Orissa High Court
Ananda Charan Bhola vs State Of Odisha & Anr. .... Opposite ... on 23 April, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.10676 of 2025
Ananda Charan Bhola .... Petitioner
Mr. D.K. Mohapatra,
Advocate
-versus-
State of Odisha & Anr. .... Opposite Parties
Mr. M.R. Mohanty, 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:-
"It is therefore, it is prayed that this Hon'ble Court
may be graciously pleased to-
(i) To Admit the writ application;
(ii) Call for record;
(iii) Issue a writ in the nature of mandamus or any
other writ/writs, direction/directions directing the
opposite parties, more particularly opposite party
Nos. 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. 01.06.1996 and
01.06.2005 by suitably modifying the Govt.
Notification dt. 12.03.2018 under Annexure-5 in
respect of present petitioner only in terms of Rule-4
and 9 of the Odisha Non-Government aided college
Lecturer's Placement Rules, 2014, keeping in view
the law decided by this Hon'ble Court in the case of
Chittaranjan Das Versus State of Odisha & Ors.
(W.P.C) No.8976 of 2017 disposed of on 03.04.2023,
// 2 //
so also the similar judgment passed in the case of
Dolamani Meher and batch Versus State of Odisha
& Ors. (W.P.(C) No.4312 of 2016 and batch disposed
of on 06.07.2023), with all consequential service
benefits as due and admissible, including the
differential arrears within a reasonable time to be
stipulated by this Hon'ble Court.
And this Hon'ble Court may pass any other
order/orders as would be deemed just and proper
by this Hon'ble Court;
And for this act of kindness, the petitioner as in duty
bound shall ever pray."
4. Learned counsel for the Petitioner submits that though
highlighting his grievances, Petitioner has filed an application at
Annexure -8 to the Writ Petition before the Opp. Party No. 1, but
till date nothing has been done in the matter. In such
background, learned counsel for the Petitioner prays that a
direction be issued to Opposite Party No. 1 to take a decision on
the above noted Petition within a specific time period.
5. Considering the submissions made and without
expressing any opinion on the merits of the case, this Court
directs Opposite Party No. 1 to take a decision on the above
noted petition in accordance with law taking into account
Annexure-6 & 7, within a period of two (2) months from the date
of receipt of this order and communicate the result of such
exercise to the Petitioner.
6. The Writ Petition is disposed of accordingly.
(Biraja Prasanna Satapathy)
Judge
Location: HIGH COURT OF ORISSA
