Orissa High Court
Nigamananda Biswal vs State Of Odisha & Ors. .... Opposite ... on 29 April, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.11123 of 2025
Nigamananda Biswal .... Petitioner
Mr. P.K. Rout, Advocate
-versus-
State of Odisha & Ors. .... Opposite Parties
Mr. A. Tripathy, AGA
COROM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
Order No 29.04.2025
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, humbly prayed that this Hon'ble
Court be graciously pleased to:
i) Admit the writ application.
ii) Call for the records.
iii) Issue a writ in the nature of mandamus or any
other writ/writs, direction/directions directing the
opposite parties, more tal particularly opposite party
No. 1 and 2 to extend the benefit of vacate
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. 01.06.2003 and
01.06.2013 by suitably modifying the Govt.
Notification dt.21.03.2017 and dt.22.06.2018 under
Annexure-4 and 5 respectively in so far as it relate
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
// 2 //
03.04.2023), so also the similar judgment 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) under Annexure-6
series, 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-8, and further the pension of the petitioner
may be revised along 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
deems fit and proper for the ends of justice."
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-9 and the
same may be directed to be considered taking into consideration
under Annexure-6 series & 8 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
direction Opposite Party No.1 to consider the representation filed
by the petitioner vide Annexure-9, taking into consideration
Annexure-6 series & 8 within a period of two(2) months from the
date of production of certified copy of this order.
6. The Writ Petition is disposed of accordingly.
(Biraja Prasanna Satapathy)
Judge
Madhusmita
Location: HIGH COURT OF ORISSA
Date: 30-Apr-2025 10:17:44
