Orissa High Court
Pravakar Mapista vs ) State Of Odisha ..... Opposite Parties on 27 January, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.2131 of 2025
Pravakar Mapista ..... Petitioner
Represented By Adv. -
Bijay Kumar Behera
-versus-
1) State Of Odisha ..... Opposite Parties
2) Principal Chief Conservator Of Represented By Adv. -
Forest, Odisha Ms. S.Mohanty, A.S.C.
3) Addl. Secy. To Govt. Of Odisha,
Forest Environment And Climate
Change
4) Principal Secy. To Govt. Of Odisha,
Finance Dept.
5) Regional Chief Conservator Of
Forests, Ghatikia
6) Div. Forest Officer, Khurda
Div.(territorial Div.)
7) Accountant General (a And E)
,odisha
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
Order No. 27.01.2025
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:
" Under the aforesaid facts and circumstances of the
case it is therefore, prayed that this Hon'ble court may
kindly issue writ in the nature of mandamus or any other
writ applicable and direct to the Opposite parties to fix
the grade pay of the petitioner amounting of Rs. 4200/-,
as per clause-10 of the Govt. Resolution dated-
06.02.2013 under Anneuxre-1 series from the date of
competition of 30 years of service, and the decision
passed in State of Odisha Versus 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, although
the similarly situated candidates have already avail the
said benefit, as deemed just and proper 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-1 Series."
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, Khurda (Territorial Division), Dist-Khurda,
Opposite Party No.6 under Annexure-6. 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.6 to consider the representation of the Petitioner under
Annexure-6 within a stipulated period of time.
5. Learned Additional Standing Counsel submits that she has
no objection if the representation of the Petitioner is considered
by the Opposite Party No.6, 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.6 to
consider the representation of the Petitioner under Annexure-6
within a period of two months from the date of production of
certified copy of this order. The Opposite Party No.6 shall do
well to dispose of the representation of the Petitioner under
Annexure-6. 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) and pass a speaking and reasoned
order. The decision so taken by the Opposite Party No.6 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
