Akshya Kumar Nayak vs State Of Orissa And Ors
2022 Latest Caselaw 3684 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
          W.P.(C) No.5480 of 2021 and batch of Writ Petitions

                       In W.P.(C) No. 5480 of 2021

         Akshya Kumar Nayak                    ....             Petitioner

                                        Mr. Kunal Kumar Swain, Adv.
                                             Mr. B.K. Pattanaik, Adv.
                                    -versus-
         State of Orissa and Ors.              ....      Opposite Parties
                                                 Mr. Sonak Mishra, SC
                                                  (for S & ME Deptt.)



                   CORAM:
                   DR. JUSTICE S.K. PANIGRAHI

Order                              ORDER
No.                               04.08.2022

W.P.(C) No.5480 of 2021 along with W.P.(C). Nos.7563 of 2022, WP(C) Nos.7565 & 7566 of 2022, WP(C) No.32699 of 2021, WP(C) No.36075 of 2020, WP(C) Nos.37953 & 37955 of 2020, and WP(C) Nos.28, 30, 31, 33, 34, 36, 37, 39, 40, 42, 79, 134, 353, 357, 359, 363, 389, 392, 396, 398, 400, 678, 679, 682, 684, 688, 689, 691, 692, 1160, 1164, 1576, 1579, 1582, 1587, 1589, 1592, 1634, 1637, 1916, 1918, 2531, 2675, 2676, 3283, 3285, 3287, 3381, 3383, 3384, 3386, 3387, 3389, 3390, 3391, 3393, 3684, 3685, 3686, 3687, 3894, 4158, 4160, 4161, 4163, 4164, 4165, 4166, 4168, 4169, 4170, 4172, 4173, 4174, 4176, 4180, 4181, 4182, 4183, 4184, 4197, 4350, 4352, 4353, 4600, 4601, 4602, 4684, 5313, 5315, 5317, 5321, 5322, 5324, 5432, 5433, 5434, 5435, 5436, 5437, 5439, 5440, 5441, 5442, 5443, 5445, 5446, 5447, 5449, 5450, 5451, 5452, 5453, 5457, 5458, 5459, 5460,

// 2 //

5461, 5462, 5463, 5464, 5465, 5466, 5467, 5468, 5469, 5470, 5471, 5472, 5473, 5474, 5475, 5476, 5478, 5479, 5481, 5482, 5485, 5486, 5487, 5489, 5490, 5492, 5612, 5614, 5616, 5619, 5621, 5623, 5624, 5626, 5627, 5629, 5632, 5634, 5637, 5640, 5766, 5767, 5768, 5769, 5770, 5771, 5883, 5884, 5886, 5887, 5889, 6017, 6278, 6388, 6389, 6390, 6391, 6392, 6393, 6394, 6395, 6396, 6397, 6398, 6596, 6597, 6598, 7075, 7077, 7080, 7082, 7083, 7341, 7343, 7344, 7350, 7351, 7352, 7627, 7628, 7629, 7630, 7631, 7632, 7633, 7634, 7635, 7691, 7731, 7806, 7954, 7955, 7956, 7957, 7958, 7959, 7988, 7989, 7991, 7992, 7993, 7994, 7995, 7997, 7998, 7999, 8000, 8002, 8003, 8004, 8006, 8008, 8009, 8013, 8015, 8017, 8036, 8482, 8483, 8484, 8485, 8499, 9404, 9406, 9408, 9419, 9420, 9421, 9423, 9424, 9425, 9426, 9427, 9428, 9430, 9431, 9432, 9433, 9434, 9435, 9436, 9437, 9440, 9445, 9446, 9459, 9461, 9462, 9463, 9464, 9466, 9467, 9469, 9470, 9473, 9484, 9487, 9489, 9628, 9631, 9633, 9635, 9640, 9645, 9647, 9648, 9650, 9652, 9654, 9777, 10217, 10218, 10220, 10222, 10224, 10227, 10228, 10230, 10232, 10234, 10236, 10242, 10243, 10246, 10247, 10248, 10251, 10253, 10254, 10256, 10258, 10262, 10263, 10655, 10656, 10716, 10717, 10814, 10815, 10816, 10817, 10818, 10819, 10820, 10821, 10822, 10823, 10824, 10825, 10826, 10827, 10828, 10830, 10831, 10833, 10834, 10863, 10864, 10868, 10869, 10871, 10921, 10922, 10923, 10924, 10925, 11249, 11251, 11254, 11280, 11282, 11284, 11329, 11332, 11335, 11337, 11349, 11366, 11615, 11618, 11621, 11797, 11799, 12236, 12237, 12239, 12240, 12241, 12242, 12243, 12244, 12245, 12517, 12518, 13388, 13592, 14298, 14299, 14302, 14305, 14529, 14830, 14832, 14833, 14834, 14835, 14836, 14837, 14838, 14839, 14840, 14841, 14842, 14843, 14844, 14845, 14846, 14847, 14848, 14849, 14852, 14853, 15229, 15231, 15233, 15236, 15238, 15241, 15243, 15245, 15248, 15249, 15250, 15251, 15252, 15253, 15254, 15255, 15256, 15881, 16546, 16553, 16929, 16930, 16931, 17001, 17003, 17004, 17006, 17007, 17317, 17601, 17603, 18386, 18441, 18481, 19002, 19003, 19005, 19006, 19008, 19260,

