Sundar Mohan Mahanta vs State Of Odisha And Others
2023 Latest Caselaw 12840 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                         W.P.(C) No.33729 of 2023

        Sundar Mohan Mahanta                  ....                      Petitioner
                                                     Mr. A.K. Chhatoi, Advocate

                                 -versus-
        State of Odisha and Others ....                           Opposite Parties
                                                             Mr. B. Panigrahi, ASC

                            CORAM:
                 JUSTICE BIRAJA PRASANNA SATAPATHY
                                             ORDER

17.10.2023 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 this writ petition seeking direction to the opposite parties to allow TGT Scale to him w.e.f. 12.05.1989, i.e. the date of acquiring trained graduate qualification in terms of the policy decision of the Government with all consequential service benefits as due and admissible within a stipulated time.

4. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to the opposite party no.2 vide Annexure-10, and the same may be directed to be disposed of within a stipulated time taking into consideration the judgment passed by this Court in the case of Bijayalaxmi Mishra v. State of Odisha and others (WPC (OAC) No.1096 of 2014 disposed of on // 2 //

23.06.2021), to which learned Standing Counsel for S&ME Deptt. has raised no objection.

5. As agreed to by learned counsel for the parties, this Court without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.2 to consider the representation filed by the petitioner vide Annexure-10, and pass appropriate order in accordance with law taking into consideration the judgment passed by this Court in the case of Bijayalaxmi Mishra (supra), within a period of three months from the date of production of certified copy of this order.

Issue urgent certified copy as per rules.

(Biraja Prasanna Satapathy) Judge

Basudev

Signature Not Verified Digitally Signed Signed by: BASUDEV SWAIN Reason: Authentication of order Location: High Court of Orissa, Cuttack Date: 20-Oct-2023 13:53:30