Panchanan Giri vs State Of Odisha And
2023 Latest Caselaw 10314 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) No.27851 of 2023

        Panchanan Giri                   ....                 Petitioner
                                          Mr. S.B. Satapathy, Advocate
                                      -versus-
        State of Odisha and
        Others                           ....             Opposite Parties
                                                           State Counsel


                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                        ORDER

29.08.2023 Order No.

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

2. Heard learned counsel for the parties.

3. The Petitioner has filed this writ petition seeking direction to the opposite Parties to release the differential salary of the Petitioner w.e.f. 01.01.2016 to 30.09.2017 under ORSP Rules, 2017 came into force 01.01.2016 pursuant to the Resolution No.26347/F dated 07.09.2017 under Annexure-3(b) within a stipulated period.

4. In course of hearing, learned counsel for the Petitioner states that highlighting the grievance, the Petitioner has made 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 // 2 //

718 and Bijay Ketan Khatua -v- State of Orissa and others, reported in 2015 (I) OLR 452.

5. Considering the limited grievance of the Petitioner, without expressing any opinion on the merits of the case, this Court 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 21.02.2022 as 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.

(Biraja Prasanna Satapathy) Judge

Basudev

Signature Not Verified Digitally Signed Signed by: BASUDEV SWAIN Reason: Authentication of order Location: High Court of Orissa, Cuttack Date: 31-Aug-2023 19:06:56