Ambika Prasad Nanda vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 2940 Ori

Orissa High Court

Ambika Prasad Nanda vs State Of Odisha & Ors. ..... Opposite ... on 27 January, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                             WP(C) No.32264 of 2024
            Ambika Prasad Nanda           .....     Petitioner
                                                           Represented By Adv. -
                                                           Pradeep Kumar
                                                           Mahapatra

                                          -versus-
            State Of Odisha & ors.               .....           Opposite Parties
                                                           Represented By Adv. -
                                                           B.K.Sahu, A.G.A.
                                                           S.K.Patra, Standing
                                                           Counsel for A.G.

                                  CORAM:
                    THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                MOHAPATRA

                                         ORDER

27.01.2025 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard learned counsel for the petitioner.

3. The petitioner has filed this writ petition seeking direction to the opposite parties to allow him the grade pay of Rs.4600/- as 2nd RACP and consequent pay revision and 3rd MACP under ORSP Rules, 2017.

4. In course of hearing, Mr. P.K. Mahapatra, learned counsel for the petitioner states that the petitioner may be permitted to move a fresh representation highlight her grievances before the authority concerned so that the same can be considered in the light of the ratio decided by this Court in State of Odisha and Another v. Bihari Lal and others (WP(C) No. 2831 of 2016 disposed of on 27.06.2016), to

which learned State Counsel has raised no objection.

5. As agreed to by learned counsel for the parties, this Court, without expressing any opinion on the merits of the case, disposes of this writ petition permitting the petitioner to file a fresh representation before the authority concerned within a period of fifteen days from today ventilating her grievances. In the event the petitioner files such representation along with the judgment passed by this Court in Bihari Lal (supra), the authority concerned shall consider the same and pass appropriate order taking into consideration the ratio decided in Bihari Lal (supra) within a period of two months thereafter.

Urgent certified copy of this order be granted on proper application.

( A.K. Mohapatra )

Judge Anil

Location: High Court of Orissa