Purusottam Sabar vs State Of Odisha & Ors
2021 Latest Caselaw 11024 Ori

                                    1




       IN THE HIGH COURT OF ORISSA AT CUTTACK


                   W.P.(C) No.30893 OF 2021

Purusottam Sabar                         .....                 Petitioner

                                                Mr. A.K. Jena, Advocate
                                 Vs.
State of Odisha & Ors.                   .....         Opposite parties
                                                          State Counsel




            CORAM:
                DR. JUSTICE B.R. SARANGI

                                         ORDER

27.10.2021

Order No. This matter is taken up by Hybrid mode.

2. Heard Mr. A.K. Jena, learned counsel for the petitioner.

3. The petitioner has filed this writ petition seeking direction to opposite parties No.2 & 4 to pay Grade Pay of Rs.5400/- towards 3rd RACP instead of Rs.4800/- after completion of 30 years of service w.e.f. 21.10.2013 and pay all consequential financial benefits in his favour.

4. In course of hearing, Mr. A.K. Jena, 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 27.06.2006).

5. Considering the limited nature of grievance of the petitioner, 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 pass appropriate order taking into consideration the ratio decided in Bihari Lal (supra) 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