Coram vs The Petitioner Has Filed This Writ ...
2021 Latest Caselaw 6743 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.P.(C) No.18486 of 2021



                           CORAM:
                               DR. JUSTICE B.R. SARANGI


                                            ORDER

30.06.2021

Order No. The matter is taken up through video conferencing

mode.

Heard Mr. N.S. Panda, learned counsel for the petitioners.

The petitioner has filed this writ petition seeking direction to the opposite parties to grant Grade Pay at the 1st stage of Financial upgradation and TBA after completion of 10 years of service and Grade Pay of Rs.5400/- instead of Rs.4800/- at the state of 2nd Financial up-gradation under RACPS on completion of 20 years of continuous service and accordingly 3rd MACP after completion of 30 years of service with all other consequential service and financial benefits. She further seeks for direction to the opposite parties to refix her subsequent pay incorporating the modified Grade Pay of Rs.5400/- and draw and disbursement of arrear dues incurred out of such re-fixation within a stipulated time.

In course of hearing, Mr. N.S. Panda, learned counsel for the petitioner states that the petitioner may be permitted to move a fresh representation highlighting her 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).

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 her 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.

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

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout 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.

DR. B.R. SARANGI,J.

Alok