Kailash Chandra Das vs State Of Odisha & Ors
2022 Latest Caselaw 7261 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C)(OAC) No.717 of 2014

        Kailash Chandra Das                      ....              Petitioner

                                             -versus-

        State of Odisha & Ors.                   ....             Opposite Parties

                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                        ORDER

09.12.2022 Order No

05. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard Mr. T.K. Pattanayak, learned counsel for the Petitioner and Mr. A.P. Das, learned counsel appearing for the Opp. Parties.

3. The present writ petition has been filed inter alia with the following prayer:-

"In view of the above facts stated in para-6, the applicant prays for the following relief(s). The date of regularization of service of the applicant shall be fixed from 23.11.1998 and differential salary for the period from 31.10.2007 till today may kindly be sanctioned in favour of the applicant and further the respondents may be directed to pay minimum scale of pay from 23.11.1995 to 22.11.1998 as per the direction of this Hon'ble Tribunal in T.A.No.56(C)/1993 dated 23.11.1995."

4. It is submitted that similar matters filed along with the present application have already been disposed of save and except the present one. Mr. Pattanayak also brought to the notice of this Court // 2 //

the Judgment passed by this Court on 07.09.2022 in a similar case in WPC(OAC) No.712 of 2014.

5. Accoridngly, the present writ petition is disposed of in the light of the order passed by this Court on 07.09.2022 in WPC(OAC) No.712 of 2014.

(Biraja Prasanna Satapathy) Judge Sneha