Satya Narayan Nayak vs State Of Odisha And
2023 Latest Caselaw 10830 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.28119 of 2023

        Satya Narayan Nayak                  ....                     Petitioner
                                                          Ms. S. Pani, Advocate

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

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                            ORDER

04.09.2023 Order No.

02. 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 be graciously pleased to issue writ/writs, order/orders and direction/directions under Artile-226 of the Constitution of India and more particularly to issue:-

1. Writ of Mandamus directing the Opp. Parties to extend the financial benefits as per UGC norms/UGC Scale of pay to the petitioner with effect from 01.01.1986 as per Annexure-6.

2. Direction directing the opposite parties to calculate the arrear dues of petitioner as per UGC i.e. UGC Scales of Pay and pay the same to the petitioner forthwith and fix the pension of the petitioner accordingly.

// 2 //

3. Direction directing opposite parties to dispose of representation under Annexure-7 in the light of the Judgment/Order under annexure-4.=

4. Learned counsel for the Petitioner submits that through highlighting his grievances, the petitioner has filed a representation vide Annexure-7 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.1 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.1 to take a decision on the above noted petition in accordance with law, 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

Basudev

Signature Not Verified Digitally Signed Signed by: BASUDEV SWAIN Reason: Authentication of order Location: High Court of Orissa, Cuttack Date: 04-Sep-2023 19:08:02