SIBEN MITRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner is presently working as Lecturer in Geology in Adikabi Saraladas College, Tirtol in the district of Jagatsinghpur. It is submitted that his service has been approved and he is receiving his salary regularly. But unfortunately his arrear salary for the period from June 1986 to November 1987 and arrear differential Salary from December 1987 to September 1993 have not been disbursed thereby causing great prejudice to him.

(2.) HEARD . Mr. Mohanty, learned Counsel for the petitioner and Mr. Mishra, learned Additional Government Advocate for the State.

(3.) THE approval order dated 13.01.1998 under Annexure -1 indicates that it is in favour of one Siben Kumar Mitra. Approval order dated 12.05.1988 under Anhexure -2 is in favour of Siben Mitra. The approval order dated 23.09.1999 which is a part of Annexure -2 is in the name of Siben Kumar Mitra and Annexure -3, which is the pay fixation statement is in the name of Siben Mitra. As such, there is discrepancy in the name of the petitioner in all the above approval orders etc. Since this is a years old claim of the petitioner beginning from 1986 to 1993 and there is discrepancy in the name of the petitioner in the approval orders etc., I am not inclined to pass any order with regard to the claim of the petitioner.