Orissa High Court
Ajit Kumar Sadangi vs State Of Odisha And Others ..... ... on 3 July, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.17922 of 2025
Ajit Kumar Sadangi ..... Petitioner
Represented By Adv. -
Bijay Kumar Behera
-versus-
State Of Odisha and others ..... Opposite Parties
Mr. C. Mohanty, ASC
Mr. S.K. Patra, Standing
Counsel for A.G.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
03.07.2025
Order No.
01. 1. This matter is taken up through Hybrid mode.
2. Heard learned counsel for the Petitioner as well as learned
counsel for the State-Opposite Parties. Perused the writ application as
well as the documents annexed thereto.
3. The Petitioner has filed the present writ application with the
following prayer:
"Under the aforesaid facts and circumstances
of the case it is therefore, prayed that this
Hon'ble court may kindly issue writ in the nature
of mandamus or any other writ applicable and
direct to the Opposite parties to fix the grade pay
of the petitioner amounting of Rs. 4200/-, as per
clause-10 of the Govt. Resolution dated-
06.02.2013 under Anneuxre-1 series from the
date of competition of 30 years of service, and
the decision passed in State of Odisha Versus
Biharilal Barik decided by this Hon'ble Court, in
W.P.C No-2831/2016, disposed of on 27.06.2016,
(Dairy No (s). 20358/2017, as deemed just and
proper as deemed just and proper.
And further direct to the Opp.parties to pay the
service and arrear benefits as per the fixation of
grade pay in pursuant to the resolution dated
06.02.2013 under Anneuxre-1 Series.
And pass such other order(s)/direction(s) as
may be deemed fit proper in the bonafide interest
of justice."
4. In course of hearing of the writ application, learned counsel for
the Petitioner submits that the Petitioner ventilating his grievance has
submitted representation before the Opposite Party No.6 under
Annexure-6. It is also submitted by the learned counsel for the
Petitioner that the said representation is pending as of now. It is also
submitted by the learned counsel for the Petitioner that a direction be
issued to the Opposite Party No.6 to consider the representation of
the Petitioner under Annexure-6 within a stipulated period of time.
5. Learned counsel for the State submits that he has no objection
if the representation of the Petitioner is considered by the Opposite
Party No.6, which is stated to be pending, in accordance with law
within a stipulated period of time.
6. Considering the limited nature of grievance of the Petitioner,
the writ application is disposed of at the stage of admission with a
direction to the Opposite Party No.6 to consider the representation of
the Petitioner under Annexure-6, keeping in view the judgment of the
Hon'ble Supreme Court in the case of State of Odisha v. Biharilal
Barik decided by the Hon'ble Supreme Court in S.L.P. Diary
No.20358 of 2017 on 23.08.2017 as well as the Resolution of the
Finance Department, Government of Odisha dated 13.02.2025,
within a period of eight weeks from the date of production of
certified copy of this order. The Opposite Party No.6 shall do well to
dispose of the representation of the Petitioner under Annexure-6 by
passing a speaking and reasoned order. The decision so taken by the
Opposite Party No.6 be also communicated to the Petitioner within
two weeks thereafter.
7. With the aforesaid observations/directions, the writ application
stands disposed of.
Issue urgent certified copy of this order as per Rules.
( Aditya Kumar Mohapatra )
Judge
S.K. Rout
Signed by: SANTANU KUMAR ROUT Page 3 of 3.
Location: High Court of Orissa, Cuttack
Date: 03-Jul-2025 19:35:39
