Bidyutlata Khatua vs State Of Odisha & Others .... Opposite ...
2025 Latest Caselaw 1102 Ori

Orissa High Court

Bidyutlata Khatua vs State Of Odisha & Others .... Opposite ... on 10 July, 2025

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No.18524 of 2025

           Bidyutlata Khatua                      ....                     Petitioner
                                                                Dr. P. Chuli, Adv.

                                           -versus-

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

                               COROM:
                   JUSTICE BIRAJA PRASANNA SATAPATHY

                                          ORDER

Order No                                 10.07.2025
    01.     1.     This matter is taken up through Hybrid Mode.

2. Heard learned counsel for Petitioner and learned counsel for the State-Opposite Parties.

3. The present Writ Petition has been filed inter alia with the following prayer:-

"Under the above circumstances it is therefore humbly prayed that this Hon'ble Court may graciously be pleased to:-

i. Admit this writ application;

ii. Call for the records/documents from the opp.

Parties;

iii. Issue writ of mandamus or any other appropriate writ(s)/direction(s) /order(s) directing the opp. parties, particularly opp. party No.5- Block Education Officer, Athagarh, Dist-Cuttack, to regularise and appoint the petitioner in Bandhahata Primary School, Bandhahata under Athagarh Block, Dist- Cuttack as Level V Assistant Teacher (Ex- Cadre) with effect from 01.03.2017 on completion of eight years as Gana Sikhyaka, as per the notification dated 22.12.2016 with effect from 01.03.2017 in the corresponding scale of pay of Rs. 5200/-20,200/- with G.P. Rs.2200/-

// 2 //

(pre -revised) at Cell 1, Level 6 of the pay matrix of ORSP Rule -2017 and post as Level V Teacher along with other allowances as admissible under Rules from time to time in pursuance to the judgment dated 11.11.2022 in Balabhadra Majhi V. State of Odisha and Ors. (W.P. (C.) No. 15345/2022), orders dated 19.07.2024 and 26.07.2024 in State of Odisha and Ors. V. Smt. Pramoda Mohanty and Anr. (RVWPET No. 108 of 2024) passed by this Hon'ble Court;

iv. 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 kindness, the petitioner shall, as in duty bound, ever pray."

4. In course of hearing, learned counsel for the Petitioner states that highlighting his grievances, the Petitioner has made a representation to Opposite Party No.5- BEO, Athagarh vide Annexure-4 and the same may be directed to be considered within a stipulated time, to which learned Counsel for the State has no objection.

5. As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the Writ Petition directing Opposite Party No.5-BEO, Athagarh to consider the representation filed by the petitioner vide Annexure-4 within a period of three (3) months from the date of production of certified copy of this order.

Accordingly, the Writ Petition stands disposed of.

Digitally Signed                                                  (Biraja Prasanna Satapathy)

Reason: Authentication                                                      Judge
             JyotiCOURT OF ORISSA
Location: HIGH
Date: 10-Jul-2025 18:03:15