Kamalini Satpathy vs State Of Odisha And
2023 Latest Caselaw 8758 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.23851 of 2023

        Kamalini Satpathy                    ....                   Petitioner
                                                  Mr. M.K. Mohanty, Advocate

                                          -versus-
        State of Odisha and
        Others                               ....               Opposite Parties
                                                                 State Counsel

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                            ORDER

08.08.2023 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 the present Writ Petition with the following prayer: -

<The petitioner most respectfully prays that the Hon'ble Court may be graciously pleased to allow the writ petition, issue a writ or direction in the nature of mandamus or any other appropriate writ or direction to the opposite parties to grant the scale of pay of Rs.1740-3000/- with effect from 01.01.1986 on the basis of the judgment dated 18.04.2022 passed by this Hon'ble Court in W.P.(C) No.26692 of 2011 under Annexure-3 and give her all the consequential financial benefits along with pensionary benefits and pass such other or further order or orders as are deemed just and proper.=

4. Learned counsel for the Petitioner submits that through highlighting her grievances, the petitioner has // 2 //

filed a representation vide Annexure-3 to the Writ Petition, but till date nothing has been done in the matter. In such background, she prays that a direction be issued to opposite party No.2 to take a decision on the above noted petition within a specific time period.

5. Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs opposite party No.2 to take a decision on the above noted petition in accordance with law taking into account Annnexure-2, within a period of three months from the date of production of certified copy of this order and communicate the result of such exercise to the petitioner.

6. The Writ Petition is disposed of accordingly.

(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: 11-Aug-2023 13:58:33