Sukanty Mohanty vs State Of Odisha & Ors
2023 Latest Caselaw 3534 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.10025 of 2023

        Sukanty Mohanty                      ....                   Petitioner
                                                          Mr. S. Satapathy, Advocate

                                               -versus-

        State of Odisha & Ors.               ....                  Opposite Parties
                                                                 Mr. S. Rath, ASC

                              CORAM:
                 JUSTICE BIRAJA PRASANNA SATAPATHY

                                      ORDER

13.04.2023 Order No

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

2. The Petitioner had filed this writ petition seeking direction to the Opposite parties to pay the differential salary of the Petitioner for the period from 01.01.2016 to 30.09.2017 under ORSP Rules, 2017.

3. In course of hearing, learned counsel for the Petitioner states that highlighting the grievance, the Petitioner has made a representation to Opposite Party No.1 vide Annexure-1, but no decision has yet been taken. Therefore, the same may be considered in the light of the judgment passed by this Court in Smt. Dipti Roy -v- State of Orissa and others, reported in 2004 (II)OLR 718 and Bijay Ketan Khatua -v-State of Orissa and others, reported in 2015(I) OLR

452.

4. Considering the limited grievance of the Petitioner, without expressing any opinion on the merits of the case, this Court // 2 //

disposes of this writ petition with a direction to the Opposite Party No.1-Secretary to Government, School & Mass Education Department, Odisha, Bhubaneswar to take a decision on the representation of the Petitioner dated 17th February, 2021 at Annexure-1 in the light of the judgments in Smt. Dipti Roy (supra) and Bijay Ketan Khatua (supra) and pass appropriate order in accordance with law within a period of three months from the date of production of authenticated copy of this order.

5. The writ petition is accordingly disposed of.

(Biraja Prasanna Satapathy) Judge Sneha