Pradip Kumar Pradhan vs State Of Odisha & Another .... Opposite ...
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Orissa High Court

Pradip Kumar Pradhan vs State Of Odisha & Another .... Opposite ... on 4 February, 2025

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No.3440 of 2025

        Pradip Kumar Pradhan                 ....                  Petitioner
                                                            Dr. P. Chuli, Adv.


                                      -versus-

        State of Odisha & Another            ....        Opposite Parties
                                                     Mr. C.K. Pradhan, AGA

                             COROM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                      ORDER

04.02.2025 Order No

01. 1. This matter is taken up through Hybrid Mode.

2. Heard learned counsel appearing for the parties.

3. Petitioner has filed the present Writ Petition inter alia with the following prayer:

(i) Admit this writ application by calling for the records/documents from the Opp. Parties;

(ii) Quash Sl. NO.47 of the office order No.23616 dated 24.06.2017 issued by the Director, Higher Education and Sl. NO.72 of the Notification No.9325/HE dated 25.02.2020 issued by the Principal Secretary, Department of Higher Education under Annexure-4 series;

(iii) Direct the opp. Parties, particularly Opp. Party No.1- Commissioner-cum-Secretary, Department of Higher Education, to grant the benefit of Lecturer Group-A scale of pay w.e.f 01.06.2002 instead of 01.06.2008 and the Reader (SS ) scale of pay w.e.f 01.06.2012 instead of 01.06.2018 in terms of the judgment dated 03.04.2023 passed by this Hon'ble Court in WP(C ) NO.8976 of 2017 titled as Chittaranjan Das Vs. State of Odisha & Others.

(iv) Issue further directions(s)/order(s) directing the opp. Parties, particularly opp. Party No.1 & 2 to calculate the differential arrears and // 2 //

pay same to the Petitioner within a stipulated period.

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.1 by enclosing all the relevant documents and citations in support of his claim, if any, within a period two (2) weeks hence.

4.1. It is observed that if such a representation is filed within the aforesaid period, Opp. Party No.1 shall do well to take a lawful decision on the same within a period of three months thereafter. The order so passed by the Opp. Party No.1 be communicated to the petitioner.

4.2. It is further observed that along with the representation, order passed in the case of Chittaranjan Das Vs. State of Odisha & Others so relied on by the learned counsel for the Petitioner be enclosed.

With the aforesaid observation and direction, the Writ Petition stands disposed of.

(Biraja Prasanna Satapathy) Judge sangita

Reason: authentication of order Location: high court of orissa, cuttack Date: 04-Feb-2025 16:10:48