Dhaneswar Maharana vs State Of Odisha And Others
2023 Latest Caselaw 127 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P (C) No. 34913 of 2022

Dhaneswar Maharana                     .....                                    Petitioner
                                                          Mr. S. D. Mohapatra, Advocate
                                       Vs.
State of Odisha and others             .....                              Opposite Parties
                                                                          State Counsel
             CORAM:
                 DR. JUSTICE B.R. SARANGI

                                              ORDER

03.01.2023

Order No. This matter is taken up through hybrid mode.

01.

2. Heard Mr. S.D. Mohapatra, learned counsel for the petitioner.

3. The petitioner claims for UGC scale of pay.

4. Learned counsel for the petitioner submits that the case of the petitioner is covered by the judgment of this Court in State of Orissa v. Mamata Mohanty, 112 (2011) CLT, 46.

5. In view of the aforesaid submission, opposite parties no.1 and 2 are directed to consider the case of the petitioner in the light of the judgment of this Court in Mamata Mohanty (supra) within a period of four months from the date of communication of certified copy of this order.

6. Issue urgent certified copy as per Rules.

                                                        (DR. B.R. SARANGI)
Arun                                                          JUDGE