Chakradhar Mohanty vs State Of Odisha & Ors
2021 Latest Caselaw 12372 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK


                  W.P.(C) No.37807 OF 2021

Chakradhar Mohanty                       .....                 Petitioner

                                               Mr. P.K. Mishra, Advocate
                                 Vs.
State of Odisha & Ors.                   .....          Opposite parties

                                                          State Counsel




            CORAM:
                DR. JUSTICE B.R. SARANGI

                                         ORDER

02.12.2021

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

2. Heard Mr. P.K. Mishra, learned counsel for the petitioner.

3. The petitioner has filed this writ petition seeking direction to the opposite parties to grant Grade Pay of Rs.4600/- instead of Rs.2800/- at the stage of 3rd Financial upgradatin under RACPS after completion of 30 years of service with all other consequential service and financial benefits to him and further seeks direction for re- fixation of his subsequent pay incorporating the modified grade pay of Rs.4600/- for drawal and disbursement of arrear dues and retirement benefits incurred out of such refixation to him within a stipulated time.

4. In course of hearing, Mr. P.K. Mishra, learned counsel for the petitioner states that the petitioner may be permitted to move a fresh representation with Annexures- 3 & 5 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).

5. 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) and Annexures-3 & 5, 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.

6. 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