Parshuram Dey vs State Of Odisha & Ors. .... Opposite ...
2024 Latest Caselaw 16252 Ori

Orissa High Court

Parshuram Dey vs State Of Odisha & Ors. .... Opposite ... on 5 November, 2024

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                   W.P.(C) No.25118 of 2024

        Parshuram Dey                           ....             Petitioner
                                                      Represented By Adv.
                                                          Mr. Manas Pati
                                  -versus-
        State of Odisha & Ors.                ....        Opposite Parties
                                                      Represented By AGA
                                                          Mr. Saswat Das

                  CORAM:
                  DR. JUSTICE S.K. PANIGRAHI

                                  ORDER

Order                            05.11.2024
No.

01. 1. This matter is taken up through hybrid arrangement.

2. Heard learned counsels for the Parties.

3. The Petitioner has filed this Writ Petition seeking a

direction from this Court to the Opposite Party No.1 to

comply the order vide letter dated 24.12.2021 under

Annexure-3 and furnish the implementation of the order

of the Administrative Department in conformity to the

Finance Department vide letter No.19420 dated

01.07.2020 under Annexure-8 for allowing higher Grade

Pay of Rs.4600/- to the Petitioner under RACP and submit

the pension papers of the Petitioner to A.G.(A&E),

Odisha for finalization of pension.

// 2 //

4. Learned counsel for the petitioner states that similar

question had come up for consideration before a Division

Bench of this Court in W.P.(C) No.2831 of 2016 disposed

of on 27th June, 2016 in the case of State of Odisha Vrs.

Bihari Lal Barik and others which arose out of an order

dated 12th March, 2015 passed by the State

Administrative Tribunal in O.A. No.520 of 2014 and the

same was quashed by order dated 21 December, 2013 and

allowed the financial upgradation on completion of

10.20.30 years of service in the post of VLW under the

RACP scheme, therefore, the petitioner's case may be

considered in the light of the said judgment.

5. Considering the grievance of the petitioner, this Court

deems it proper to disposes of writ petition with a

direction to the Principal Secretary to Government.

Panchayati Raj & DW Department. Odisha.

Bhubaneswar/Opposite Party No.1 to consider the case of

the petitioner within a period of two months from the

date of receipt of certified copy of this order. The decision

so taken shall be communicated to the petitioner within a

period of two weeks from the date of taking such

decision. It is further directed that the case of the

petitioner shall be considered by Opposite Party No.1/

// 3 //

Principal Secretary to Government. Panchayati Raj & DW

Department. Odisha. Bhubaneswar in the light of the

judgment in the case of Bihari Lal Barik (supra).

6. With the aforesaid direction, this Writ Petition is

disposed of.

(Dr. S.K. Panigrahi) Judge Sumitra

Location: High Court of Orissa, Cuttack