Biranchi Narayan Swain vs Vijay Arora
2023 Latest Caselaw 199 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No.541 of 2018

        Biranchi Narayan Swain
        & Others                   ....                Petitioners
                              Mr. Satyabrata Mohanty-1, Advocate
                                -versus-
        Vijay Arora, IAS & Others ....             Contemnors/
                                               Opposite Parties
                                         Mr. L. Samantaray, AGA
                            CORAM:
                           JUSTICE JASWANT SINGH
                           JUSTICE M.S. SAHOO

                                         ORDER (Oral)

Order No.                                 04.01.2023
                                         (Hybrid Mode)

 05.        1.       After hearing learned counsel for the petitioners,

we find that no findings has been given in the orders passed by this Court, which could provide a ground for the petitioners to allege that the implementation of the order in the manner as implemented by the Government is contemptuous. However, in view of the submission that identically situated employees of the same employer, i.e., Shree Sarala Weavers Cooperative Spinning Mills Ltd. have been provided the arrears of salary based on the interpretation of the same judgment of our Court, the claim of the petitioners cannot be discriminated based on the principles of parity of treatment.

2. Mr. Samantaray prays for one short adjournment to verify the contents of the Additional Affidavit dated 26.09.2022 filed by the petitioners in the aforesaid regard.

// 2 //

3. List on 06.03.2023.

(Jaswant Singh) Judge

(M.S. Sahoo) Judge AKK 4th January, 2023 Cuttack