Orissa High Court
Bhagirathi Tripathy vs State Of Odisha & Ors. ..... Opposite ... on 5 April, 2025
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No. 9356 of 2025
Bhagirathi Tripathy ..... Petitioner
Mr. P.K. Nayak, Advocate
-versus-
State of Odisha & Ors. ..... Opposite Parties
Mr. P.K. Panda, ASC
CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
05.04.2025
1. This matter is taken up through hybrid mode.
2. Heard learned counsel for the Petitioner and learned counsel
appearing for the Opp. Parties.
3. Petitioner has filed the present writ petition inter alia with the
following prayer:-
"It is, therefore, humbly prayed that this Hon'ble
Court be graciously pleased to:
i) Admit the writ application.
ii) Call for the records.
iiii) Issue a writ in the nature of mandamus or any
other writ/writs, direction/directions directing the
opposite parties, more particularly opposite party No. 1
and 2 to extend the benefit of placement in the Lecturer
(Group-A) Scale of pay as well as Reader (State Scale)
scale of pay in favour of the petitioner retrospectively
w.e.f. 01.11.2007 and 01.11.2017 by suitably modifying
the Govt. Notification dt.06.03.2018 and 07.12.2020
issued under Annexure-4 series in so far as it relates to
the present petitioner is concerned, in terms of Rule-4
and 9 of the Odisha Non-Government aided college
Lecturer's Placement Rules, 2014, keeping in view law
decided by this Hon'ble court in the case of Chittaranjan
Das Vrs. State of Odisha & Ors. (W.P. (C) No. 8976 of
2017 disposed of on 03.04.2023), so also a similar
judgment was passed in the case of Dolamani Meher and
batch Vrs. State of Odisha & Ors. (W.P.(C) No.4312 of
2016 and batch disposed of on 06.07.2023), and further
to extend the similar benefits as has been extended in
favour of Chittaranjan Das vide Govt. Notification
dt.16.03.2024 under Annexure-7, and further the
petitioner may be extended with all other consequential
service and financial benefits as due and admissible,
including the differential arrears within a reasonable
time to be stipulated by this Hon'ble court.
iv) And/or pass such other order/orders,
direction/directions as this Hon'ble Court may deem fit
and proper for the ends of justice.
And for the said act of kindness, the petitioner as in
duty bound shall ever pray."
4. In course of hearing, learned counsel for the Petitioner states that
highlighting his grievances, the Petitioner has made a representation
to Opposite Party No.1 vide Annexure-8 and the same may be
directed to be considered taking into consideration under
Annexures-5 & 7 within a stipulated time, to which learned Counsel
for the State has no objection.
5. As agreed by learned counsel for the parties and after going
through the records, this Court, without expressing any opinion on
the merits of the case, disposes of the Writ Petition directing
Opposite Party No.1 to consider the representation filed by the
petitioner vide Annexure-8, taking into consideration Annexures-5
& 7 within a period of two (2) months from the date of production
of certified copy of this order.
Digitally Signed 6. The Writ Petition is disposed of accordingly.
eMudhra.App.Views.PartialControls.SigningModeTab.Signi
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Location: High Court of Orissa, Cuttack
Date: 07-Apr-2025 18:32:49 (BIRAJA PRASANNA SATAPATHY)
Judge
Sneha
