Shesadev Sahu vs State Of Odisha And Others
2022 Latest Caselaw 748 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No. 1549 of 2022

Shesadev Sahu                     .....                                  Petitioner
                                                         Mr.A. K. Das, Advocate
                                  Vs.
State of Odisha and others        .....                            Opposite Parties

                                                                    State Counsel
              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                            ORDER

27.01.2022

Order No. This matter is taken up through video conferencing mode.

2. Heard.

3. The petitioner has filed this writ petition seeking direction to the opposite parties to sanction and disburse the grade pay of Rs.5400/- instead of Rs.4800/- in 3rd RACP on completion of 30 years of service in the post of VLW/PEO with effect from 30.09.2015, taking into consideration the notification issued by the Panchayati Raj Department and judgment passed in the case of State of Orissa and others Vrs. Biharilal Barik and others in W.P.(C) No. 2831 of 2016 dated 27.06.2016.

4. In course of hearing, 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 27.06.2016), to which learned counsel for the State has no objection.

5. As agreed to by learned counsel for the parties, 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 dispose of 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.

7. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020, as modified by Court's Notice No. 4798 dated 15th April, 2021, and Court's Office Order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.

Arun                                      (DR. B.R. SARANGI)
                                                JUDGE