// 3 //

20367, 20368, 20370, 21258, 21902, 21904, 21906, 21908, 22067, 22209, 22210, 22341, 22731, 23249, 23483, 23485, 23492, 23863, 23864, 23865, 24674, 25260, 26055, 26056, 26060, 26062, 26065, 26066, 32667, 32668, 32682, 32703, 32706, 33327, 39949 and 41037 of 2021, along with W.P.(C) Nos. 1055, 1056, 4002, 4310, 4311, 4312, 5025, 6404, 6405, 6407, 6762, 8806 and 7621 of 2022 and W.P.(C) Nos. 2221, 211, 215, 628, 882, 884, 886, 888, 1110, 1112, 2252, 2254, 2257, 2259, 2261, 2264, 2514, 2515, 2587, 2589, 2591, 3113, 4063, 4064, 4065, 4066, 4121, 4518, 4798, 4812, 4815, 4817, 5133, 5139, 5142, 5144, 5148, 5224, 5412, 5414, 5553, 5556, 5557, 5560, 5562, 5563, 5565, 6539, 6909, 7074, 7338, 7339, 7340, 7342, 7345, 7346, 7347, 7348, 7349, 7353, 7508, 7509, 7510, 7601, 7692, 7693, 7694, 7695, 8012, 8283, 8357, 8361, 8628, 8629, 8726, 8729, 8733, 8737, 8741, 8745, 8748, 8751, 8754, 8756, 8759, 8762, 8764, 8820, 8821, 8928, 8934, 8941, 9264, 9266, 9269, 9271, 9442, 9578, 10106, 10340, 10341, 11794, 11934, 12521, 12523, 13006, 13059, 13273, 13275, 13686, 13688, 14604, 14611, 15018, 15025, 15122, 16061, 17455, 18677, 18995, 18998, 19432, 20155, 23573, 23575, 23577, 26101, 26351, 26901, 27964, 27965, 29131, 29141, 29706, 29707, 37508, 40617, 41373, 41375, 41845 & 41889 of 2021, and WP(C) Nos.139, 2569, 6043, 6538, 6583, 8397, 9207, 9963, 10169, 10170, 10172, 10173, 10175, 10176, 10178, 10179, 10180, 10183, 10184, 10186, 10188 & 10189 of 2022.

5. 1. All the matters are taken up through hybrid mode.

2. Learned counsel for the parties are present. Judgment

prepared in separate sheets is delivered and pronounced

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in open Court in the presence of learned counsel for the

parties and the order is passed accordingly as follows:-

3. This Court is of the view that the grievance voiced by

the petitioner appears to be well founded and he would

be entitled to re-fixation of scale of pay. Since, there are

statutory rules occupying the field, the petitioner is

entitled to requisite remedy by relying on such rules.

Moreover, where a service-related claim is based on a

continuing wrong, relief can be granted even if there is a

long delay in seeking remedy, with reference to the date

on which the continuing wrong commenced, if such

continuing wrong creates a continuing source of injury.

In the case at hand, the issue was in relation to refixation

of pay and in such circumstances, relief may be granted

in spite of delay as it does not affect the rights of third

parties.

4. In the service jurisprudence evolved by this Court from

time-to-time, it is postulated that all persons similarly

situated should be treated similarly and only because one

person has approached the Court would not mean that

persons similarly situated should be treated differently.

Justice demands that a person should not be allowed to

derive any undue advantage over other employees; the

normal rule is that when a particular set of employees is

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given relief by the Court, all other identically situated

persons need to be treated alike by extending that benefit;

not doing so would amount to discrimination and would

be violative of Article 14 of the Constitution of India.

5. In the light of above discussions and guided by the

precedents narrated hereinabove, this Court hereby

allows the present Writ Petition as well as the connected

batch of Writ Petitions.

6. Accordingly, this Writ Petition along with the

connected batch of Writ Petitions are disposed of. No

order as to cost.

(Dr. S.K. Panigrahi) Judge

BJ