Nilakantha Behera vs State Of Odisha & Others
2021 Latest Caselaw 12272 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 WP (C) No.36927 of 2021

            Nilakantha Behera                    ....                        Petitioner
                                                           Mr. L.K. Mohanty, Advocate
                                               -Versus -
            State of Odisha & others              ....                 Opposite Parties
                                                                       State Counsel
                        CORAM:
                          DR. JUSTICE B.R. SARANGI

ORDER_ 30.11.2021

Order No. 1 This matter is taken up through hybrid mode.

2. The petitioner has filed this writ petition seeking direction to the opposite parties to grant grade pay of Rs.5,400/- in his favour as 3rd RACP benefits with effect from 01.11.2014 and pay band of Rs.9,300/- to Rs.34,800 with effect from 01.11.2014 taking into consideration the judgment passed by this Court in State of Odisha and another v. Bihari Lal and others (W.P.(C) No.2831 of 2016 disposed of on 27.06.2006).

3. In course of hearing, learned counsel for the petitioner stated that highlighting the grievances, the petitioner has made representation to opposite party no.3 vide Annexure-8, and the same may be directed to be disposed of within a stipulated time taking into consideration Annexure-6, and the judgment in State of Odisha and another v. Bihari Lal and others (W.P.(C) No.2831 of 2016 disposed of on 27.06.2006).

4. 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.3 to consider the representation filed by the petitioner vide Annexure-8, and pass appropriate order in accordance with law taking into consideration Annexure-6 and the judgment in State of Odisha and another v. Bihari Lal and others (W.P.(C) No.2831 of 2016 disposed of on 27.06.2006) 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) Judge Alok