Orissa High Court
Prafulla Kumar Guru vs Union Of India And Others ... Opposite ... on 20 March, 2025
Bench: S.K.Sahoo, Savitri Ratho
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P. (C) No.7630 of 2025
Prafulla Kumar Guru ... Petitioner
Ms.J.Jena, Advocate
-versus-
Union of India and others ... Opposite Parties
Mr.P.K.Parhi, DSGI alongwith
Mr.S.K.Samantaray, CGC
CORAM:
THE HON'BLE MR.JUSTICE S.K.SAHOO
THE HON'BLE MS. JUSTICE SAVITRI RATHO
ORDER
Order No. 20.03.2025
01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
This writ petition has been filed by the petitioner-Prafulla Kumar Guru challenging the order dated 10.02.2025 passed by the learned Central Administrative Tribunal, Cuttack Bench, Cuttack in O.A.No.1 of 2023 to the extent in which the prayer of the petitioner for grant of Time Rated Cash Allowance (TRCA) @ 100% with effect from 10.11.2003 till 16.03.2011 has been rejected with a further prayer to give direction to the opposite parties, particularly to the opposite party No.5 - Superintendent of Post Offices, Dhenkanal Division, Dhenkanal to grant the payment of ex gratia compensation @ 100% (TRCA) for the period from 10.11.2003 to 16.03.2011.
Learned counsel for the petitioner places the date chart and submitted that the impugned order under Annexure-4 is not sustainable in the eye of law. Various grounds have been taken in the writ petition. Page 1 of 2
Issue notice to the opposite parties on the question of admission indicating therein that the matter shall be disposed of at the stage of admission.
Mr.P.K.Parhi, learned Deputy Solicitor General of India along with Mr.S.K.Samantaray, learned Central Government Counsel appear for all the opposite parties. The appearance memo of the learned DSGI alongwith learned CGC be filed in course of the day.
Required numbers of extra copies of the writ petition be served on learned counsel for the opposite parties within a week.
The matter shall be listed on 24.04.2025.
(S.K.Sahoo) Judge (Savitri Ratho) Judge 02. I.A.No.4258 of 2025 Issue notice as above. Accept one set of process fee. In the interim, it is directed that pendency of this writ petition will not be a bar for releasing the admitted dues of the petitioner.
(S.K.Sahoo)
Judge
Signature Not Verified (Savitri Ratho)
Digitally Signed Judge
Signed by: BICHITRANANDA SAHOO
Designation: Secretary
Reason: Authentication
Bichi
Location: Orissa High Court
Date: 21-Mar-2025 15:05:56
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