Orissa High Court
Gopal Krishna Das 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.16694 of 2025
Gopal Krishna Das ..... Petitioner
Dr. P. Chuli, 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. Quash Sl. No. 282 of the office order No. 15955
dated 27.04.2017 issued by Director of Higher Education
placing the petitioner as Lecturer (Grade-A) with effect
from 01.08.2007 under Annexure-5;
iv. Quash Sl. No. 89 of the Notification No. 19994/HE
dated 10.05.2023 issued by Special Secretary,
Department of Higher Education placing the petitioner as
Reader (SS) with effect from 01.08.2017 under Annexure-
6;
v. Quash Sl. No.63 of the Notification No. 44885/HE.
dated 08.11.2024 issued by opp. party No.1-
Commissioner-Cum-Secretary Department of Higher
Education placing the petitioner as Lecturer (Group-A) in
Odia with effect from 17.12.2009 only under Annexure-9;
vi. Direct the opp. parties, particularly opp. party No.
1- Principal Secretary, Department of Higher Education,
to grant the petitioner the benefit of Lecturer Group- A
scale of pay w.e.f. 01.06.2006 and the Reader (SS) scale
of pay w.e.f. 01.06.2016 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;
vii. 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;
viii. 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 of two (2) weeks hence.
4.1. It is observed that if such representation is moved within the
aforesaid time period, Opp. Party No. 1 shall do well to take a lawful
decision on the same within a period of three (3) months from the
date of receipt of such representation. The order so passed by 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.
5. With the aforesaid observation and direction, the Writ Petition is
disposed of.
(BIRAJA PRASANNA SATAPATHY)
Judge
Sneha
Location: High Court of Orissa, Cuttack
