Damodar Panda vs State Of Odisha And Others
2023 Latest Caselaw 257 Ori

Citation : 2023 Latest Caselaw 257 Ori
Judgement Date : 6 January, 2023

Orissa High Court

Damodar Panda vs State Of Odisha And Others on 6 January, 2023

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     W.P.(C) No. 307 of 2023

Damodar Panda                             .....                                           Petitioner
                                                                        Mr.S.K. Mishra, Advocate
                                          Vs.
State of Odisha and others                .....                                    Opposite Parties
                                                                     Mr. S. Jena, SC, S&ME Deptt.
              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                                    ORDER

06.01.2023

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

01.

2. Heard Mr. S.K. Mishra, learned counsel for the petitioner and learned Standing Counsel for School & Mass Education Department.

3. The petitioner has filed this writ petition seeking direction to the opposite parties to release the arrear salary of the petitioner w.e.f. February 1999 to 26.12.2008 as per the judgment in the case of State of Orissa and Others v. Rajendra Kumar Das and Another [2004] 1 OLR (SC) 517 along with all consequential financial and service benefits accrued out of the same taking into account the letter dated 27.08.2019 and 09.07.2019 under Annexure-5 series within a stipulated period.

4. Learned counsel for the petitioner states that the case of the petitioner is covered by the ratio of the judgment passed by the apex Court in the case of State of Orissa and Others v. Rajendra Kumar Das and Another [2004] 1 OLR (SC) 517 and therefore, the present writ petition may be disposed of in the light of the said judgment.

5. Learned counsel for opposite parties has no objection to the contention raised by learned counsel for the petitioner.

6. In that view of the matter the present writ application is disposed of in the light of the observation and direction made by this Court in Rajendra Kumar Das (supra).

7. Issue urgent certified copy as per rules.


                                                              (DR. B.R. SARANGI)
Arun                                                                JUDGE