Sarat Chandra Parichha And vs Salini Pandit
2023 Latest Caselaw 10720 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CONTC NO.4473 of 2023

                 Sarat Chandra Parichha and             ....            Petitioners
                 another
                                                          Mr.S.K.Ojha, Advocate

                                             -versus-

                 Salini Pandit, I.A.S. and others       ....         Contemnors
                                                        Mr.N.K.Praharaj, A.G.A.

                                          CORAM:

                             JUSTICE A.K. MOHAPATRA

                                           ORDER

Order No. 02.09.2023 02 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Pursuant to the instruction, learned counsel appearing for the Contemnors submitted that the Government of Odisha vide Order No.26313 dated 21.11.2022 had considered the case of the Petitioners and upon such consideration keeping in view the judgment in the case of Biharilal Barik the Petitioner has been allowed Grade Pay of MPHS under 1st RACP, Grade Pay of PHEO under 2nd RACP and the Grade Pay of ADPHCO under 3rd RACP on completion of 10,20 and 30 years of service respectively.

3. In such view of the matter, learned counsel for the Petitioners submitted that the order passed by this Court has been complied with by the State-Opposite Parties.

4. Learned counsel for the Petitioners on the other submitted that by order dated 06.05.2022 this Court has directed to consider the case of // 2 //

the Petitioners in the light of the judgment in Sanju Dei and others' case and accordingly sanction and disburse the pensionary benefit payable to the Petitioner within two months from the date of that order. Since the Grade Pay has been fixed vide order dated 21.11.2022, this Court expects that the Contemnors shall do well to disburse the amount of arrear dues as well as penaionary benefit to the Petitioner within a further period of four weeks.

5. Accordingly, the Contemnors are granted further four weeks time to ensure that the benefit which has been sanctioned be disbursed in favour of the Petitioners.

6. List this matter on 13th October, 2023.

( A.K. Mohapatra ) Judge RKS

Signature Not Verified Digitally Signed Signed by: RAMESH KUMAR SINGH Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 04-Sep-2023 18:45:18