Sudhir Kanta Rath vs The Commissioner
2025 Latest Caselaw 3084 Ori

Orissa High Court

Sudhir Kanta Rath vs The Commissioner on 29 January, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.510 of 2025


         Sudhir Kanta Rath               ....                     Petitioner
                                                         Ms. S. Pani, Adv.


                                           -versus-

         The Commissioner-
         cum-Secretary,
         Department of Higher
         Education, BBSR &
         Others                          ....                   Opp. Parties
                                                        Mr. S.K. Jee, AGA

                              CORAM:
                 JUSTICE BIRAJA PRASANNA SATAPATHY

                                    ORDER

Order                              29.01.2025
 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: -

"It is therefore, prayed that this Hon'ble Court may be graciously pleased to issue writ/writs, order/orders and direction /directions under Article 226 of the Constitution of India and more particularly to issue:-

1. Writ of Mandamus directing the opposite parties to extend financial benefits of UGC Scales of Pay Rs.1740-3000/- to the petitioner and pay arrear dues forthwith // 2 //

calculating from 01.01.1986 in the light of office orders passed under Annexure-6 and 6 series in view of Articles-14 and 16 of Constitution of India and accordingly re-fix pension of petitioner.

2. Direction directing Opposite parties to dispose of representation under Annexure-8 in the light of judgments/orders under Annexure-2 and 3."

4. Learned counsel for the Petitioner submits that through highlighting his grievances, the petitioner has filed a representation vide Annexure-8 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.1 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.1 to take a decision on the above noted petition in accordance with law, 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 SWAIN

Location: High Court of Orissa, Cuttack Date: 30-Jan-2025 15:51:55