Korapu Satyanarayana vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 11099 Ori

Orissa High Court

Korapu Satyanarayana vs State Of Odisha & Ors. ..... Opposite ... on 11 December, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                  WP(C) No.32695 of 2025
Korapu Satyanarayana       .....         Petitioner
                                                         Mr. S.K. Padhi, Advocate
                                -versus-
State of Odisha & Ors.            .....                   Opposite Parties
                                                        Mr. C.K. Pradhan, AGA
                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY

                               ORDER

11.12.2025 Order No.01

1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the Petitioner and learned counsel appearing for the Opp. Parties.

3. Petitioner has filed the present writ petition inter alia with the following prayer:-

"It is therefore, humbly prayed that this Hon'ble Court may graciously be pleased to:-

i) direct the opp. parties to sanction the grade pay of Rs.4200/-under MACP scheme towards 1st financial up gradation on completion of 10 years of service as VLW w.e.f.12.01.2022 in view of the Judgment of this Hon'ble Court in W.P.(C) No.2831/2016; State of Odisha vrs.

Biharilal Barik, which has been affirmed by the Hon'ble Supreme court in SLP(c) Diary No. 20358/2017, decided vide order dt.23.8.2017 and thereby grant pension as has been given to similarly situated persons vide Annexure-9 in terms of the decision vide Annexure- 6 & 8 within a stipulated period as may be fixed by this Hon'ble court;

ii). Pass such other order (s)/direction(s) as would be deem fit and proper in the bonafide interest of Justice;

And for which act of kindness, the petitioner as in duty bound shall ever pray."

4. Learned counsel for the Petitioner submits that though highlighting his grievances, Petitioner has filed a representation at Annexure-10 to the Writ Petition before the Opp. Party No. 3, but till date nothing has been done in the matter. In such background, learned counsel for the Petitioner prays that a direction be issued to Opposite Party No. 3 to take a decision on the above noted Petition within a specific time period.

5. Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs Opposite Party No. 3 to take a decision on the above noted petition in accordance with law, within a period of three (3) months from the date of receipt of this order and communicate the result of such exercise to the Petitioner.

6. The Writ Petition is disposed of accordingly.

(BIRAJA PRASANNA SATAPATHY) Judge Sneha

Location: High Court of Orissa, Cuttack