 2017 came into force 01.01.2016 pursuant to the Resolution No.26347/F dated 07.09.2017 under Annexure-2 within a stipulated period.

3. In course of hearing, learned counsel for the Petitioners states that highlighting the grievance, the Petitioners have made representation to Opposite Party No.1 vide Annexure-5, but no decision has yet been taken. Therefore, the same may be considered in the light of the judgment passed by this Court in Smt. Dipti Roy -v- State of Orissa and others, reported in 2004 (II)OLR 718 and Bijay Ketan Khatua -v-State of Orissa and others, reported in 2015(I) OLR 452.

4. Considering the limited grievance of the Petitioners, without expressing any opinion on the merits of the case, this Court disposes of this writ petition with a direction to the

// 2 //

Opposite Party No.1-Commissioner-cum-Secretary to Government, School & Mass Education Department, Odisha, Bhubaneswar to take a decision on the representation of the Petitioners dated 22nd March, 2021 as at Annexure-5 in the light of the judgments in Smt. Dipti Roy (supra) and Bijay Ketan Khatua (supra) and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy of this order.

Urgent certified copy of this order be granted on proper application.

(K.R. Mohapatra) Judge

jm