Orissa High Court
Dinabandhu Das & Ors vs State Of Odisha & Ors. .... Opposite ... on 16 September, 2021
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.27606 of 2021
Dinabandhu Das & Ors. .... Petitioners
Mr. P.K.Mohanty,
Advocate for petitioners
-versus-
State of Odisha & Ors. .... Opposite Parties
Mr. D. Mohapatra,
Standing Counsel for S.& M.E.
CORAM:
JUSTICE BISWANATH RATH
ORDER
16.09.2021 Order No.
01. 1. Heard learned counsel for the parties.
2. This writ petition involves the following prayer:
"Under the above circumstances, it is humbly prayed that the writ petition may be allowed.
And (A) a writ of mandamus or an appropriate writ may be issued commanding the opposite parties to sanction the annual increments of the petitioners with effect from 01.06.2018 and their annual increments may be sanctioned an early basis with effect from 01.06.2018 each and every year in terms of the Letter dt.23.07.2016, dt.13.07.2017 & 17.07.2017 under Annexure-3 series issued by the State Government, read with Order/Rule 9 and 10 of the Grant-in-Aid Order, 2009 till their superannuation as they have not availed the grant-
in-aid as per the Grant-in-Aid Order, 2017 keeping in view the ratio decided by this Hon'ble Court in the case of Lata Naik Vrs. State of Odisha and Others (W.P.(C) No.9524 of 2018 disposed of on Page 1 of 2 // 2 // 21.08.2018) which has been upheld by the Hon'ble Apex Court in the S.L.P. preferred by the State Government vide S.L.P.(C) No.31841 of 2018 dismissed on 20.02.2019 within a time to be stipulated by this Hon'ble Court. (B) And any other order/orders or direction/directions may be issued so as to give complete relief to the petitioners;
And for this act of kindness, the petitioners shall as in duty bound ever pray. "
2. Looking to the limited request involved herein and as this Court finds, the representation of the petitioner involving the matter vide Annexure-7 since pending consideration, this Court without expressing any opinion on the merits of the case disposes of the writ petition directing the District Education Officer, Sundargarh, O.P.4 to look into the grievance of the petitioner vide Annexure-7 and take a decision as appropriate, taking into consideration the plea taken in the writ petition and the judgment vide Annexure-6 series, as expeditiously as possible, preferably within a period of one and half months from the date of communication of this order along with copy of the writ petition by the petitioner.
(Biswanath Rath) Judge U.K.Sahoo Page 2 of 2