Sudhakar Sahoo vs State Of Odisha And Ors
2022 Latest Caselaw 2399 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    W.P.(C) No.9452 of 2022

                 Sudhakar Sahoo                           ....           Petitioners
                                                        Mr. Aurobinda Sahoo, Adv.

                                             -versus-

                State of Odisha and Ors.                  ....     Opposite Parties
                                                         Mr. Biswajit Mohanty, SC
                                                              (for S & ME Deptt.)


                                CORAM:
                                MR. JUSTICE S.K. PANIGRAHI
                                            ORDER

Order No. 29.04.2022

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

2. Heard.

3. The petitioner has filed this writ petition seeking direction from this Court to the opposite parties to sanction Trained Graduate Scale of Pay to him on completion of 48 years of age in terms of the Odisha Subordinate Education (Method of Recruitment and Conditions of Service) Rules, 1993 and also in terms of the judgment passed by this Court in the case of Radharani Samal -vrs.- State of Orissa and others 1.

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 parties. Required number of copies of the

2017 (I) ILR- 546

// 2 //

writ petition be served on him in course of the day, who shall obtain instructions in the matter and file reply.

6. List this matter on 8th of July, 2022. .

( S.K. Panigrahi) Judge BJ