Manas Kumar Sahoo vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 4984 Ori

Orissa High Court

Manas Kumar Sahoo vs State Of Odisha And Others .... Opposite ... on 13 March, 2025

Author: Savitri Ratho

Bench: Savitri Ratho

                             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         W.P. (C) No.7199 of 2025

                 Manas Kumar Sahoo                                ....          Petitioner
                                                          Ms.Sharmistha Samal, Advocate
                                                   -versus-
                 State of Odisha and others                       .... Opposite Parties
                                                               Ms.Subhalaxmi Devi, ASC
                             CORAM:
                                HON'BLE MS. JUSTICE SAVITRI RATHO
                                              ORDER

Order No. 13.03.2025

01. (Through Hybrid mode)

1. This writ petition has been filed with a direction to 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 with effect from 01.04.2022 within a reasonable time as stipulated by this Court in accordance with the decision of this Court in the case of Radha Rani Samal v. State of Orissa and others reported in 2017 (I) ILR-CUT-546 and subsequent common judgment dated 04.08.2022 passed in W.P. (C) No.5480 of 2021 (Akshya Kumar Nayak v. State of Orissa and others) which is confirmed by the Division Bench of this Court on 14.11.2023 passed in Writ Appeal No.1780 of 2022.

2. Ms. Sharmistha Samal, learned counsel for the petitioner prays for an adjournment stating that she is not prepared.

3. List this matter on 28.03.2025.

Signed by: BICHITRANANDA SAHOO Judge Designation: Secretary Reason: Authentication Location: Orissa High Court Bichi Date: 13-Mar-2025 20:43:08