Jogesh Chandra Patel vs State Of Odisha & Anr
2021 Latest Caselaw 9542 Ori

                                      1




       IN THE HIGH COURT OF ORISSA AT CUTTACK


                  WPC (OA) No.1440 OF 2002

Jogesh Chandra Patel                        .....                      Petitioner

                                                      Mr. B.P. Jena, Advocate
                                    Vs.
State of Odisha & Anr.                      .....                  Opposite party

                                                       Mr. N.K. Praharaj, S.C.


            CORAM:
                DR. JUSTICE B.R. SARANGI

                                            ORDER

09.09.2021

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

2. Heard learned counsel for the petitioner. The petitioner has filed this writ petition seeking direction to the opposite parties to pay the admissible scale of pay of Asst. Engineers i.e. Rs.6,500/- to Rs.10,500/- with usual D.A. with other financial benefits from the date of his appointment in the present vacancy or from 12.03.1996 in view of judgment passed by this Court in OJC No.10948 of 2000 and 12355 of 2001.

3. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.2 vide Annexure-7 and the same may be directed to be considered and disposed of within a stipulated time.

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-7 and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy this order.

Issue urgent certified copy as per rules.

Alok (DR. B.R. SARANGI) JUDGE