Rama Chandra Nayak vs State Of Orissa And
2024 Latest Caselaw 16497 Ori

Orissa High Court

Rama Chandra Nayak vs State Of Orissa And on 11 November, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) No.26842 of 2024

        Rama Chandra Nayak               ....                       Petitioner
                                                      Mr. B. Satapathy, Advocate

                                      -versus-
        State of Orissa and
        Others                           ....               Opposite Parties
                                                            Mr. P.K. Panda, ASC



                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                        ORDER

11.11.2024 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 release the differential salary of the Petitioner w.e.f. 01.01.2016 to 30.09.2017 under ORSP Rules, 2017 came into force 01.01.2016 pursuant to the Resolution No.26347/F dated 07.09.2017 under Annexure-3(b) within a stipulated period.

4. In course of hearing, learned counsel for the Petitioner states that highlighting the grievance, the Petitioner has made representation to Opposite Party No.1 vide Annexure-1, but no decision has yet been taken. Therefore, the same may be considered in the light of the judgment passed by this Court in Smt. Dipti Roy -

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v- State of Orissa and Others, reported in 2004 (II) OLR 718 and Bijay Ketan Khatua -v- State of Orissa and others, reported in 2015 (I) OLR 452.

5. Considering the limited grievance of the Petitioner, without expressing any opinion on the merits of the case, this Court disposes of this writ petition with a direction to the Opposite Party No.1-Secretary to Government, School & Mass Education Department, Odisha, Bhubaneswar to take a decision on the representation of the Petitioner dated 20.07.2023 as at Annexure-1 in the light of the judgments in Smt. Dipti Roy (supra) and Bijay Ketan Khatua (supra) and pass appropriate order in accordance with law within a period of three months from the date of production of authenticated copy of this order.

(Biraja Prasanna Satapathy) Judge

Subrat

Location: HIGH COURT OF ORISSA, CUTTACK