State Of Odisha & Ors vs Sukumar Samadar And Ors
2022 Latest Caselaw 2745 Ori

Citation : 2022 Latest Caselaw 2745 Ori
Judgement Date : 20 May, 2022

Orissa High Court

State Of Odisha & Ors vs Sukumar Samadar And Ors on 20 May, 2022

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P (C) No. 10479 of 2022

State of Odisha & Ors.                 .....                                Petitioners
                                                            Mr. S. Jena, SC (S&ME)
                                       Vs.
Sukumar Samadar and Ors.               .....                          Opposite Parties


              CORAM:
                  DR. JUSTICE B.R. SARANGI
                  MISS JUSTICE SAVITRI RATHO

                                              ORDER

20.05.2022 Order No. This matter is taken up through hybrid mode.

03.

2. Heard Mr. S. Jena, learned Standing Counsel for School & Mass Education Department for the State-petitioners.

3. The State-petitioners have filed this writ petition seeking to quash the order dated 14.11.2017 passed in O.A. No. 2627 of 2016 by the State Administrative Tribunal, Principal Bench, Bhubaneswar holding that the private opposite party is entitled for Grade Pay of Rs.4200/- as 2nd RACP.

4. As it appears, though State Administrative Tribunal, Principal Bench, Bhubaneswar passed the impugned order on 14.11.2017, but the State-petitioners have preferred this writ petition on 25.04.2022, i.e., after long lapse of more than four years, which shows that the State is not vigilant of its own conduct.

5. Mr. Mr. S. Jena, learned Standing Counsel for School & Mass Education Department prays that the matter may be disposed of on merit.

6. Such a contention is rejected. This Court is not inclined to entertain this writ petition at this belated stage, as the writ petition suffers from delay and laches, in view of the judgment/order of this Court in the case of State of Odisha v. Surama Manjari Das (W.P.(C) No. 15763 of 2021 dismissed on 16.07.2021).

7. Accordingly, the writ petition merits no consideration and the same is hereby dismissed.

(DR. B.R. SARANGI) JUDGE

(SAVITRI RATHO) JUDGE

Ashok/Puspa