Sasmita Mohanty vs State Of Odisha & Anr. ..... Opposite ...
2025 Latest Caselaw 4086 Ori

Orissa High Court

Sasmita Mohanty vs State Of Odisha & Anr. ..... Opposite ... on 17 February, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                WP(C) No. 3722 of 2025
Sasmita Mohanty            .....       Petitioner
                                                      Dr. P. Chuli, Advocate
                                 -versus-
State of Odisha & Anr.              .....              Opposite Parties
                                                       Mr. M.K. Dash, ASC


                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                     ORDER

17.02.2025

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 following prayer:

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

(ii) Quash Sl. NO.370 of the office order No.39339 dated 16.11.2017 issued by the Director, Higher Education, Odisha under Annexure-4;

(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 30.11.2002 instead of 25.08.2004 and the Reader (SS) scale of pay w.e.f 30.11.2012 instead of 25.08.2014 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 pay same to the Petitioner within a stipulated period.

(v) Pass such other order/orders as this Hon'ble Court may deem it fit and proper to give complete relief to the Petitioner.

And for this act of kindness, the petitioner shall, as in duty bound, 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.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.

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

Signed by: SNEHANJALI PARIDA                                                   Judge

Location: High Court of Orissa, Cuttack
Date: 18-Feb-2025 13:28:25