Orissa High Court
Karmoday Chhotaray vs State Of Odisha & Anr. ..... Opposite ... on 17 July, 2025
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No. 19571 of 2025
Karmoday Chhotaray ..... Petitioner
Dr. P. Chuli, Advocate
-versus-
State of Odisha & Anr. ..... Opposite Parties
Mr. P.K. Panda, ASC
CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
17.07.2025
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 circumstances it is therefore humbly
prayed that this Hon'ble Court may graciously be pleased to:-
i. Admit this writ application by calling for the
records/documents from the opp. Parties;
ii. Quash Sl. No.49 of the Notification No.8676/HE. dated
03.04.2017 issued by the Principal Secretary, Department of
Higher Education as well as Sl. No.208 of the Notification
No.24828/HE. dated 28.07.2020 issued by the Commissioner-
Cum- 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 petitioner the benefit of Lecturer
Group- A scale of pay w.e.f. 01.06.2003 instead of 19.07.2008
and the Reader (SS) scale of pay w.e.f. 01.06.2013 instead of
19.07.2018 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 direction(s)/order(s) directing the opp.
parties, particularly opp. party No.1 and 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.
With the aforesaid observation and direction, the Writ Petition
stands disposed of.
(BIRAJA PRASANNA SATAPATHY)
Judge
Ranjeeta
Location: HIGH COURT OF ORISSA
