Ramakanta Nayak vs State Of Odisha And Others
2021 Latest Caselaw 10148 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           WPC (OAC) No. 3908 of 2014

            Ramakanta Nayak                      ....                               Petitioner
                                                                 Mr. K. Swain, Advocate
                                                 -Versus -
            State of Odisha and others           ....                     Opposite Parties
                                                                                       .


                       CORAM:
                        DR. JUSTICE B.R. SARANGI
                                        ORDER

23.09.2021

Order No. This matter is taken up through hybrid mode.

2. The petitioner has filed this writ petition seeking direction to the opposite parties to allow T.G. Scale to him w.e.f. acquiring trained graduate qualification in terms of the policy decision of the Government with all consequential service benefits as due and admissible within a stipulated time.

3. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to the opposite party no.2 vide Annexure-9, and the same may be directed to be disposed of within a stipulated time taking into consideration the judgment passed by this Court in the case of Bijayalaxmi Mishra v. State of Odisha and others (WPC (OAC) No.1096 of 2014 disposed of on 23.06.2021).

4. Considering the limited grievance of the petitioner,

this Court without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.2 to consider the representation filed by the petitioner vide Annexure-9, and pass appropriate order in accordance with law taking into consideration the judgment passed by this Court in the case of Bijayalaxmi Mishra v. State of Odisha and others (WPC (OAC) No.1096 of 2014 disposed of on 23.06.2021), within a period of three months from the date of production of certified copy of this order.

Issue urgent certified copy as per rules.

Ashok                                                 (Dr. B.R. Sarangi)
                                                           Judge