Orissa High Court
Jayanti Dei vs State Of Odisha & Ors. ..... Opposite ... on 4 July, 2025
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.16562 of 2025
Jayanti Dei ..... Petitioner
Mr. D.K. Sahu, Advocate
-versus-
State of Odisha & Ors. ..... Opposite Parties
Mr. C.K. Pradhan, AGA
CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
04.07.2025
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;
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,
Narsinghpur, Dist-Cuttack, to modify the office order
No.488 dated 13.03.2024 at Sl. No. 7 issued by Block
Education Officer, Narsinghpur, Dist:-Cuttack under
Annexure 4 series and direct the opp. parties,
particularly opp. party No.5- Block Education Officer,
Narasinghpur, Dist-Cuttack, to regularise and appoint
the petitioner in Government Primary School, as Level -
V Assistant Teacher (Ex-Cadre) with effect from
01.03.2017 in the corresponding scale of pay of Rs.
5200/-20,200/- with G.P. Rs.2200/-(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. Learned counsel for the Petitioner submits that though highlighting
her grievances, Petitioner has filed a representation at Annexure-5 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.
6. The Writ Petition is disposed of accordingly.
(BIRAJA PRASANNA SATAPATHY)
Judge
Sneha
Location: High Court of Orissa, Cuttack
