S.N. Prasad, J. - (1.) HEARD learned counsel for the petitioners and learned counsel for the opposite parties.
(2.) THE writ petition has been filed by the petitioners against the order dated 5.10.2009 by which the request regarding implementation of Orissa Revised Scales of Pay, 2008 (in short ORSP, 2008) and payment of differential arrear dues in favour of voluntary retired employees of Orissa State Housing Board (in short 'OSHB') arising out of such revision in pay scale has been rejected. The case of the petitioners is that they were appointed as Drivers on different dates in different capacities in the office of OSHB.
(3.) THE State of Odisha has floated a scheme for separation under Voluntary Retirement Scheme (in short 'VRS') which was implemented by the OSHB in its 243rd meeting held on 26.02.2008, the petitioners have made applications for separation under VRS which were accepted and in consequence thereof, the petitioners were relieved w.e.f. 30.06.2008 from service. ORSP Rule, 2008 has come into w.e.f. 24.12.2008 implemented w.e.f. 1.1.2006.;