Bipin Bihari Nayak vs State Of Odisha & Ors
2021 Latest Caselaw 12636 Ori

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            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         W.P. (C) No.38162 of 2021

Bipin Bihari Nayak                            .....                       Petitioner
                                                           Mr. A.K. Das, Advocate
                                    Vs.
State of Odisha & Ors.                        .....                 Opposite parties
                                                                    State Counsel

             CORAM:
                 DR. JUSTICE B.R. SARANGI

                                               ORDER

08.12.2021

Order No. This matter is taken up by Hybrid mode.

2. Heard learned counsel for the petitioner.

3. The petitioner has filed this writ petition seeking direction to opposite parties to extend him Grade pay of Rs.6600/- instead of Rs.4800/- in 3rd RACP on completion of 30 years of service to the petitioner with effect from 01.01.2013 till the date of his retirement on 30.04.2014

4. Learned counsel for the petitioner contended that the reasons for non-extension of such benefit has been considered in the case State of Odisha and another v. Bihari Lal and others (W.P.(C) No.2831 of 2016 disposed of on 27.06.2016), to which learned State Counsel has no objection.

5. In course of hearing, 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 Bihari Lal (supra).

6. 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.

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

Issue urgent certified copy as per rules.

                                          (DR. B.R. SARANGI)
Arun                                            JUDGE