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Judgment
16 paragraphs · 231 wordsDr. B.R. Sarangi, J.
The matter is taken up through video conferencing mode.
Heard Ms. S. Mohapatra, learned counsel for the petitioner.
The petitioner has filed this writ petition claiming for grant of fixation of pay and pensionary benefit w.e.f. 01.01.1985, i.e. the date of the
engagement as MPHW(M).
Ms. S. Mohapatra, learned counsel for the petitioner contended that in view of the order passed by this Court in W.P.(C) Nos.6358 of 2011 and
5441 of 2012, the benefit has been extended to the petitioner w.e.f. 20.12.1997, though he is entitled to get the benefit from the date of his initial
appointment.
Issue notice to the opposite parties.
Let three extra copies of the writ petition be served on learned Additional Government Advocate within three days, as he appears for opposite
parties no.1 to 3 enable him to obtain instructions or file counter affidavit.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a print out of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed, vide
Court’s Notice No.4587 dated 25th March, 2020, as modified by Court’s notice no. 4798 dated 15th April, 2021, and Court’s Office Order
circulated vide Memo Nos.514 and 515 dated 7th January, 2022.
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