Nabeen Chandra Maharana vs State Of Odisha And Others
2021 Latest Caselaw 12122 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 WP (C) No. 35178 of 2021

            Nabeen Chandra Maharana              ....                       Petitioner
                                                              Mr. S. Dash, Advocate
                                               -Versus -
            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, learned counsel for the petitioner.

3. The petitioner has filed this writ petition seeking direction to opposite parties to sanction Grade Pay of Rs.4600/- as 2nd RACP benefit with effect from 01.01.2013 under RACP Scheme-2013 and to revise his pay as per ORSP Rules 2017 w.e.f. 01.01.2016 and to sanction the revised salary within a stipulated time.

4. In course of hearing, learned counsel for the petitioner states that highlighting grievance, 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 account 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).

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-6 and pass

appropriate order in accordance with law taking into account 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) within a period of three months from the date of production of certified copy of this order.

6. Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge Alok