Babu Padhy vs The Addl. Chief Secretary
2024 Latest Caselaw 16897 Ori

Orissa High Court

Babu Padhy vs The Addl. Chief Secretary on 20 November, 2024

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                  W.P.(C) No.28144 of 2024

                                  Babu Padhy                   ....             Petitioner(s)
                                                           Mr. Rabindra Kumar Patnaik, Adv.
                                                          -versus-
                                  The Addl. Chief Secretary, ....          Opposite Party(s)
                                  Water Resources
                                  Department, Bhubaneswar
                                  & Ors.

                                                                             Mr. Sanjay Rath, AGA
                                                                        Mr. Sudhir Kumar Patra, SC

                                           CORAM:
                                           DR. JUSTICE S.K. PANIGRAHI

                   Order                            ORDER
                   No.                             20.11.2024

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

2. In filing this Writ Petition, the Petitioner being a retired ITI

Surveyor has made the following prayer:-

"It is therefore, prayed that this Hon'ble Court may be graciously pleased to admit the Writ Petition, issue a Rule-nisi calling upon the Opp.Parties to Show Cause as to why the Writ Petition shall not be allowed & if the said Opp.Parties fail to file show cause Or insufficient and Unsatisfactory Cause, your Lordships may be pleased to make the rule absolute and issue an appropriate Writ/Order quashing the impugned Order dated 05.06.2024 under ANNEXURE-11 Or any other Writs directing to the Opp.Party No.1 to sanction and disbursement of the Grade Pay at the rate of Rs.4200 under 1st RACP, Rs.

Digitally Signed 3rd RACP w.e.f. 01.01.2013 in the Scale of Pay of Rs.

Designation: Personal Assistant 9300-34,800 as like Santosh Ku Biswal Case vide Reason: Authentication Location: High Court of Orissa Order dtd on 30.03.2022 in W.P.(C) No.23477/2021 Date: 21-Nov-2024 17:44:19 and compliance of the aforesaid order dated on 13.06.2023 by the Opp.Party No.1 and the differential

arrear financial benefits be paid to the petitioner within a stipulated time limit in the light of the Judgment in Bihari Lal Barik vs State of Odisha and Other Case.

And to pass such other order/orders Or direction/directions as this Hon'ble Court deems just fit and proper."

3. In such view of the matter, let notice be issued to the

Opposite Parties.

4. Learned counsel for the State waives of notice on behalf of

the Opposite Party Nos.1 to 3. Let three spare copies of the

brief be served on him within three working days hence.

5. Mr. Sudhir Kumar Patra, learned counsel also waives of

notice on behalf of the Accountant General (A & E),

Bhubaneswar. Let an extra copy of the brief be served on him

within three working days hence.

6. List this matter on 30th November, 2024.

(Dr. S.K. Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 21-Nov-2024 17:44:19