Shyam Sundar Singh vs The Principal Secretary To Govt. ...
2021 Latest Caselaw 8226 Ori

                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                         W.P.(C) No. 22512 of 2021

             Shyam Sundar Singh                       .....                             Petitioner
                                                                              Mr. N.S. Panda, Adv.
                                                     -Versus-

             The Principal Secretary to Govt. of      #..                        Opposite Parties
             Odisha, Department of Social Security
             & Empowerment of Persons with
             Disability & Others& Others
                                                                                    State Counsel
                            CORAM:
                                DR. JUSTICE B.R. SARANGI
                                                  ORDER

06.08.2021 Order No. This matter is taken up through hybrid mode.

01. Heard Mr. N.S. Panda, learned counsel for the petitioner. The petitioner has filed this writ petition seeking direction to the opposite parties to modify the order impugned dated 13.10.2015 in Annexure-5 by granting Grade Pay of Rs.5400/- instead of Rs.4600/- at the state of 2nd Financial up- gradation under RACP on completion 20 years of continuous service with all consequential service and financial benefits.

In course of hearing, Mr. N.S. Panda, learned counsel for the petitioner states that the petitioner may be permitted to move a fresh representation highlighting his grievances before the authority so that the same can be considered in the light of the ratio decided by this Court in State of Odisha and another v. Bihari Lal and others (W.P.(C) No.2831 of 2016 disposed of on 27.06.2006).

Considering the limited nature of grievance of the petitioner, this Court directs the petitioner to file a fresh representation within a period of fifteen days from today ventilating his grievances before the authority. In the event the petitioner files such representation along with the judgment passed by this Court in Bihari Lal (supra), the authority shall consider and pass appropriate order taking into consideration the ratio decided in Bihari Lal (supra) within a period of two months thereafter.

With the aforesaid observation and direction, the writ petition is disposed of.

Issue urgent certified copy as per rules.

                                                              (DR. B.R. SARANGI)
Ashok                                                                JUDGE