WP(C)/3450/2013
2021 Latest Caselaw 3867 Ori

                          W.P.(C) No. 3450 of 2013




04.   19.03.2021         This matter is taken up through hybrid arrangement
                   (virtual/physical mode).
                         Heard learned counsel for the parties.
                         The petitioner, who is working as Lecturer in Odia
                   (3rd Post) H.N.S. Mahavidyalaya, Chandol in the district of
                   Kendrapara, has filed this writ petition seeking direction to
                   opposite parties to release grant-in-aid in her favour as per
                   the provisions of the grant-in-aid order, 1994.
                         Mr. B. Samantaray, learned counsel for the petitioner
                   submits that the grievance of the petitioner is squarely
                   covered by the ratio of the decision of this Court in the case
                   of Prafulla Kumar Sahoo Vrs. State of Orissa and others
                   reported in 2003(I) OLR 91 which has been confirmed by
                   the Apex Court in Civil Appeal No.4389 of 2006, and
                   Chitaranjan Mohapatra and others v. State of Orissa
                   and others in W.P.(C) No.2617 of 2005 decided on
                   12.1.2011.
                         Learned    Addl. Standing    Counsel for the State
                   submits that the relief sought by the petitioner in view of
                   the judgment passed in Prafulla Kumar Sahoo (supra) and
                   Chitaranjan     Mohapatra    and   others    (supra)   is   not
                   applicable to the present case.
                         In view of the above, without expressing any opinion
                   with regard to merits of the case, this Court disposes of
                   this writ petition with an observation that in case the
                   petitioner files a fresh representation before the opposite
                   party no.1 within a period of two weeks from today
                   highlighting her grievance along with authenticated copies
                                   2




        of the decision of this Court in the case of Prafulla Kumar
        Sahoo (supra) and Chitaranjan Mohapatra (supra), in
        such event the said opposite party shall examine the case
        of the petitioner in the light of the ratio decided in the
        aforesaid cases and if it is found that the case of the
        petitioner is squarely covered by the aforesaid decisions,
        shall pass necessary orders in accordance with law as
        expeditiously as possible preferably within a period of two
        months from the date of filing of such representation.
              Issue urgent certified copy as per rules.




                                      ..................................

(Dr. B.R. Sarangi, J)

Ashok