Citation : 2023 Latest Caselaw 10056 Ori
Judgement Date : 25 August, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.24362 of 2023
Niranjan Ratha .... Petitioner
Mr. A. Mishra, Adv.
-versus-
State of Odisha & Others .... Opposite Parties
State Counsel
COROM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
25.08.2023 Order No
01. 1. This matter is taken up through Hybrid Mode.
2. Heard learned counsel for the Petitioner and learned counsel for the State- Opposite Party.
3. The Petitioner has filed the present Writ Petition with the following prayer:-
"Direction to the Opposite Parties to grant the scale of pay of Rs.1740-3000/- with effect from 1.1.1986 on the basis of the Judgment dated 18.4.2022 passed by this Hon'ble Court in W.P.(C) No.26692 of 2011 under Annexure-2 and give him all the consequential financial benefits along with pensionary benefits for the ends of justice".
4. Considering the submission made and without expressing any opinion on the merits of the case, the Petitioner is directed to make a fresh representation before the Opposite Party No.2 by enclosing all the relevant documents and citations in support of his claim, if any, within a period of three (3) weeks hence.
// 2 //
5. It is observed that if such a representation is filed within the aforesaid period, the Opposite Party No.2 shall do well to dispose of the representation in accordance with law within a period of 3 (three) months. The decision so taken by the Opposite Party No.2 be communicated to the Petitioner within that time.
6. With the aforesaid observations and directions, the Writ Petition is disposed of.
(Biraja Prasanna Satapathy) Judge Subrat
Signature Not Verified Digitally Signed Signed by: SUBRAT KUMAR BARIK Reason: ..
Location: HIGH COURT OF ORISSA, CUTTACK Date: 28-Aug-2023 17:55:17
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!