Hemanta Kumar Pradhan vs State Of Odisha And
2023 Latest Caselaw 6643 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.16892 of 2023

        Hemanta Kumar Pradhan               ....                      Petitioner
                                                         Mr. A. Rout, Advocate


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

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                           ORDER

19.05.2023

Order No.

01. 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 may graciously be pleased to admit the writ petition and issue a writ of mandamus directing the Opposite Parties particularly the District Education Officer, the Opposite Party No.3, to release the Headmaster scale of pay to the petitioner within a time to be stipulated by this Hon'ble Court. In the light of judgment passed in W.P.C. No.456 of 2013 (Purna Chandra Chand Vrs. State of Odisha) decided on dt.24.04.2013 and confirmed by the Hon'ble apex Court in SLP (C)No.1080 of 2022 (State of // 2 //

Odisha-vrs- Purna Chandra Chand) decided on 04.02.2022."

4. Learned counsel for the Petitioner submits that through highlighting his grievances, the petitioner has filed a representation vide Annexure-02 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.3 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.3 to take a decision on the above noted petition in accordance with law taking into account Annexure-4, 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

Subrat

Signature Not Verified Digitally Signed Signed by: SUBRAT KUMAR BARIK Designation: Senior Stenographer Reason: Authentication of the order Location: HIGH COURT OF ORISSA, CUTTACK Date: 19-May-2023 15:32:56