Gitanjali Parida vs State Of Odisha And
2023 Latest Caselaw 8791 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                         W.P.(C) No.24012 of 2023

        Gitanjali Parida                        ....                             Petitioner
                                                     Mr. P.N. 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 Petitioner and learned counsel for the State-Opposite Parties.

3. The present Writ Petition has been filed with the following prayer:-

<Under the above circumstances, it is humbly prayed that the writ petition may be allowed;

(a) a writ of mandamus or an appropriate writ may be issued commanding the opposite parties to allow the petitioner to avail the benefit of trained graduate scale of pay w.e.f. 08.06.2023 on attaining the age of 48 years as per the ratio decided in the case of Radharani Samal Vrs. State of Orissa and others, reported in 2017 (I) ILR-CUT-546 and in accordance with the judgment passed in the case of Akshya Kumar Nayak Vrs State of Odisha and Others in W.P.(C) No.5480 of 2021 and batch of cases decided on 04.08.2022 with all consequential benefits.= // 2 //

4. In course of hearing, learned counsel for the Petitioner states that highlighting his grievances, the Petitioner has made a representation to Opposite Party No.3 vide Annexure-5 and the same may be directed to be considered within a stipulated time, to which learned Counsel for the State has no objection.

5. As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the Writ Petition directing Opposite Party No.3 to consider the representation filed by the petitioner vide Annexure-5, and pass appropriate order in accordance with law within a period of three (3) months from the date of production of certified copy of this order.

Issue urgent certified copy as per Rules.

(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