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Orissa High Court
Narayan Mashra vs Union Of India & Ors. ..... Opposite ... on 3 December, 2025
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 32554 of 2025
Narayan Mashra ..... Petitioner
Mr. A. Swain, Advocate
-versus-
Union of India & Ors. ..... Opposite Parties
Mr. R. Mohapatra,
Sr. Panel Counsel
Mr. S.P. Jena, Adv. (for O.P.4)
CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
03.12.2025
1. This matter is taken up through hybrid mode.
2. Heard learned counsel for the Petitioner and learned counsel
appearing for the Opp. Parties.
3. Petitioner has filed the present writ petition inter alia with the
following prayer:-
"Under the above facts, circumstances, contentions
& for the ends of justice, it is humbly prayed that this
Hon'ble Court may be graciously pleased to admit this
Writ Petition, and after hearing the Counsel for the
petitioner, would be pleased to issue notice to the Opp.
parties as to why the prayer made in this Writ petition
shall not be made absolute in case of non-filing of show
cause or filing of insufficient cause;
And further would be pleased to issue writ of
mandamus or any other suitable writ(s) directing the Opp.
Parties-Authorities to extend conferment of Temporary
Status from the date of entry in to service vide Annexure-
2 and consequential service benefits so far revision of pay
scale as per 6th. & 7th. Central Pay Commission report
as per the Scheme in favour of the petitioner taking in to
consideration the judgment dated 22.6.2007 in W.P. (C)
No.9101 of 2003(Annexure-5) and order dated
07.11.2008 in Writ Appeal No.53 of 2007(Annexure-6)
passed by this Hon'ble Court as well as orders dated and
(Annexure-7) 08.5.2009 06.02.2020(Annexure-9) passed
by the Hon'ble Supreme Court in Special Leave to Appeal
(Civil). No.9790 of 2009 & Civil Appeal No.3600 of 2009
within a time frame to be fixed by this Hon'ble Court;
And further would be pleased to pass any other
appropriate order (s) / direction (s) as deem fit and proper
as per the facts and circumstances of the case;
And for which act of your Lordships kindness, the
petitioner as in duty bound shall remain 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.4 by enclosing all the relevant
documents and citations in support of his claim, if any, within a
period of three (3) weeks hence.
5. It is observed that if such representation is filed within the
aforesaid time period, Opp. Party No. 4 shall do well to take a lawful
decision on the same within a period of three (3) months from the
date of receipt of such representation. The order so passed by Opp.
Party No. 4 be communicated to the Petitioner.
6. With the aforesaid observation and direction, the Writ Petition is
disposed of.
(BIRAJA PRASANNA SATAPATHY)
Signed by: JYOTIPRAVA BHOL Judge
Reason: Authentication
Location: HIGH COURT OF Jyoti
ORISSA
Date: 04-Dec-2025 18:38:05
