Orissa High Court
Nrusingha Charan Das vs State Of Odisha And Ors. .... Opposite ... on 11 August, 2022
Author: S.K. Panigrahi
Bench: S.K. Panigrahi
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.19658 of 2022
Nrusingha Charan Das .... Petitioner
Mr. Niranjan Nayak, Adv.
-versus-
State of Odisha and Ors. .... Opposite Parties
Mr. Debasis Mohapatra, SC
(for SME Deptt.)
CORAM:
DR. JUSTICE S.K. PANIGRAHI
Order ORDER No. 11.08.2022
W.P.(C) Nos.19658, 19659, 19663, 19676, 19681, 19684, 19687, 19689, 19748, 19749, 19750, 19751, 19752, 19753, 19754, 19755, 19756, 19757, 19758, 19759, 19760, 19761, 19762, 19763, 19816, 19818 and 19820 of 2022.
01. 1. These matters are taken up through hybrid arrangement.
2. Heard.
3. The petitioners in all these writ petitions (hereinafter referred to as "the petitioners" for brevity) seek a direction from this Court to the opposite parties for grant of benefits under the Revised Assured Career Progression Scheme (RACPS) in their favour as has been granted in favour of similarly situated persons pursuant to the order dated 09.10.2018 passed in O.A. No.1668 of 2017 (Ashok Page 1 of 1 // 2 // Kumar Mohapatra -vrs.- State of Odisha and Ors.) by the Odisha Administrative Tribunal, Principal Bench, Bhubaneswar which was confirmed by this Court vide order dated 13.03.2020 passed in W.P.(C) No.6698 of 2020 and the Hon'ble Supreme Court vide order dated 04.01.2021 passed in SLP(C) No.15573 of 2020.
4. In such view of the matter, let notice be issued to the opposite parties in all the Writ Petitions.
5. Mr. Debasis Mohapatra, learned Standing Counsel for the Department of School and Mass Education waives of notice on behalf of the opposite parties in all the Writ Petitions. Required number of copies of each of the Writ Petitions be served on him in course of the day, who shall obtain instructions in the matter and file reply.
6. List these matters on 6th of September, 2022.
(Dr. S.K. Panigrahi) Judge BJ Page 2 of 2