Jyotirmayee Mishra vs State Of Odisha & Others .... Opp. ...
2024 Latest Caselaw 17039 Ori

Orissa High Court

Jyotirmayee Mishra vs State Of Odisha & Others .... Opp. ... on 22 November, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             WP(C ) No.28043 of 2024
           Jyotirmayee Mishra              ....                     Petitioner
                                                          Mr. T.K. Nayak, Adv.



                                            -versus-
           State of Odisha & Others        ....                     Opp. Parties
                                                             Mr. S.P. Das, ASC



                                      CORAM:
                   JUSTICE BIRAJA PRASANNA SATAPATHY
                                          ORDER

Order No. 22.11.2024

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

2. Heard learned counsel for the Petitioner and learned counsel appearing for the Opp. Parties.

3. Petitioner has filed the present writ petition inter alia with the following prayer:-

Under the above circumstance, it is therefore humbly prayed that this Hon'ble Court may be graciously pleased to issue a writ in the nature of writ of mandamus or any other appropriate writ, direction or order by directing the opposite parties to sanction the notional increment to the Petitioner in fall due after one day of her retirement i.e. 01.03.2020 and accordingly her pension may be revised in view of Judgment rendered in Civil Appeal No.2471 of 2023- The Director Adm. And HR) KPTCL & Others vs. C.P. Mundinamani & Others passed by Hon'ble Supreme Court of India; within a stipulated period.

4. However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioner to make a fresh representation before Opp. Party No. 3 by enclosing all the relevant documents and citations in support of her claim, if any, within a period of three (3) weeks hence.

5. It is observed that if such representation is filed within the aforesaid time period, Opp. Party No. 3 shall do well to take a lawful decision on the same within a period of three (3) months from the date of receipt of such representation. The order so passed by Opp. Party No. 3 be communicated to the Petitioner.

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

(Biraja Prasanna Satapathy) Judge

Reason: authentication of order Location: high court of orissa, cuttack Date: 25-Nov-2024 17:16:20