Anaswiya Sarangi vs State Of Odisha And
2024 Latest Caselaw 10643 Ori

Orissa High Court

Anaswiya Sarangi vs State Of Odisha And on 26 June, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) No.15070 of 2024


        Anaswiya Sarangi                    ....                Petitioner
                                            Mr. D.R. Mohapatra, Advocate

                                         -versus-
        State of Odisha and
        Others                              ....             Opposite Parties
                                                 Mr. M.K. Balabantaray, AGA

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                           ORDER

26.06.2024 Order No.

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

2. Heard learned counsel for the Petitioner and learned State Counsel for the Opposite Parties.

3. The Petitioner has filed the present Writ Petition with the following prayer: -

"It is, therefore, prayed that this Hon'ble Court may graciously be pleased to issue notice to the Opp. Parties calling upon them to file show cause as to why the promotion of the petitioner to Jr. S.E.S. cadre, which was granted with effect from 17.06.2006, shall not be antedated with effect from 11.03.1989 as has been done in case of other similar situated teachers;

A further direction to grant retrospective promotion to the petitioner to Jr. SES cadre w.e.f. 11.03.1986 as have already been extended to similarly placed persons under Annexure-13, 14,16, 17 and 18 by taking into consideration the judgment of Hon'ble Apex Court of India rendered // 2 //

in between State of U.P. Vrs. Arvind Kumar Srivastav reported in (2015) 1 SCC 347 and judgment of this Hon'ble Court in W.P.(C) No.19506 of 2022 and release all consequential benefits within a period to be fixed by this Hon'ble Court."

4. However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioner to make a detailed representation before the Opp. Party No.2 by enclosing all the relevant documents and citations in support of her claim, if any, within a period three weeks hence.

5. It is observed that if such a representation is filed within the aforesaid period, Opp. Party No.2 shall do well to take a lawful decision on the same, within a period of three months from the date of receipt of such representation. The order so passed by the Opp. Party No.2 be communicated to the petitioner.

6. With the aforesaid observation and direction, the Writ Petition is disposed of.

(Biraja Prasanna Satapathy) Judge

Basudev

Reason: Authentication of order Location: High Court of Orissa, Cuttack