J. Rajeya Reddy vs State Of Odisha &
2025 Latest Caselaw 5044 Ori

Orissa High Court

J. Rajeya Reddy vs State Of Odisha & on 17 March, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                      W.P.(C) No.7060 of 2025

       J. Rajeya Reddy                ....                     Petitioner
                                                       Mr. J. Gupta, Adv.

                                        -versus-

       State of Odisha &
       Others                         ....                  Opp. Parties
                                                     Mr. P.K. Panda, ASC

                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                  ORDER

17.03.2025 Order No

01. 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: -

"The petitioner therefore humble prays that the Hon'ble Court may be graciously pleased to admit this case, issue notice to Opp. 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, 7 with cost.

Further be pleased to direct the O.P. No.1 to finalize the representation of the petitioner vide Annexure-10 within a stipulated period, as per judgment passed in Akshya Kumar Nayak -

// 2 //

vs- State of Odisha and Others vide Annexure-

9."

4. Learned counsel for the Petitioner submits that through highlighting his grievances, the petitioner has filed a representation vide Annexure-10 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 representation in accordance with law taking into account Annexure-9, 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

Location: High Court of Orissa, Cuttack Date: 18-Mar-2025 10:53:07