Gouranga Nayak vs State Of Odisha And Others
2021 Latest Caselaw 12947 Ori

                                       1




            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         W.P. (C) No.39243 of 2021

Gouranga Nayak                              .....                       Petitioner
                                                        Mr. A. K. Das, Advocate
                                            Vs.
State of Odisha and others                  .....                   Opposite parties
                                                                    State Counsel

             CORAM:
                 DR. JUSTICE B.R. SARANGI

                                            ORDER

17.12.2021

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 sanction and disburse grade pay of Rs.5400/- in 3rd RACP/MACP on completion of 30 years of service in the post of VLW/PEO w.e.f. 21.10.2016 in view of Panchayati Raj Deptt. Notification dated 19.06.2014 under Annexure-3.

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 concerned 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 gives liberty to the petitioner to file a fresh representation within a period of fifteen days from today ventilating his grievances before authority concerned. In the event the petitioner files such representation along with the judgment passed by this Court in Bihari Lal (supra), the said 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)
Ashok                                             JUDGE