Rajendra Kumar Mishra vs State Of Odisha & .... Opp. Parties
2025 Latest Caselaw 709 Ori

Orissa High Court

Rajendra Kumar Mishra vs State Of Odisha & .... Opp. Parties on 3 June, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                     W.P.(C) No.15259 of 2025

        Rajendra Kumar Mishra ....                          Petitioner
                                                Mr. S.K. Samal, Adv.
                                         -versus-

        State of Odisha &              ....                  Opp. Parties
        Others                                      Mr. A. Tripathy, AGA

                           CORAM:
              JUSTICE BIRAJA PRASANNA SATAPATHY

                                      ORDER

Order                                03.06.2025
 No.1
         1.   This    matter    is    taken   up    through      Hybrid

Arrangement (Virtual/Physical) Mode.

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

3. The Petitioner has filed the present Writ Petition with the following prayer:-

"Therefore, in view of the above said facts and circumstances, it is respectfully prayed that this Hon'ble Court may be graciously pleased to issue notice to the opp. parties and after hearing the parties, this Hon'ble Court may further be pleased to direct the opp. parties, more particularly to O.P.No.1, to extend the benefit of U.G.C scale of pay in favour of the petitioner from the date of his approval i.e with effect from 1.8.1988.

And/or to pass such other order/orders as deem just and proper in the facts of the case // 2 //

And for this act of kindness the Petitioner, shall as in duty bound, ever pray.

4. However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioner to make a detailed representation before Opp. Party No.2 by enclosing all the relevant documents and citations in support of his claim, if any, within a period of three weeks hence.

5. It is observed that if such a representation is filed within the aforesaid period, Opp. Party No.2 shall do well to take a lawful decision on the same within a period of three months from the date of receipt of such representation. However, it is observed that while taking a decision on the petitioner's claim the judgment passed by this Court in W.P.(C) No.26692 of 2011 be taken into consideration, if the same is applicable to the facts of the petitioner's case. The order so passed by the Opp. Party No.2 be communicated to the petitioner within the aforesaid time period.

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

(Biraja Prasanna Satapathy) Vacation Judge

Ranjeeta

Location: HIGH COURT OF ORISSA