Purna Chandra Sabat vs State Of Odisha And Others
2021 Latest Caselaw 9244 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                             W.P.(C) No. 25076 of 2021



            Purna Chandra Sabat                   ....                 Petitioner
                                                         Mr. A.K. Das, Advocate
                                             -Versus -
            State of Odisha and others           ....            Opposite Parties
                                                                  State Counsel

                      CORAM:
                       DR. JUSTICE B.R. SARANGI
                                        ORDER

03.09.2021

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 grade pay of Rs.4800/- in 3rd RACP w.e.f. 01.01.2013 to 18.06.2014 and grade pay of Rs.5400/- from 19.06.2014 till the date of retirement i.e. 31.03.2021 in view of the notification dated 19.06.2014 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 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 State of Odisha (supra), the authority shall consider and pass appropriate order taking into consideration the ratio decided in State of Odisha (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