Anjaliprava Sahoo vs State Of Odisha & Anr. .... Opposite ...
2025 Latest Caselaw 7455 Ori

Orissa High Court

Anjaliprava Sahoo vs State Of Odisha & Anr. .... Opposite ... on 23 April, 2025

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                         W.P.(C) No.10620 of 2025

        Anjaliprava Sahoo                     ....                    Petitioner
                                                     Mr. P.R. Chhatoi, Advocate


                                      -versus-

        State of Odisha & Anr.                ....          Opposite Parties
                                                            Mr. S.K. Jee, AGA

                            COROM:
              JUSTICE BIRAJA PRASANNA SATAPATHY

                                      ORDER

Order No                            23.04.2025
     01. 1.    This matter is taken up through Hybrid Mode.

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

3. The present Writ Petition has been filed 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. 29.04.2001 instead of 29.04.2005 and the Reader (SS) scale of pay w.e.f. 29.04.2011 instead of 29.04.2015 in terms of the judgment dated 03.04.2023 passed by this Hon'ble Court in W.P.(C) No.8976 of 2017 (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 & batch Vs. State of Odisha and others) 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;

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And/or pass such other order/direction as deem fit and proper in the fact and circumstances of the case;

And for this act of kindness the petitioner as in duty bound shall ever pray."

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) Judge Madhusmita

Location: HIGH COURT OF ORISSA