Orissa High Court
Ramdas Ulaka vs ) State Of Odisha ..... Opposite Parties on 3 February, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.2570 of 2025
Ramdas Ulaka ..... Petitioner
Represented By Adv. -
Braja Kishor Panda
-versus-
1) State Of Odisha ..... Opposite Parties
2) Principal Secretary, Finance Dept., Represented By Adv. -
Odisha Mr. A.Pati, A.S.C.
3) Principal Chief Conservator Of
Forest, Odisha
4) Regional Chief Conservator Of
Forest, Koraput Circle
5) D.f.o., Rayagada Forest Division
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
Order No. 03.02.2025
01. 1. This matter is taken up through Hybrid Arrangement
(Virtual /Physical Mode).
2. Heard learned counsel for the Petitioner as well as learned
Additional Standing Counsel for the State-Opposite Parties.
3. The Petitioner has filed the present writ application with
the following prayer:
"It is therefore prayed that this Hon'ble Court may
graciously be pleased to consider the facts stated in
the writ petition, admit the same, issue Rule NISI
calling upon the Opp.Parties to show cause and may
kindly issue writ in the nature of mandamus or any
other writ applicable and direct the Opposite parties
to fix the grade pay of the petitioner of Rs.4600/- as
per clause-10 of the Govt. Resolution dated-
06.02.2013 under Anneuxre-2 from the date of
completion of 30 years of service, and as per the
decision passed in State of Odisha -Vs-Biharilal
Barik decided by this Hon'ble Court, in W.P.C No-
2831/2016, disposed of on 27.06.2016, (Dairy No (s).
20358/2017, as deemed just and proper.
And further direct to the Opp.Parties to pay the
service and arrear benefits as per the fixation of
grade pay in pursuant to the resolution dated
06.02.2013 under Anneuxre-2.
If the Opp.Parties fail to show cause or show
insufficient cause then the rule may kindly be made
absolute.
And/or pass any other order/orders,
direction/directions, writ/writs as this Hon'ble Court
may deem just and proper."
4. In course of hearing of the writ application, learned
counsel for the Petitioner submits that the Petitioner ventilating
his grievance has submitted representation before the Divisional
Forest Officer, Rayagada Forest Division, At/Po.- Rayagada,
Opposite Party No.5 under Annexure-4. It is also submitted by
the learned counsel for the Petitioner that the said representation
is pending as of now. It is also submitted by the learned counsel
for the Petitioner that a direction be issued to the Opposite Party
No.5 to consider the representation of the Petitioner under
Annexure-4 within a stipulated period of time.
5. Learned Additional Standing Counsel submits that he has
no objection if the representation of the Petitioner is considered
by the Opposite Party No.5, which is stated to be pending, in
accordance with law within a stipulated period of time.
6. Considering the limited nature of grievance of the
Petitioner, the writ application is disposed of at the stage of
admission with a direction to the Opposite Party No.5 to
consider the representation of the Petitioner under Annexure-4,
keeping in view the Annexure-3 within a period of eight weeks
from the date of production of certified copy of this order. The
Opposite Party No.5 shall do well to dispose of the
representation of the Petitioner under Annexure-4. Keeping in
view the judgment in W.P.(C) No.2831 of 2016 disposed on
27.06.2016 (State of Odisha and another vs. Bihari Lal and
others) by passing a speaking and reasoned order. The decision
so taken by the Opposite Party No.5 be also communicated to
the Petitioner within two weeks thereafter.
7. With the aforesaid observation, the writ application stands
disposed of.
8. Issue urgent certified copy of this order as per Rules.
( A.K. Mohapatra )
Judge
Rubi
Location: High Court of Orissa, Cuttack
