Harihar Behera & Ors vs State Of Odisha & Ors
2021 Latest Caselaw 11286 Ori

                                    1




       IN THE HIGH COURT OF ORISSA AT CUTTACK


                  W.P.(C) No.32047 OF 2021

Harihar Behera & Ors.                    .....                 Petitioners

                                               Mr. R.K. Patnaik, Advocate
                                 Vs.
State of Odisha & Ors.                   .....           Opposite parties
                                                           State Counsel




            CORAM:
                DR. JUSTICE B.R. SARANGI

                                         ORDER

03.11.2021

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

2. Heard Mr. R.K. Patnaik, learned counsel for the petitioner.

3. The petitioner has filed this writ petition seeking direction to opposite parties No.1 & 2 to sanction and disburse the grade pay of Rs.4600/- in Second RACP & Rs.5400/- in 3rd RACP including the differential arrear financial benefits in his favour within a stipulated period in the light of judgment dated 27.06.2016 (State of Odisha & another v. Bihari Lal and others).

4. In course of hearing, Mr. R.K. Patnaik, learned counsel for the petitioner states that the petitioner may be permitted to move a fresh representation highlighting his grievances before opposite party no.3 so that the same can be considered in the light of the ratio decided by this Court in Bihari Lal and others (supra).

5. 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 opposite party no.3. In the event the petitioner files such representation along with the judgment passed by this Court in Bihari Lal (supra), opposite party no.3 shall consider and pass appropriate order taking into consideration the ratio decided in Bihari Lal (supra) within a period of two months thereafter.

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

Issue urgent certified copy as per rules.

Alok (DR. B.R. SARANGI) JUDGE