Saturday, 16, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Pradip Kumar Saraf vs State Of Odisha & Others .... Opposite ...
2024 Latest Caselaw 16174 Ori

Citation : 2024 Latest Caselaw 16174 Ori
Judgement Date : 4 November, 2024

Orissa High Court

Pradip Kumar Saraf vs State Of Odisha & Others .... Opposite ... on 4 November, 2024

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P.(C) No.26588 of 2024

        Pradip Kumar Saraf                    ....                   Petitioner
                                                            Mr. S. Jena, Advocate


                                       -versus-

        State of Odisha & Others              ....          Opposite Parties
                                                         Mr. P.K. Panda, ASC



                            COROM:
              JUSTICE BIRAJA PRASANNA SATAPATHY

                                       ORDER
Order No                             04.11.2024
     01. 1.    This matter is taken up through Hybrid Mode.

2. Mr. S. Jena, learned counsel appearing for the Petitioner has filed Vakalatnama in Court today. The same be kept in record.

3. Heard learned counsel for appearing for the Parties.

4. The present Writ Petition has been filed inter alia with the following prayer:-

"Directing the opp. Parties more particularly to the O.P. No.1 to sanction, release and disburse the revised differential arrear dues of the petitioner under the O.R.S.P. Rules, 2017 for the period from 01.01.2016 to 30.09.2017, keeping in view of the judgment passed by the Hon'ble Court in Bijay Ketan Khatua-vrs-State of Odisha and others reported in 2015 (1) OLR-452 within a time to be stipulated by this Hon'ble Court".

5. It is contended by the learned counsel appearing for the parties that the issue involved in the present case is covered by the order of this Court so passed on 11.01.2024 in W.P.(C) No.5515 of 2019.

// 2 //

6. In view of such submissions made by the learned counsel appearing for the Parties, the present case is disposed of in the light of the order so passed in W.P.(C) No.5515 of 2019.

7. The writ petition is disposed of accordingly.

(Biraja Prasanna Satapathy) Judge Subrat

Location: HIGH COURT OF ORISSA, CUTTACK

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter