BHABAGRAHI MAHARANA Vs. STATE OF ORISSA, REPRESENTED THROUGH ITS COMMISSIONER-CUM-SECRETARY, DEPARTMENT OF SCHOOL AND MASS EDUCATION AND OTHERS

JUDGEMENT

(1.) Since the petitioners, in all these writ petitions, have assailed the inaction of the opposite parties in not releasing their arrear salary, the same are being taken up together and disposed of by this common judgment.

(2.) The factual matrix leading to the case of the petitioners is as follows:

(3.) In all the above writ petitions, it appears that the State Government abruptly issued an order on 31.05.2013 to all these writ petitioners except the petitioner in W.P.(C) No.7422 of 2015 that due to the objection raised by the audit, the payment already made to the petitioners or ordered to be paid were to be recovered without any reason mentioned by the audit. Hence, the writ petitions are filed challenging the said letter dated 31.05.2013 in W.P.(C) Nos.13158, 13959, 13960, 13961, 15209, 13610, 23417 and 14471 of 2013 and the petitioner in W.P.(C) No.7422 of 2015 has prayed for a direction to release the arrear salary for the period from June, 1994 to February, 2013.