Sisir Kumar Rath vs State Of Odisha & Ors
2021 Latest Caselaw 8964 Ori

                                     1




       IN THE HIGH COURT OF ORISSA AT CUTTACK


                  W.P.(C) No.25093 OF 2021

Sisir Kumar Rath                           .....                  Petitioner

                                                 Mr. L.K. Mohanty, Advocate
                                   Vs.
State of Odisha & Ors.                     .....           Opposite parties

                                                             State Counsel



            CORAM:
                DR. JUSTICE B.R. SARANGI

                                           ORDER

26.08.2021

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

2. Heard learned counsel for the petitioner.

3. The petitioner has filed this writ petition seeking direction to the opposite parties to revise his pay from the date of his promotion to Multipurpose Health Supervisor (Male) dated 08.12.2008 under Annexure-4 as per the judgment of this Court dated 11.08.2017 under Annexure-3 and the orders dated 03.12.2018 and 26.08.2019 passed by opposite party no.1 in Annexures-7 and 8 respectively in the scale of pay of Rs.9300-34800/- with grade pay of Rs.4200/- w.e.f. 08.12.2008 and release the arrear in his favour within a stipulated period.

4. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.1 vide Annexure-9 and the same may be directed to

be considered taking into consideration Annexures-7 & 8 within a stipulated time.

5. 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.1 to consider the representation filed by the petitioner vide Annexure-9 and pass appropriate order in accordance with law taking into consideration Annexures-7 & 8 within a period of three months from the date of production of authenticated/certified copy this order. Issue urgent certified copy as per rules.

Alok (DR. B.R. SARANGI) JUDGE