Dr. Sanaka Kumar Das vs State Of Odisha And Ors
2022 Latest Caselaw 4122 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                   W.P.(C) No.18703 of 2022

        Dr. Sanaka Kumar Das                    ....           Petitioner

                                         Mr. Devi Prasad Dash, Adv.

                                   -versus-

        State of Odisha and Ors.              ....     Opposite Parties

                                              Mr. G.R. Mohapatra, ASC

                CORAM:
                DR. JUSTICE S.K. PANIGRAHI

Order                             ORDER
No.                              23.08.2022

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

2. Heard.

3. In this Writ Petition, the Petitioner seeks a direction

from this Court to the Opposite Parties especially the

Opposite Party Nos.3-Commissioner-cum-Secretary,

Government of Odisha, Department of Higher Education

and 4-Director of Higher Education, Odisha,

Bhubaneswar to provide revised U.G.C. Scale of Pay to

him with effect from 01.01.1986 with other consequential

service benefits and arrears as admissible under the

orders/ guidelines, schemes evolved by the Government

// 2 //

of India, University Grants Commission and State

Government and to revise his pension.

4. Learned counsel for the Petitioner submits that the

present case is covered by the judgment dated 18th April,

2022 passed by this Court in W.P.(C) No.26692 of 2011

(Samarendra Nayak and others -vrs.- Union of India and

others).

5. Mr. G.R. Mohapatra, learned Additional Standing

Counsel for the State submits that a Special Leave

Petition (Civil) (Diary No.22626 of 2022) has been filed

against the above judgment by the State Government.

6. Awaiting the outcome of the above Special Leave

Petition, list this matter on 18th October, 2022.

(Dr. S.K. Panigrahi) Judge

B.Jhankar