Hemasagar Padhan & Ors vs State Of Odisha And Anr
2022 Latest Caselaw 3515 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                   W.P.(C) No.18234 of 2021

        Hemasagar Padhan & Ors.               ....        Petitioners

                                              Ms. Sarita Panda, Adv.
                                   -versus-
        State of Odisha and Anr.              ....          Opposite
                                                           Parties
                                          Mr. Debasis Mohapatra, SC
                                                (for S & ME Deptt.)

                 CORAM:
                 DR. JUSTICE S.K. PANIGRAHI

Order                           ORDER
No.                            27.07.2022

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

2. Heard.

3. In this writ petition, the petitioners seek a direction

from this Court to the opposite parties to grant benefit of

RACP in their favour in the grade pay of Rs.4,200/-. They

also rely upon the judgment passed by this Court in the

case of State of Odisha & Ors. -v. Saraswati Bhoi and

others (W.P.(C) No.7281 of 2018, disposed of on

24.06.2022).

4. In such view of the matter, let notice be issued to the

opposite parties.

// 2 //

5. Mr. Debasis Mohapatra, , 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 writ petition be served on him

within three working days hence, who shall obtain

instructions in the matter and file reply.

6. List this matter on 10th of August, 2022.

(Dr. S.K. Panigrahi) Judge BJ