Orissa High Court
Bhagyadhar Prusty vs State Of Odisha on 5 July, 2024
Author: Savitri Ratho
Bench: Savitri Ratho
IN THE HIGH COURT OF ORISSA AT CUTTACK
WPC (OAC) No.554 of 2018
Bhagyadhar Prusty ..... Petitioner
Mr.S.C.Bairiganjan, Advocate
Vs.
1.State of Odisha .....
2.Director of Industries, Odisha
3.General Manager,, Dist. Industries
Centre, Bonagir
4. General Manager, Dist. Industries Opp. Parties
Officer, Keonjhar Mr.S.S.Mohapatra, ASC
CORAM:
JUSTICE SAVITRI RATHO
ORDER
05.07.2024 Order No. (Through hybrid mode)
06.
1. In this writ petition, the petitioner has prayed for the following reliefs:
"(i) To direct the respondents No.1, 2, 3 & 4 especially to the respondent no.3 to release the duty pay of the applicant from September, 2017 onwards till date as per the absentee statement already furnished by the respondent no.4 under Annexure-5 Series, Annexure-8 & Annexure-10 and release his unpaid duty pay for the month of June & August, 2016 in the revised scale of pay under ORSP Rules, 2017.
(ii) To direct the respondent no.1 and 2 to consider the prayer of the applicant for giving him posting against the existing vacancy of IPO under GM, DIC, Keonjhar in regular manner instead of making him continuing therein, on Page 1 of 2 deployment vide order under Annexure-2 to avert uncalled for delay and difficulties being faced by him in getting his duty pay from the office of GM, DIC,Bolangir."
2. A memo has been filed by Mr.S.C.Bairiganjan, learned counsel for the petitioner in Court today stating that the writ petition has been infructuous. The memo is taken on record.
3. Considering the memo filed, the writ petition is disposed of as infructuous.
4. Urgent certified copy of this order be granted as per rules.
(Savitri Ratho) Judge Bichi Signature Not Verified Digitally Signed Signed by: BICHITRANANDA SAHOO Designation: Secretary Reason: Authentication Location: Orissa High Court Date: 05-Jul-2024 21:02:31 Page 2 of 2