Prasana Kumar Paikray vs State Of Odisha And Others
2022 Latest Caselaw 817 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                         W.P.(C) No. 1861 of 2022

 Prasana Kumar Paikray                 .....                 Petitioners
 and others
                                              Mr. S.K. Rath, Advocate
                                    Vs.
 State of Odisha and others           .....            Opposite parties
                                             Standing Counsel S&ME


            CORAM:
               DR. JUSTICE B.R. SARANGI

                                       ORDER

31.01.2022

Order No. This matter is taken up by video conferencing mode.

3. The petitioners have filed this application seeking direction to the opposite parties to fix their pay w.e.f. 01.01.2018 under ORSP Rules, 2017 and to grant consequential annual increment w.e.f. 01.01.2019 and pay the arrear differential salary from 01.01.2018 in accordance with Rule-9 of 1974 Rules within a stipulated time.

3. In course of hearing, learned counsel for the petitioners states that the petitioners have already made representation before opposite party no.1 vide Annexure-4, and the same may be directed to be disposed of taking into consideration the judgment of this Court in the case of Dipti Roy v. State of Orissa, 2004 (II) OLR 718 within a stipulated time, to which learned Standing Counsel for School and Mass Education Department has raised no objection.

4. As agreed by learned counsel for the parties, without

expressing any opinion on the merits of the case, this writ petition stands disposed of directing opposite party no.1 to consider the representation filed by the petitioners under Annexure-4 taking into consideration the judgment of this Court in the case of Dipti Roy v. State of Orissa, 2004 (II) OLR 718, and pass a reasoned and speaking order as expeditiously as possible, preferably within a period of three months from the date of receipt of the certified/authenticated copy of this order.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020, as modified by Court's notice no. 4798 dated 15th April, 2021, and Court's Office Order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.

Ashok (DR. B.R. SARANGI) JUDGE