Prasanna Kumar Sethy vs State Of Odisha
2023 Latest Caselaw 5613 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   W.P.(C) No.14712 of 2023

                 Prasanna Kumar Sethy                  ....           Petitioner
                                                 Mr. P.K. Mahapatra, Advocate
                                            -versus-
                 State of Odisha                       ....    Opposite Parties
                                                            Mr. S. Das, A.G.A.

                                     CORAM:
                            JUSTICE A.K. MOHAPATRA

                                             ORDER

Order No.                                   10.05.2023
    01.     1.      This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. Heard learned counsel for the petitioner.

3. The petitioner has filed this writ petition seeking direction to the opposite parties to allow him the grade pay of Rs.5400/- as 3rd RACP and consequent pay revision under ORSP Rules, 2017.

4. In course of hearing, Mr. P.K. Mahapatra, learned counsel for the petitioner states that the petitioner may be permitted to move a fresh representation highlight his grievances before the authority concerned 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 (WP(C) No. 2831 of 2016 disposed of on 27.06.2016), to which learned State Counsel has raised no objection.

5. As agreed to by learned counsel for the parties, this Court, without expressing any opinion on the merits of the case, disposes of this writ petition permitting the petitioner to file a fresh // 2 //

representation before the authority concerned 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 concerned 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.

Urgent certified copy of this order be granted on proper application.

                                              ( A.K. Mohapatra )
                                                     Judge
 Anil


ANIL    Digitally signed by
        ANIL KUMAR
KUMAR   SAHOO
        Date: 2023.05.11
SAHOO   11:02:38 +05'30'