Ranjit Kumar Mohanty vs State Of Odisha And Others
2021 Latest Caselaw 11532 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) No. 34414 of 2021

Ranjit Kumar Mohanty           .....                               Petitioner
                                                   Mr. L. Mohanty, Advocate
                               Vs.
State of Odisha and others     .....                         Opposite Parties

                                                              State Counsel
              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                       ORDER

10.11.2021

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

2. Heard.

3. The petitioner has filed this writ petition seeking direction to the opposite parties to grant grade pay of Rs.5400/- in favour of the petitioner as 3rd RACP benefit with effect from 31.10.2015 and pay band of Rs.9,300/- to Rs.34,800/- with effect from 01.10.2014 taking into consideration the judgment passed in the case of State of Orissa and others Vrs. Biharilal Barik and others in W.P.(C) No. 2831 of 2016 dated 27.06.2016.

4. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.2 vide Annexure-9 and the same may be directed to be considered, taking into consideration Annexure-6, within a stipulated time, to which learned counsel for the State has no objection.

5. As agreed to by learned counsel for the parties, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.2 to consider the representation filed by the petitioner vide Annexure-9 taking into consideration Annexure-6 and pass appropriate order in accordance with law, within a period of three months from the date of production of certified copy this order.

Issue urgent certified copy as per rules.

Alok                                   (DR. B.R. SARANGI)
                                             JUDGE