Hemanta Kumar Pujari vs Principal Secy.To
2021 Latest Caselaw 8301 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK


                    W.P.(C) No.22298 OF 2021

Hemanta Kumar Pujari                     .....                   Petitioner

                                               Mr. N.S. Panda, Advocate
                                 Vs.
Principal Secy.to                        .....         Opposite parties
Govt.,Deptt. Of Social
Security & Empowerment,                                   State Counsel
of Persons with Disability
& others



            CORAM:
                DR. JUSTICE B.R. SARANGI

                                         ORDER

09.08.2021

Order No. This matter is taken up by video conferencing

mode.

Heard Mr. N.S. Panda, learned counsel for the petitioner.

The petitioner has filed this writ petition seeking direction to the opposite parties to grant Grade Pay of Rs.5400/- instead of Rs.4800/-at the stage of 2nd Financial upgradation under RACPS on completion of 20 years and further seeks direction for re-fixation of his subsequent pay incorporating the modified grade pay of Rs..5400/- for drawal and disbursement of arrear dues incurred out of such refixation to him within a stipulated time.

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 their 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.

Alok (DR. B.R. SARANGI) JUDGE