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Judgment
S.K. Panigrahi, J
This matter is taken up through hybrid arrangement.
Heard.
The petitioner has filed this writ petition seeking a direction from this Court to the opposite parties to grant UGC Scale of Pay as per the letter dated 27.07.1998 issued by the Government of India, Ministry of Human Resource Development (Department of Education) under Annexure-9 and the letter dated 12.04.1999 issued by the Government of Orissa, Department of Higher Education under Annexure-10 and to release the arrears after calculating the same and fix the scale of pay and revise the pension accordingly.
Learned counsel for the petitioner submits that so many similarly placed persons have been granted UGC Scale of Pay. But the same benefit has not been extended to the petitioner.
In view of such facts and circumstances, let notice be issued to the opposite parties.
Ms. Suman Pattanayak, learned Additional Government Advocate for the State waives of notice on behalf of the opposite party Nos.1, 2 and 4. Required number of copies of the writ petition be served on her within three working days hence, who shall obtain instructions in the matter.
So far as opposite party No.3 is concerned, notice be issued to him/ her through Registered Post with A.D./Speed Post returnable within three weeks. Postal requisites shall be filed within three working days hence.
List this matter on 27th of April, 2022.
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