Orissa High Court
Jogesh Chandra Patra vs State Of Odisha And Others ..... ... on 17 February, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.804 of 2025
Jogesh Chandra Patra ..... Petitioner
Represented By Adv. -
Mr. Akshaya Kumar Sahoo
-versus-
State Of Odisha and others ..... Opposite Parties
Represented By Adv. -
Mr. M.R. Mohanty, AGA
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA
ORDER
17.02.2025
Order No.
01. 1. This matter is taken up through Hybrid
Arrangement (Virtual /Physical Mode).
2. Heard learned counsel appearing for the Petitioner as
well as learned counsel for the State-Opposite Parties.
Perused the writ petition as well as the documents annexed
thereto.
3. The present writ petition has been filed by the
Petitioner with the following prayers:-
"Therefore, under the above facts and
circumstances, it is most respectfully prayed
that this Hon'ble Court may graciously be
pleased to admit this writ application, issue
rule "NISI" calling upon the opp. parties to
show cause and after hearing the parties be
pleased to direct the opp. Parties to extend the
benefits of Revised Assured Carrier
Progression (RACP) on completion of 10, 20
and 30 years of services on the post Chainman
and the consequential benefit of differential
Arrear salary in conformity with the principle
of Biharilal Bairk Case settled in
W.P.(C)No.2831 of 2016, Judgment
dt.27.6.2016; And to Revise the pension and to
release the differentia! pension and Gratuity
within a stipulated period in the interest of
justice;
And may further be pleased to pass such
other/ further writ/writs direction/ directions,
order/orders as deem fit & proper in the facts
& circumstances of this case for the interest of
justice and equity."
4. Learned counsel for the State, on instruction,
submitted that recently the Finance Department,
Government of Odisha has taken a resolution vide
Resolution No.5073 dated 13.02.2025 and they have come
up with a new scheme of Revised Assured Career
Progression Scheme for State Government employees
effective under the ORSP Rules, 2008. He further
contended that the case of the Petitioner is required to be
considered under the new scheme notified vide Resolution
dated 13.02.2025.
5. Taking into consideration the aforesaid submission,
this Court deems it proper to dispose of the writ petition at
the stage of admission by directing the Petitioner to
approach the Opposite Party No.4 by filing a
representation along with a copy of this order within two
weeks from today. In such event the Opposite Party No.4
shall do well to consider and dispose of the representation
of the Petitioner in the light of the Resolution dated
13.02.2025 of the Finance Department of Government of
Odisha, within a period of eight weeks in accordance with
law by passing a speaking and reasoned order. The final
decision so taken on such representation be communicated
to the Petitioner within two weeks thereafter.
6. With the aforesaid observation and direction, the
writ petition is disposed of.
( A.K. Mohapatra )
Judge
Debasis
