Saroj Kumar Mishra vs State Of Odisha And Another
2022 Latest Caselaw 5941 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P. (C) No. 25834 of 2022

Saroj Kumar Mishra                      .....                                  Petitioner
                                                                     Dr. P. Chuli, Adv.
                                        Vs.
State of Odisha and another             .....                           Opposite Parties
                                                                        State Counsel
              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                               ORDER

27.10.2022 Order No. This matter is taken up through hybrid mode.

01.

2. Heard Mr. P. Chuli, learned counsel for the petitioner.

3. The petitioner claims for UGC scale of pay.

4. Learned counsel for the petitioner submits that the case of the petitioner is covered by the judgment of this Court in State of Orissa v. Mamata Mohanty, 112 (2011) CLT, 46.

5. In view of the aforesaid submission, opposite parties no.1 and 2 are directed to consider the case of the petitioner in the light of the judgment of this Court in Mamata Mohanty (supra) within a period of four months from the date of communication/production of certified copy of this order.

6. Requisites for communication of the order to the opposite parties 1 and 2 shall be filed within three days.

Issue urgent certified copy as per Rules.

(DR. B.R. SARANGI) JUDGE Ashok