RAMARANI MISHRA Vs. STATE OF ODISHA & OTHERS

JUDGEMENT

(1.) This is a writ application filed by the petitioner, the beleaguered widow of late Bibhuti Bhusan Mishra, an erstwhile employee of Orissa High Court challenging the inaction of the opposite parties for non-payment of differential arrear salary and pension of her late husband.

(2.) The unfurled story of the petitioner is that the late husband of the petitioner joined in Orissa High Court as Lower Division Clerk on 17.3.1958 and promoted to the rank of Superintendent on 17.3.1981. Subsequently he was promoted to the rank of Additional Stamp Reporter and Oath Commissioner on 1.4.1990 and then again promoted to the post of Establishment Officer on 1.10.1990. Finally he was further promoted to the post of Assistant Registrar (Judicial) on 1.2.1992 and attained the age of superannuation on 31.1.1993.

(3.) The petitioner's late husband along with two retired Assistant Registrars since not given the revised scale of pay as their counterparts at Secretariate, they had to file O.J.C. No.1406 of 1996 before this Court and the same was disposed of on 25.4.2001 with a direction to the State Government to refix the pay of the petitioners in the scale of pay of Rs.1975-2975/- with effect from 1.8.1986 as has been allowed to the counterparts working in the Secretariate and accordingly subsequent pay revision also should be allowed from the dates of their counterparts are getting in the State Secretariate. Similarly the order was passed to recalculate their arrears and for disbursement of same.