Laxman Kumar Biswal vs State Of Odisha & Another ..... Opposite ...
2025 Latest Caselaw 1384 Ori

Orissa High Court

Laxman Kumar Biswal vs State Of Odisha & Another ..... Opposite ... on 17 July, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

    IN THE HIGH COURT OF ORISSA AT CUTTACK
                WP(C) No. 18495 of 2025
Laxman Kumar Biswal         .....       Petitioner
                                                             Mr. S.B. Jena, Advocate
                                       -versus-
State of Odisha & Another                 .....                  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 Parties.

3. Petitioner has filed the present writ petition inter alia with the following prayer:-

"Under the abovementioned facts and circumstances of the case, this Hon'ble Court may graciously be pleased to issue a writ of mandamus or any other appropriate writ/writs directing the opp. parties to fix the pay of the petitioner in the UGC Scale of pay from his initial appointment as per the orders and resolution passed by the Government of Odisha and in terms of ratio decided in Judgment dated.27.3.2019 passed in W.P(C)No.20728/2019 and Order dated.14.12.2022 passed in W.A.No.627/2019 under Annexure-4series And further be pleased to direct the opp. parties to calculate the differential arrear of the petitioner and pay the same to him within a stipulated period as deem fit and proper in the fitness of the case.

And further be pleased to direct the Opp. Parties to grant him all consequential and service benefits. Or pass any other order/orders as this Hon'ble Court may deem think fit and proper."

4. Learned counsel for the Petitioner submits that through highlighting his grievances, the petitioner has filed a representation vide Annexure-3 to the Writ Petition, but till date nothing has been done in the matter. In such background, he prays that a direction be issued to opposite party No.2 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.2 to take a decision on the above noted petition in accordance with law taking into account Annexure-4 and 5, within a period of three (3) months from the date of production of certified copy of this order and communicate the result of such exercise to the Petitioner.

6. The Writ Petition is disposed of accordingly.

(BIRAJA PRASANNA SATAPATHY) Judge Ranjeeta

Location: HIGH COURT OF ORISSA