Orissa High Court
Sarojini Das vs ) State Of Odisha ..... Opposite Parties on 19 June, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.15341 of 2025
Sarojini Das ..... Petitioner
Represented By Adv. -
Kunja Sundar Das
-versus-
1) State Of Odisha ..... Opposite Parties
2) Secretary , Finance Department, Represented By Adv. -
Govt. Of Odisha Mr.U.C.Jena,ASC
3) The Collector, Jajpur
4) The District Social Welfare Office,
Jajpur
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
19.06.2025
Order No.
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 of Odisha.
Perused the Writ Petition as well as the documents annexed
thereto.
3. The Petitioner has filed the present writ application with
the following prayer:
"Therefore, it is humbly prayed that, this Hon'ble
Court may graciously be pleased to direct the
Opp.Parties more specifically Opp.Party Nos. 3 & 4 to
allow the benefits under 2nd Revised Assured Carrier
Progression Scheme (RAC) with Grade Pay
Rs.5400/- as per under Annexure-2 & 3 in favour of
the Petitioner immediately from the date of
notification vide Notification No.9769 dated
08.06.2015 with all arrear dues.
Or, any other order/orders, direction/directions
may be passed by this Hon'ble Court in favour of the
Petitioner."
4. In course of hearing of the Writ Petition, learned counsel
for the Petitioner submits that the Petitioner ventilating her
grievance has submitted representation dated 23.12.2024
under Annexure-5 before the Collector, Jajpur, Opposite Party
No. 3. 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.3 to consider
the representation of the Petitioner under Annexure-5 within a
stipulated period of time.
5. Learned Additional Standing Counsel for the State
submits that he has no objection if the representation of the
Petitioner is considered by the Opposite Party No.3, 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 Petition is disposed of at the stage of
admission with a direction to the Opposite Party No.3 to
consider the representation of the Petitioner under Annexure-5
within a period of eight weeks from the date of communication
of certified copy of this order. The Opposite Party No.3 shall
do well to dispose of the representation of the Petitioner under
Annexure-5 keeping in view the judgment in the case of State
of Odisha vs. Biharilal Barik decided by this Court in
W.P.(C) No.2831/2016, disposed of on 27.06.2016 and
Notification of the Finance Department dated 13.02.2025 by
passing a speaking and reasoned order. The final decision so
taken 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
RKS
Designation: AR-CUM-Senior Secretary
Location: High Court of Orissa
Date: 20-Jun-2025 16:55:30
