Mamata Mohaptra vs State Of Odisha & .... Opposite Parties
2025 Latest Caselaw 6961 Ori

Orissa High Court

Mamata Mohaptra vs State Of Odisha & .... Opposite Parties on 10 April, 2025

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                         W.P.(C) No.9954 of 2025
        Mamata Mohaptra                   ....                 Petitioner
                                                 Mr. P.R. Chhatoi, Adv.

                                   -versus-
        State of Odisha &                ....         Opposite Parties
        Another                                   Mr. P.K. Panda, ASC
                        COROM:
          JUSTICE BIRAJA PRASANNA SATAPATHY

                                   ORDER

10.04.2025 Order No

01. 1. This matter is taken up through Hybrid Mode.

2. Heard learned counsel appearing for the parties.

3. Petitioner has filed the present Writ Petition inter alia with the following prayer:

"In the above facts and circumstances, the petitioner, therefore, most humbly prays that your Lordship would be graciously pleased to admit the writ petition, issue notice to the opposite parties and after hearing the counsel for the parties, this Hon'ble Court be further pleased to direct the Opposite Parties to grant the benefit of Lecturer (Group-A) Scale of Pay w.e.f. 01.06.2006 instead of 19.10.2009 and the Reader (SS) scale of pay w.e.f. 01.06.2016 instead of 19.10.2019 in terms of the judgment dated 03.04.2023 passed by this Hon'ble Court in WP(C) NO.8976 of 2017 titled as Chittaranjan Das Vs. State of Odisha & Others and judgment dated 06.07.2023 passed by this Hon'ble Court in W.P(c) No.4312 of 2016 and batch (Dolamani Meher and batch Vrs. State of Odisha & Ors.) and be further pleased to direct the Opposite Parties to calculate the differential arrear and pay the same to the petitioner within a stipulated period."

// 2 //

4. However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioner to make a fresh representation before Opp. Party No.1 by enclosing all the relevant documents and citations in support of his claim, if any, within a period two (2) weeks hence.

4.1. It is observed that if such a representation is filed within the aforesaid period, Opp. Party No.1 shall do well to take a lawful decision on the same within a period of three months thereafter. The order so passed by the Opp. Party No.1 be communicated to the petitioner.

4.2. It is further observed that along with the representation, order passed in the case of Chittaranjan Das Vs. State of Odisha & Others so relied on by the learned counsel for the Petitioner be enclosed.

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

                                                            (Biraja Prasanna Satapathy)

Signature NotJyoti
              Verified                                                     Judge
Digitally Signed
Signed by: JYOTIPRAVA BHOL

Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA Date: 11-Apr-2025 13:24:31