Dr. Ashok Kumar Dash vs State Of Odisha And Another .... ...
2025 Latest Caselaw 5553 Ori

Orissa High Court

Dr. Ashok Kumar Dash vs State Of Odisha And Another .... ... on 18 August, 2025

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.P.(C) No.22617 of 2025

            Dr. Ashok Kumar Dash                         ....             Petitioner
                                                       Mr. P. K. Chhatoi, Advocate
                                           -Versus-
            State of Odisha and another                  ....       Opposite Parties
                                                          Mr. S.B. Mohanty, AGA

             CORAM:
                           JUSTICE DIXIT KRISHNA SHRIPAD

                                           ORDER

Order No.                                 18.08.2025
   01.

The short grievance of the petitioner is reflected in his representation dated 18.03.2025, a copy whereof avails at Annexure-6, wherein he has sought for grant of the Lecturer (Group-A) Scale of Pay with effect from 01.06.2002, instead of 25.04.2011, and the Reader (SS) Scale of Pay with effect from 01.06.2012, instead of 25.04.2021, in terms of the judgment dated 03.04.2023 of a Coordinate Bench of this Court in W.P.(C) No.8976 of 2017 between Chittaranjan Das v. State of Odisha.

2. Learned counsel for the petitioner argues that the said representation has not seen light of the day and therefore, intervention of this Court is warranted.

3. Learned AGA, on request, accepting notice for the answering OPs fairly submits that he would instruct his client to look into the grievance of the petitioner in a time bound way, if all contentions are kept open. This proposal is agreeable to counsel for the petitioner as also to this Court.

In the above circumstances, the writ petition is disposed off. Time for consideration of the subject representation and also to inform result of such consideration to the petitioner, is six (6) weeks. It hardly needs to be stated that consideration should happen in the light of Chittaranjan Das (supra).

It is open to the answering opposite parties to solicit any information or documents from the side of the petitioner, as required for taking a decision on the subject representation. However, in that guise delay shall not be brooked.

Now, no costs.

Web copy of this order be acted upon by all concerned.

( Dixit Krishna Shripad ) Judge

Anisha

Location: High Court of Orissa, Cuttack Date: 18-Aug-2025 17:12:22