WP(C)/11912/2021
2021 Latest Caselaw 6166 Ori

                                W.P.(C) No. 11912 of 2021




02.   07.06.2021           This matter is taken up by video conferencing
                   mode.
                           Heard learned counsel for the parties.
                           The petitioner has filed this writ petition seeking
                   direction to the opposite parties to grant and disburse the
                   2nd RACP benefit with GP @ Rs.6600/- w.e.f. 01.01.2013
                   and 3rd RACP benefit with GP @ Rs.7600/- w.e.f.
                   24.06.2013 in the corresponding scale of pay of PB-3 by
                   taking into account the judgment of Biharilal's case of
                   this    Court   under   Annexure-11,    which    has   been
                   confirmed by the apex Court as per Annexure-12, with all
                   consequential financial benefits including the revision of
                   pay & pensionary benefits within a stipulated time.
                           In course of hearing, learned counsel for the
                   petitioner states that highlighting the grievance, the
                   petitioner has made representation to the opposite party
                   no.1 vide Annexure-5 and direction be given to the said
                   opposite party to consider and dispose of the same taking
                   into consideration Annexures-11 and 12..
                           In view of the aforesaid limited grievance of the
                   petitioner, this Court disposes of the writ petition
                   directing the opposite party no.1 to take a decision on the
                   representation filed by the petitioner vide Annexure-5 and
                   pass appropriate order in accordance with law, taking
                   into consideration Annexures-11 and 12, within a period
                   of three months from the date of production of certified/
                   authenticated copy of this order by the petitioner.
                             As the restrictions due to resurgence of COVID-
        19 situation are continuing, learned counsel for the
       parties may utilize a print out of the order available in the
       High Court's website, at par with certified copy, subject
       to attestation by the concerned advocate, in the manner
       prescribed, vide Court's Notice No.4587 dated 25th
       March, 2020, as modified by Court's notice no. 4798
       dated 15th April, 2021.

                                            ...............................

Alok (DR. B.R. SARANGI) JUDGE