Giridhari Pradhan vs State Of Odisha And Others
2021 Latest Caselaw 8162 Ori

                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                             W.P.(C) No. 21323 of 2021

              Giridhari Pradhan                             .....                            Petitioner
                                                                                Mr. K.C. Sahu, Advocate
                                                        -Versus-

              State of Odisha and others                    .....                         Opposite Parties
                                                                                          State Counsel
                               CORAM:
                                   DR. JUSTICE B.R. SARANGI

                                                       ORDER

04.08.2021

Order No. This matter is taken up through video conferencing.

Heard learned counsel for the petitioner.

The petitioner has filed this writ petition seeking direction to opposite party no.4 to allow him the 2nd RACP @ Rs.5200-20200/- with G.P. of Rs. 2400/- w.e.f. 01.01.2013 and 3rd RACP benefit w.e.f. 01.04.2014 @ Rs.9,300/--34,800/- with G.P. Rs.4600/- in favour of the petitioner on completion of 20 & 30 years of service in accordance with Annexures-2 & 3 so also in the light of similar benefit as has been extended in the case of Forester/Forest Guard as per the order of the learned Tribunal vide Annexure-9 and order of implementation under Annexure-10 keeping in view the judgment in State of Odisha and another v. Bihari Lal and others (W.P.(C) No.2831 of 2016 disposed of on 27.06.2006).

In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.4 vide Annexure-8 and the same may be directed to be disposed of within a stipulated time taking into consideration Annexures- 9 and 10.

Considering the limited grievance of the petitioner, this Court without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.4 to consider the representation filed by the petitioner vide Annexure- 8 and pass appropriate order in accordance with law taking into consideration Annexures-9 and 10 within a period of three months from the date of production of authenticated/certified copy of this order.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No. 4798 dated 15th April, 2021.

(DR. B.R. SARANGI, J) A.K. Rana