Pramod Kumar Panigrahi vs State Of Odisha And Others
2021 Latest Caselaw 12119 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) No. 36273 of 2021

Pramod Kumar Panigrahi           .....                                 Petitioner
                                                        Mr.A.K. Das, Advocate
                                 Vs.
State of Odisha and others       .....                          Opposite Parties

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

                                          ORDER

24.11.2021

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 for sanction and disbursement of Grade Pay @ Rs.4800/- in 3rd RACP on completion of 30 years of service with effect from 06.01.2014 to 18.06.2014 and grade pay of Rs.5400/- from 19.06.2014 onwards taking into consideration the Panchayati Raj Department Notification dated 19.06.2014 and 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 the petitioner may be permitted to move a fresh representation highlighting his 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 27.06.2016) and taking into consideration the Panchayati Raj Department Notification dated 19.06.2014, to which learned counsel for the State has no objection.

5. As agreed to by learned counsel for the parties, this Court directs the petitioner to file a fresh representation within a period of fifteen days from today ventilating his 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 dispose of the same and pass appropriate order taking into consideration the ratio decided in Bihari Lal (supra) and taking into consideration the Panchayati Raj Department Notification dated 19.06.2014, 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