Pramod Kumar Rath vs State Of Orissa & Others .... ...
2025 Latest Caselaw 7224 Ori

Orissa High Court

Pramod Kumar Rath vs State Of Orissa & Others .... ... on 26 August, 2025

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) NO.23470 OF 2025

              Pramod Kumar Rath                                     ....          Petitioner
                                                           Mr. S.K. Samal, Advocate

                                               -versus-

              State of Orissa & Others                              ....       Opp.Parties
                                                                   Mr. D. Lenka, AGA
               CORAM:
               HON'BLE MR. JUSTICE DIXIT KRISHNA SHRIPAD
                              ORDER

Order No.                    26.08.2025
  01.

The petitioner has sensitively stated his entire case in an appreciable way in the synopsis, which reads as under :-

"That the petitioner, who was retired as a Reader (Sate Scale) in Commerce in a fully aided educational institution is constrained to file this writ application challenging the inaction of the State- Opp.Parties in not extending the benefit of placement in Lecturer (Group-A) scale of pay, as well as Reader (Sate Scale) retrospectively w.e.f. 01.06.2003 and 01.06.2013 respectively i.e. after completion of 08 years and 18 years of service from the date of eligibility to receive Grain-in-aid as per the 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 03.04.2023), so also a similar judgment was 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), keeping in view the provision provided under rule-4(1) of the Odisha Non-government aided College Lecturer's Placement Rules, 2014 (hereinafter referred to as "2014 Rules") by modifying the Notification 30.05.2017 & 18.05.2020, in so far as it relates to the present petitioner is concerned. It is submitted that though this Hon'ble Court while adjudicating a similar issue in the case of Chittaranjan Das and Dolamani Meher & batch

(supra) has already laid down the law which has been implemented in the meantime and the petitioner who stands on the same footing and also made several grievances before the authorities with a request to extend the similar benefits as per the aforesaid principle decided by this Hon'ble Court in the case of Chittaranjan Das (supra) to the petitioner."

2. Learned counsel for the petitioner draws attention of the Court to the representation dated 06.01.2025, a copy whereof avails at Annexure-4, ventilating his grievance. He submits that there is a constitutional mandate enacted in Article 350, which directs that the Public Authorities have to consider the grievances aired by the citizens in their representations and grant redressal in accordance with the extant Rules. Further he says that this having not happened inevitably, he is knocking at the doors of the Writ Court.

3. Learned A.G.A. appearing for the official Opp. Parties opposed the writ petition for some time and now, he submits that he would instruct his client to look into the grievance of the petitioner, as has been aired in the subject representation in accordance with law and in a time-bound way and this Court keeps open all contentions. Learned counsel for the petitioner is agreeable with the same. I too cotton with it.

In the above circumstances, the writ petition is disposed off. Time for consideration and communication of result of such consideration to the petitioner is three months. All contentions are kept open. It is open to the petitioner to give a copy of the representation afresh immediately.

It is open to Opp. Party No.1 to solicit any information or document from the side of the petitioner, as are required for due consideration of the subject representation; however in that guise, delay shall not be brooked.

Now, no costs.

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

(Dixit Krishna Shripad) Judge Madhusmita

Location: HIGH COURT OF ORISSA, CUTTACK