JAGANNATH SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the opposite parties.

(2.) The petitioner has approached this Court for issuance of direction upon the opposite parties to release benefit of revision in pay scale as per Orissa Revised Scale of Pay Rules, 2008 (hereinafter "Rules, 2008) notified on 24.12.2008 implemented w.e.f. 1.1.2006.

(3.) The case of the petitioner is that the petitioner was discharging his duty under Orissa State Housing Board (in short 'OSHB') as junior Project Engineer (Elect.).