Pradipta Kumar Satpathy vs State Of Odisha And Others
2021 Latest Caselaw 11590 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No. 35105 of 2021

Pradipta Kumar Satpathy              .....                         Petitioner
                                                   Mr.N.S. Panda, Advocate
                                     Vs.
State of Odisha and others           .....                     Opposite Parties

                                                                State Counsel

            CORAM:
               DR. JUSTICE B.R. SARANGI

                                         ORDER

11.11.2021

Order No. This matter is taken up by hybrid mode. 01 2. Heard.

3. Against the rejection of the claim for sanction of notional increments for the purpose of pensioanry benefits in order dated 20.09.2021 under Annexure-4, the petitioner has come up before this Court in the present writ petition. According to the petitioner, his case is covered by the judgment of this Court in the case of Arun Kumar Biswal v. State of Odisha and another.

4. Issue notice.

5. One extra copy of the writ petition be served on learned counsel for the State for enabling him to obtain instruction and file counter affidavit.

6. Requisites for issuance of notice to opposite parties 2 and 3 by speed post be filed within three days. Notice be issued fixing short returnable date.

Arun                                            (DR. B.R. SARANGI)
                                                     JUDGE