Jayashree Pattanaik vs State Of Odisha & Others
2023 Latest Caselaw 9223 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                      W.P.(C) No.25561 of 2023

         Jayashree Pattanaik                ....    Petitioner
                                                  Mr. B. S. Tripathy, Adv.



                                -versus-

         State of Odisha & Others           ....    Opposite Parties
                                                  Mr. S.K. Samal, AGA



                           COROM:
                JUSTICE BIRAJA PRASANNA SATAPATHY

                                     ORDER

14.08.2023 Order No

02. 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:-

"The petitioner, therefore, most respectfully prays that your Lordship may graciously be pleased to admit this writ application and issue rule NISI to the Ops to show cause as to why they shall not be directed to consider the case of the petitioner for grant of UGC scale of pay in her favour within a stipulated period".

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.1 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.1 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.1 be communicated to the Petitioner within that time. It is however observed that while taking a decision the judgment passed by this Court in W.P.(C) No.26692 of 2011 (Samarendra Nayak and Others vs. Union of India and Others) be taken into consideration.

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: 16-Aug-2023 11:48:57