STATE OF ODISHA Vs. ASHOKARANI MISHRA

JUDGEMENT

(1.) This matter is taken up by video conferencing mode.

(2.) The present writ petitions have been filed challenging the order dated 7th February, 2019 passed by the Odisha Administrative Tribunal, Bhubaneswar (OAT) in a series of applications, where issues involved are identical in nature. Accordingly, all these writ petitions filed by the State of Odisha against the said orders are disposed of by this common order.

(3.) The common issue in all these writ petitions is whether the Opposite Parties, who are Staff Nurses, should get their revised pay scale, in terms of the Government Resolution issued on 26th June, 2013 prospectively, i.e. three years after their regularization or retrospectively, i.e. from the date of their regularization?