Ghanashyam Jena vs State Of Odisha &
2024 Latest Caselaw 16277 Ori

Orissa High Court

Ghanashyam Jena vs State Of Odisha & on 5 November, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.26927 of 2024

         Ghanashyam Jena                 ....                   Petitioner
                                                 Mr. S.B. Jena, Advocate

                                           -versus-

         State of Odisha &
         Another                         ....                   Opp. Parties
                                                     Mr. P.K. Panda, ASC

                              CORAM:
                 JUSTICE BIRAJA PRASANNA SATAPATHY

                                     ORDER

Order                              05.11.2024
 No
    1.    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: -

"Under the abovementioned facts and circumstances of the case, this Hon'ble Court may graciously be pleased to issue a writ of mandamus or any other appropriate writ/writs directing the opp. parties to fix the pay of the petitioner in the UGC Scale of pay from his initial appointment as per the orders and resolution passed by the Government of Odisha and in terms of ratio decided in Judgment dated 27.03.2019 passed in W.P.(C) No.20728/2019 and Order dated 14.12.2022 passed in W.A. No.627/2019.

And further be pleased to direct the opp. parties to calculate the differential arrear of the petitioner and pay the same to him within a // 2 //

stipulated period as deem fit and proper in the fitness of the case.

And further be pleased to direct the Opp. parties to grant him all consequential and service benefits."

4. Learned counsel for the Petitioner submits that through highlighting his grievances, the petitioner has filed a representation vide Annexure-6 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.2 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.2 to take a decision on the above noted petition in accordance with law taking into account Annexures-3 and 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

Basudev

Location: High Court of Orissa, Cuttack Date: 06-Nov-2024 18:23:26