Kshirod Kumar Parija vs State Of Odisha & Others
2021 Latest Caselaw 11167 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   WP (C) No. 35133 of 2021

            Kshirod Kumar Parija                    ....                      Petitioner
                                                                Mr. S. Dash, Advocate
                                                 -Versus -
            State of Odisha & others                ....                Opposite Parties
                                                                        State Counsel
                          CORAM:
                            DR. JUSTICE B.R. SARANGI

ORDER_ 23.11.2021

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

2. The petitioner has filed this writ petition seeking direction to the opposite parties to sanction grade pay of Rs.5400/- as 3rd RACP benefit w.e.f. 05.09.2014 under RACP Scheme-2013 and accordingly revise his pay under ORSP Rules, 2017 w.e.f. 01.01.2016 and to sanction the revised salary in favour of the petitioner within stipulated time.

3. In course of hearing, learned counsel for the petitioner stated that highlighting the grievances, the petitioner has made representation to opposite party no.1 vide Annexure-6, and the same may be directed to be disposed of within a stipulated time taking into consideration Annexures-4 and 5, and the judgment in State of Odisha and another v. Bihari Lal and others (W.P.(C) No.2831 of 2016 disposed of on 27.06.2016).

4. Considering the limited grievance of the petitioner, this Court without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.1 to consider the representation filed by the petitioner vide Annexure-6, and pass

appropriate order in accordance with law taking into consideration Annexures-4 and 5 and and the judgment in State of Odisha and another v. Bihari Lal and others (W.P.(C) No.2831 of 2016 disposed of on 27.06.2016) within a period of three months from the date of production of certified copy of this order.

Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge Ashok