Sidheswar Nayak vs State Of Odisha And Others
2021 Latest Caselaw 11085 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No. 33092 of 2021



            Sidheswar Nayak                      ....                 Petitioner
                                                        Mr. A.K. Das, Advocate
                                            -Versus -
            State of Odisha and others          ....            Opposite Parties
                                                                 State Counsel

                     CORAM:
                      DR. JUSTICE B.R. SARANGI
                                        ORDER

29.10.2021

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

2. Heard learned counsel for the parties.

3. The petitioner has filed this writ petition seeking direction to the opposite parties for sanction and disbursement of RACP in view of the notification dated 19.06.2014 issued by the Government in Panchayati Raj Department under Annexure-4 and grant all consequential arrear financial benefits within a stipulated time.

4. In course of hearing, Mr. A.K. Das, 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 writ petition stands disposed of permitting the petitioner to file a fresh representation before the authority within a period of fifteen days from today ventilating his grievances. In the event the petitioner files such representation along with the judgment passed by this Court in Bihari Lal (supra), the authority shall consider the same 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.

Ashok                                                (Dr. B.R. Sarangi)
                                                          Judge