Banshidhar Dash vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 2277 Ori

Citation : 2025 Latest Caselaw 2277 Ori
Judgement Date : 9 January, 2025

Orissa High Court

Banshidhar Dash vs State Of Odisha & Ors. ..... Opposite ... on 9 January, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                WP(C) No. 33216 of 2024
Banshidhar Dash             .....       Petitioner
                                                      Mr. S.K. Swain, Advocate
                                 -versus-
State of Odisha & Ors.              .....                Opposite Parties
                                                       Mr. A. Tripathy, AGA


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

09.01.2025

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:-

"It is, therefore, prayed that, this Hon'ble Court shall graciously be pleased to admit this writ petition, issue notice to the Opp. Parties and on hearing from both sides be pleased

(i) To direct the Opp. Party No. 1 & 2 to place the petitioner as Lecturer (Group-A) w.e.f. 01.06.2000 on completion of 08 years service from approved date of his joining i.e. 01.06.1992 and as Reader (SS) w.e.f.

01.06.2010 on completion of 10 years service from his placement as Lecturer (Group-A) on 01.06.2000 in terms of judgment of this Hon'ble Court dated 03.04.2023, rendered in W.P.(C) No. 8976/2017 in case of Chittaranjan Das-Vrs- State of Odisha & others, reported in 2023 (II) ILR CUT 980 to 989 and judgment dated 06.07.2023, rendered in W.P.(C) No. 4312/2016 in case of Dolamani Meher and batch of cases by making modification of Notification dated 30.11.2016 and

05.04.2021 under Annexure-6 & 7 (by which he has been placed as a Lecturer (Group-A) and Reader (SS) on 01.06.2009 and 01.06.2019 respectively) to the extent necessary, with release of all the consequential arrears, accruing to him in this respect within a time limit to be specified by this Hon'ble Court in the interest of justice.

And for this act of kindness, the petitioner as in duty bound shall ever pray;"

4. Learned counsel for the Petitioner submits that though highlighting his grievances, Petitioner has filed an application at Annexure-8 to the Writ Petition before the Opp. Party No. 1, but till date nothing has been done in the matter. In such background, learned counsel for the Petitioner prays that a direction be issued to Opposite Party No. 1 to take a decision on the above noted Petition within a specific time period.

5. Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs Opposite Party No. 1 to take a decision on the above noted petition in accordance with law, within a period of three (3) months from the date of receipt of this order and communicate the result of such exercise to the Petitioner.