Sukanta Chandra Mohapatra vs State Of Odisha And Others
2023 Latest Caselaw 3881 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No.11711 of 2023
                 Sukanta Chandra Mohapatra               ....           Petitioner
                                                          Mr.S.K.Ojha, Advocate
                                              -versus-
                 State of Odisha and Others              ....       Opposite Parties
                                                              Mr.I.Mohanty, A.S.C.
                                         CORAM:

                           JUSTICE A.K. MOHAPATRA
                                           ORDER

Order No.                                 20.04.2023
    01.     1.      This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. Heard learned counsel for the Petitioner as well as the learned Additional Standing Counsel.

3. The Petitioner has filed the present writ application with the following prayer:

" Under the circumstances, it is prayed that the Hon'ble Court may graciously be pleased to issue writ in the nature of mandamus directing the Opp.Parties particularly Opp.Party No.1 to extend the Grade Pay of Rs.6600/- towards 3rd Financial Upgradation under RACP Scheme with effect from 01.01.2013 with all consequential service benefits within a stipulated time.

And further be pleased to pass any other order(s) as deemed fit and proper for the ends of justice;"

4. In course of hearing of the writ application, learned counsel for the Petitioner submits that the Petitioner ventilating his grievance has submitted representation before the Additional Chief Secretary to Government, Department of Water Resources, Odisha, Opposite Party No.1 on 13.03.2023 under Annexure-4. It is also submitted by the learned counsel for the Petitioner that the said representation is // 2 //

pending as of now. It is also submitted by the learned counsel for the Petitioner that a direction be issued to the Opposite Party No.1 to consider the representation of the Petitioner under Annexure-4 within a stipulated period of time.

5. Learned Additional Standing Counsel submits that he has no objection if the representation of the Petitioner is considered by the Opposite Party No.1, which is stated to be pending, in accordance with law within a stipulated period of time.

6. Considering the limited nature of grievance of the Petitioner, the writ application is disposed of at the stage of admission with a direction to the Opposite Party no.1 to consider the representation of the Petitioner under Annexure-4 in accordance with law taking into consideration the judgment passed by this Court in Susil Ku. Mohapatra-v.-State of Odisha in W.P.(C) No.16209 of 2020 disposed of on 01.03.2023 and keeping in view the fact stated in letter under Annexure-4 to the Writ Petition within a period of eight weeks from the date of production of certified copy of this order. The Opposite Party No.1 shall do well to dispose of the representation of the Petitioner under Annexure-4 by passing a speaking and reasoned order.

7. With the aforesaid observation, the writ application stands disposed of.

RKS                                           ( A.K. Mohapatra )
                                                     Judge