Citation : 2023 Latest Caselaw 6298 Ori
Judgement Date : 17 May, 2023
1
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 16130 OF 2023
Siba Prasad Bal ..... Petitioner
Mr. S.K. Mishra, Advocate
Vs.
State of Odisha & Ors. ..... Opposite parties
State Counsel
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
17.05.2023
Order No. This matter is taken up through video conferencing
mode.
2. The Petitioners have filed this writ petition seeking direction to the Opposite parties to release the differential salary of the Petitioners w.e.f.01.01.2016 to 30.09.2017 under ORSP Rules, 2017 came into force 01.01.2016 pursuant to the Resolution No.26347/F dated 07.09.2017 under Annexure-2 within a stipulated period.
3. In course of hearing, learned counsel for the Petitioners states that highlighting the grievance, the Petitioners have made representation to Opposite Party No.2 vide Annexure-5, but no decision has yet been taken. Therefore, the same may be considered in the light of the judgment passed by this Court in Smt. Dipti Roy -v- State of Orissa and others, reported in 2004 (II)OLR 718 and Bijay Ketan Khatua -v-State of Orissa and others, reported in 2015(I) OLR 452.
4. Considering the limited grievance of the Petitioners, without expressing any opinion on the merits of the case, this Court disposes of this writ petition with a direction to the Opposite Party No.2-Director Secondary Education Department, Odisha, Bhubaneswar to take a decision on the representation of the Petitioners dated 1st January, 2023 as at Annexure-5 in the light of the judgments in Smt. Dipti Roy (supra) and Bijay Ketan Khatua (supra) and pass appropriate order in accordance with law within a period of three months from the date of production of authenticated copy of this order.
sangita (Biraja Prasanna Satapathy) JUDGE
Signature Not Verified Digitally Signed Signed by: SANGITA PATRA Reason: authentication of order Location: High Court of Orissa, Cuttack Date: 18-May-2023 19:32:48
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