Lokanath Kar vs State Of Odisha & Ors. .... Opposite ...
2025 Latest Caselaw 6169 Ori

Orissa High Court

Lokanath Kar vs State Of Odisha & Ors. .... Opposite ... on 23 June, 2025

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C) No.16553 of 2025

           Lokanath Kar                         ....                    Petitioner
                                                         Mr. J. Gupta, Advocate

                                          -versus-

           State of Odisha & Ors.               ....          Opposite Parties
                                                        Mr. C.K. Pradhan, AGA

                             COROM:
                 JUSTICE BIRAJA PRASANNA SATAPATHY

                                         ORDER

Order No                                23.06.2025
    01.     1.    This matter is taken up through Hybrid Mode.

2. Heard learned counsel for Petitioner and learned counsel for the State-Opposite Parties.

3. The present Writ Petition has been filed inter alia with the following prayer:-

"The petitioner therefore humble prays that the Hon'ble Court may be graciously pleased to admit this case, issue notice to opposite parties for show cause and after hearing both the sides may be pleased to issue a writ of mandamus/certiorari by directing the opposite parties to take immediate steps to disburse the differential arrear salary as well as the current monthly salary in Trained Graduate Scale of Pay from the date of attaining the age of 48 years on the basis Annexure-5 & 6 as judgment vide Annexure-8 with cost.

AND

Further be pleased to direct the O.P.No.-1 to finalize the representation of the petitioner vide Annexure-9 within a stipulated period.

// 2 //

AND

Further be pleased to pass any order/direction which this Hon'ble Court thinks fit and proper to this case.

And for which act of kindness, the petitioner as in duty bound shall ever pray."

4. In course of hearing, learned counsel for the Petitioner states that highlighting his grievances, the Petitioner has made a representation to Opposite Party No.1 vide Annexure-9 and the same may be directed to be considered within a stipulated time, to which learned Counsel for the State has no objection.

5. As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the Writ Petition directing Opposite Party No.1 to consider the representation filed by the petitioner vide Annexure-9 within a period of three (3) months from the date of production of certified copy of this order.

Accordingly, the Writ Petition stands disposed of.

(Biraja Prasanna Satapathy) Judge Jyoti

Location: HIGH COURT OF ORISSA