SANJUKTA DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner, a ministerial staff of the High Court of Orissa in this writ petition challenges the order of opposite party no.4 at Annexure-9 recalling the order of granting her Time Bound Advancement scale (for the sake of brevity "TBA scale") vide Annexure-2 and also directing recovery of the excess amount, if any, paid to the petitioner pursuant to the said order.

(2.) Facts relevant for disposal of the writ petition are as under:-

(3.) In response to the aforesaid averments of the petitioner, the stand taken by the opposite parties, more particularly opposite party no.2 (Administrative Department) that officiating period in a cadre cannot be calculated for fixation of pay or seniority. Admittedly, the petitioner having been promoted to the next higher cadre before completion of fifteen years, she is not entitled to the TBA scale in the cadre of Senior Assistant. Therefore, the impugned order cannot be found fault with.