RAMA CHANDRA MOHAPATRO Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Video Conferencing mode.

(2.) Heard Mr. L. Mohanty, learned counsel for the Petitioner and Mr. B. Mohanty, learned Standing Counsel appearing for the School and Mass Education Department.

(3.) The present writ petition has been filed by the Petitioner seeking for a direction to the Opposite Parties to grant retrospective promotion to the Petitioner to Jr. SES Cadre with notional benefit as directed by this Court in similar matter in CONTC (CPC) No.214 of 2017, arising out of O.A. No.3885(c) of 2012.