Pradeep Kumar Barik vs State Of Odisha & Others
2023 Latest Caselaw 13357 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              WP(C ) No.34479 of 2023

           Pradeep Kumar Barik                     ....     Petitioner
                                                          Mr. M. Mohapatra, Adv.

                                              -versus-

           State of Odisha & Others                ...       Opp. Parties
                                                          State Counsel

                                  CORAM:
                     JUSTICE BIRAJA PRASANNA SATAPATHY

                                         ORDER

30.10.2023 Order No

2. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel for the parties.

3. The present Writ Petition has been filed with the following prayer:-

"issue a writ in the nature of mandamus/certiorari or any other appropriate writ/writs,order/orders, direction/directions by directing the opp. parties to treat the petitioner service at par with the employees of other aided educational institution who were extended with grant-in-aid in accordance with grant-in-aid order 1994 and accordingly to extend all benefits as applicable to the aided educational institution within the eating of Section 3(b) of the Orissa Education Act such as Earned Leaves as prescribed under Rule-12 of 1977 Rules as well as Study leaves as prescribed under Rule-13 of 1977 Rules and other benefits as provides under 1977 Rules, Pension Rules GPF Rules, though the same facilities and benefits were to given the employees of other institutions, which were notified under Section 3(b) of the Orissa Education Act, pursuant to the grant-in-aid order, 1994; within a reasonable time to be stipulated by this Hon'ble Court, by taking into account the judgment law pronounced by this Hon'ble Court in case of Ritanjali Giri @ Paul Vrs. State of Orissa, reported in 2016 (I) ILR CUT-1162 and subsequent judmgnet in case of Prasanta Kumar Mohapatra & Ors. Vrs. State of Orissa and Ors., reported in 2021 (III) ILR CUT- 753.

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4. Taking into account the submissions made, the Petitioner is permitted to make a fresh representation before Opp. party No.3 in that regard within a period of two weeks from today.

5. It is observed that if such a representation is filed by the Petitioner ventilating his grievances, the same shall be considered and disposed of by Opp. party No.3 in accordance with law within a period of three months from the date of receipt of such representation.

6. With the aforesaid observation and direction, the Writ Petition is disposed of.

(Biraja Prasanna Satapathy) Judge

sangita

Signature Not Verified Digitally Signed Signed by: SANGITA PATRA Reason: authentication of order Location: high court of orissa, cuttack Date: 30-Oct-2023 17:36:21