Girish Chandra Sa vs State Of Odisha & Ors
2021 Latest Caselaw 9247 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                WPC NO.25939 OF 2021

            Girish Chandra Sa                      ....              Petitioner

                                                    Mr.A.C.Behera, Advocate

                                        -versus-


            State of Odisha & Ors.                 ....        Opposite Parties

                                           Mr.D.Mohapatra, Standing Counsel

                      CORAM:
                      JUSTICE BISWANATH RATH
                                       ORDER

3.9.2021

Order No.

01. 1. The Writ Petition involves the following prayer :-

"Therefore, it is respectfully prayed that this Hon'ble Cout may graciously be pleased to admit this Writ Petition. Issue rule Nisi for calling upon opp.parties, particularly opp.party no.3 for show cause as to why the direction will not be issued for providing T.G Scale of Pay to the Petitioner as he possesses the BA, CPEd qualification by treating it as BPEd. Qualification from the date of acquiring the said qualification. This Hon'ble court may be pleased to make its rule absolute if the said opp. Party fails to submit sufficient cause or show insufficient cause and after hearing from the parties, this Hon'ble court may direct to the opp. Parties in writ of mandamus for proving TG scale of pay to the Petitioner from the date of acquiring the qualification and disburse the differential arrear salary with monthly revised salary as per the judgment passed by this Hon'ble Court in case of Niranjan Nayak-versus-State of Orissa for the interest of justice and equity."

// 2 //

2. Looking to the limited nature of prayer and the submission made, this Court disposes of the Writ Petition directing O.P.3 to treat this Writ Petition as a representation at the instance of the Petitioner and take decision as appropriate taking into consideration the applicability of the decision in Niranjan Nayak-versus-State of Orissa within a period of two months from the date of communication of this order. The petitioner is directed to serve copy of the aforesaid decision, copy of the Writ Petition along with copy of the present order to O.P.3 within seven days hence.

(Biswanath Rath) Judge

M.K.Rout