Kiran Prava Panigrahi vs State Of Odisha & Anr Vs

Aditya Kumar Mohapatra, J

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

Heard learned counsel for the Petitioner as well as learned Additional Govt. Advocate for the State-Opposite Parties. Perused the writ application as well as the documents annexed thereto.

The Petitioner has filed the present writ application with the following prayer:

“On the facts and in the circumstances, your petitioners humbly pray that this Hon'ble Court be pleased to;

i) direct the OPs to forthwith sanction and release all unpaid increments since 2012, RACP & MACP benefits in favour of the petitioner keeping in view the observations made by the OP.No.1 in its Grievance Cell on 26.09.2022 on her representation dt.26.09.2022 (in Annexure-7) and another Grievance Cell on 19.06.2023 on her representation dt.19.06.2023 (in Annexure-8) for payment of dues arrear dues toward increments since 2012, RACP & MACP benefits within a time to be stipulated by this Hon'ble Court along with cost and interest;

ii) pass such other order(s) as deemed fit and proper in the bonafide interest of justice.”

In course of hearing of the writ application, learned counsel for the Petitioner submits that the Petitioner ventilating her grievance has submitted representation before the Director of Economics & Statistics, Odisha, Bhubaneswar, Opposite Party No.2 under Annexure-8. 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.2 to consider the representation of the Petitioner under Annexure-8 within a stipulated period of time.

Learned Additional Govt. Advocate submits that he has no objection if the representation of the Petitioner is considered by the Opposite Party No.2, which is stated to be pending, in accordance with law within a stipulated period of time.

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.2 to consider the representation of the Petitioner under Annexure-8 within a period of eight weeks from the date of production of certified copy of this order. The Opposite Party No.2 shall do well to dispose of the representation of the Petitioner under Annexure-8 by passing a speaking and reasoned order. The decision so taken by the Opposite Party No.2 be also communicated to the Petitioner within ten days thereafter.

With the aforesaid observation/ direction, the writ application stands disposed of.

Issue urgent certified copy of this order as per Rules.

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