Bhabani Shankar Patnaik vs State Of Odisha & Others .... Opposite ...
2025 Latest Caselaw 2861 Ori

Orissa High Court

Bhabani Shankar Patnaik vs State Of Odisha & Others .... Opposite ... on 22 January, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.P.(C) No.13631 of 2022


            Bhabani Shankar Patnaik                    ....              Petitioner
                                                   Mr. S.R. Mohapatra, Advocate

                                           -Versus-
            State of Odisha & others                   ....         Opposite Parties
                                                              Mrs. U. Padhy, ASC
                                                 Mr. D. Mohapatra, Sr. Advocate
                                                                           (O.P.3)
                       CORAM:
                       MR. JUSTICE R.K. PATTANAIK

                                         ORDER

22.01.2025

Order No.

04. 1. Heard Mr. Mohapatra, learned counsel for the petitioner and Mr. Das, learned counsel on behalf of Mr. D. Mohapatra, learned Senior Advocate for opposite party No.3 besides Mrs. Padhy, learned ASC for the State.

2. The State has filed counter affidavit through opposite party Nos.1 & 2. No rejoinder affidavit is filed by the petitioner as yet.

3. Mr. Mohapatra, learned counsel for the petitioner submits that the petitioner is entitled to arrear salary, as he is similarly situated like others, who have been allowed the same pursuant to judgment in W.P.(C) No.27906 of 2019 and batch cases.

4. Mrs. Padhy, learned ASC for the State submits that she is required to examine, whether, it is an identical case, hence, covered by the decision in Premalata Panda Vrs. State of Odisha and others 2015 (II) OLR 214.

5. Learned counsel for opposite party No.3 requests for time to file reply affidavit.

6. Considering the above, list this matter on 12th February, 2025 for hearing and final orders.

7. In the meantime, rejoinder affidavit shall be filed by the petitioner and also counter by opposite party No.3 positively.

8. The name of Mr. Dayananda Mohapatra, learned Senior Advocate for opposite party No.3 be reflected in the cause list in future.

(R.K. Pattanaik) Judge Alok

Designation: Asst. Registrar-Cum-Senior Secretary