Nrusingh Ch. Behera vs State Of Odisha And Others
2021 Latest Caselaw 10759 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P. (C) No. 31164 of 2021

      Nrusingh Ch. Behera               ....                             Petitioner
                                                         Mr. J. Gupta, Advocate
                                         -Versus -
      State of Odisha and others        ....                      Opposite Parties
                                                                               .
                                                                  State Counsel

                       CORAM:
                        DR. JUSTICE B.R. SARANGI
                                         ORDER

07.10.2021

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

2. The petitioner has filed this writ petition seeking direction to the opposite parties no.4 and 5 to submit the pension paper by fixing the pay of the petitioner in Level-8, Cell-24 at Rs.57,500/-, from 25.02.207 to 30.11.2019 in the pay matrix of ORSP Rules, 2017 on the basis of the judgment dated 27.06.2016 in W.P.(C) No.2831 of 2016 and as per letter dated 26.08.2021 of Bdo, Mahakalpada vide Annexure-4 series to the Accountant General, Odisha online with I.D. password by allowing financial up-gradation in MACP after completion of 30 years of service as per Rule-13(ii) of Finance Department notification no.SRO No.414/2017 and disburse the differential arrear dues within a stipulated time.

3. In course of hearing, learned counsel for the petitioner stated that highlighting the grievances, the petitioner has made representation to opposite party no.4 vide Annexure-5, and the

same may be directed to be disposed of within a stipulated time taking into consideration Annexures-1 and 4 series.

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.4 to consider the representation filed by the petitioner vide Annexure-5, and pass appropriate order in accordance with law taking into consideration Annexures-1 and 4 series, within a period of three months from the date of production of certified copy of this order.

Issue urgent certified copy as per rules.

Ajaya                                               (Dr. B.R. Sarangi)
                                                         Judge