Bidhu Bhusan Mishra vs State Of Odisha & Others
2021 Latest Caselaw 12366 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 WP (C) No.36942 of 2021

            Bidhu Bhusan Mishra                  ....                       Petitioner
                                                      Mr. P.K. Mahapatra, Advocate
                                               -Versus -
            State of Odisha & others              ....                Opposite Parties
                                                                      State Counsel
                           CORAM:
                             DR. JUSTICE B.R. SARANGI

ORDER_ 02.12.2021

Order No. 1 This matter is taken up through hybrid mode.

2. The petitioner has filed this writ petition seeking direction to the opposite parties to allow grade pay of Rs.4600/- as 3rd RACP in modification of the order at Annexure-4 with all consequential benefits.

3. In course of hearing, learned counsel for the petitioner stated that highlighting the grievances, the petitioner has made representation to opposite party no.1 vide Annexure-6, and the same may be directed to be disposed of within a stipulated time taking into consideration 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).

4. 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-6, and pass appropriate order in accordance with law 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) within a period of three months from the date of production of certified copy of this order.

Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge Alok