Dillip Kumar Mohanty vs State Of Odisha And Others
2021 Latest Caselaw 12019 Ori

                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                           W.P.(C) No. 36654 of 2021

              Dillip Kumar Mohanty                    .....                            Petitioner
                                                                         Mr. G.C. Swain, Advocate
                                                    -Versus-

              State of Odisha and 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. Heard learned counsel for the petitioner.

3. The petitioner has filed this writ petition seeking direction to opposite party no.1 to take effective steps with extend to financial upgradation under 2nd and 3rd RACP with grade pay of Rs.5400/- and Rs.6600/- on the basis of the judgment dated 27.06.2016 passed by this Court in W.P.(C) NO.2831 of 2016 (State of Odisha v. Biharilal Barik) which has been confirmed by the apex Court in Diary No.(S) 20358 of 2017 within a stipulated period.

4. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.1 vide Annexure-5 and the same may be directed to be disposed of keeping in view the judgment in State of Odisha and another v. Bihari Lal and others (W.P.(C) No.2831 of 2016 disposed of on 27.06.2006) which has been confirmed by the apex Court in Diary No.(S) 20358 of 2017 within a stipulated time.

5. 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-5 and pass appropriate order in accordance with law keeping in view the judgment in Bihari Lal (supra) 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, J) Alok