Bishnu Charan Sutar & Anr vs State Of Odisha And Anr
2022 Latest Caselaw 2220 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                       W.P.(C) No.24124 of 2022
            Bishnu Charan Sutar & Anr.           ....          Petitioners
                                           Mr. Sameer Kumar Das, Adv.
                                     -versus-
            State of Odisha and Anr.             ....     Opposite Parties
                                               Mr. Biswajit Mohanty, SC
                                              (for S & ME Deptt./ O.P.1)
                                            Sm. Suman Pattanayak, AGA
                                                             (for O.P.2)
                        CORAM:
                        MR. JUSTICE S.K. PANIGRAHI
                                    ORDER

Order No. 12.04.2022

03. 1. This matter is taken up through hybrid arrangement.

2. Heard.

3. In this writ petition, the petitioners seek direction to the opposite parties to grant benefit of 1st RACP in their favour in the grade pay of Rs.6,600/- instead of Rs.5,400/- which was the next pay of the promotional post. They also rely upon the judgment passed in the case of State of Odisha -v. Biharilal Barik and others (W.P.(C) No.2831 of 2016, disposed of on 02.06.2016).

4. In such view of the matter, let notice be issued to the opposite parties.

5. Mr. Biswajit Mohanty, learned Standing Counsel for the Department of School and Mass Education waives of notice on behalf of the opposite party No.1 and Ms. Suman Pattanayak, learned Additional Government Advocate for the State waives of notice on behalf of opposite party No.2. Required number of copies of the writ petition be served on each of them within three

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working days hence, who shall obtain instructions in the matter and file reply.

6. List this matter on 10th of May, 2022.

( S.K. Panigrahi) Judge BJ