Pranab Kishore Mohapatra vs State Of Odisha And
2023 Latest Caselaw 9698 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.25199 of 2023

        Pranab Kishore Mohapatra ....                                Petitioner
                                                     Mr. S. Mohanty, Advocate

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

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                            ORDER

21.08.2023 Order No.

04. 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: -

<It is therefore, prayed that this Hon'ble Court pleased to issue writ/writs/ order/orders, direction/declaration under Article 226 of the Constitution of India and more particularly to issue:-

1. Writ of Mandamus directing the opposite party No.1 to extend UGC scale of pay to the petitioner in terms of the letter dated 17.06.1987 and judgment dated 30.09.2011 in OJC No.1088 of 2000.

2. Declaration declaring that the petitioner is entitled to get the revised scale of pay introduced by UGC with effect from 01.01.1996 with the corresponding Scale of Pay of Rs.5500-9000/- (Rs.1740- 3000/- and Rs.8000-13500 (Rs.2200- 4000).

// 2 //

3. Direction directing Opposite Parties No.1 & 2 to calculate and pay the arrear arising out of above fixation forthwith.=

4. Learned counsel for the Petitioner submits that through highlighting his grievances, the petitioner has filed a representation vide Annexure-3 to the Writ Petition, but till date nothing has been done in the matter. In such background, he prays that a direction be issued to opposite party No.1 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.1 to take a decision on the above noted petition in accordance with law, 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: 23-Aug-2023 16:37:11