Orissa High Court
Ram Prasad Panda vs State Of Odisha & Others .... Opposite ... on 4 July, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.15653 of 2025
Ram Prasad Panda .... Petitioner
Mr. S. K. Samal, Advocate
-versus-
State of Odisha & Others .... Opposite Parties
Mr. M.R.Mohanty, AGA
COROM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
Order No 04.07.2025
01. 1. This matter is taken up through Hybrid Mode.
2. Heard learned counsel for Petitioner and learned counsel
for the State-Opposite Parties.
3. The present Writ Petition has been filed inter alia with the
following prayer:-
"It is therefore, humbly prayed that this Hon'ble
Court be graciously pleased to:
i) Admit the writ application.
ii) Call for the records.
iii) Issue a writ in the nature of mandamus or any
other writ/writs, direction/directions directing the
opposite parties, more particularly opposite party
No. 1 and 2 to extend the benefit of placement in the
Lecturer (Group-A) Scale of pay as well as Reader
(State Scale) scale of pay in favour of the petitioner
retrospectively w.e.f. 01.06.2002 and 01.06.2012
respectively by suitably modifying the Govt.
Notification dt.20.10.2017 and 07.07.2018
respectively issued under Annexure-2 Series, in
terms of Rule-4 and 9 of the Odisha Non-
Government aided college Lecturer's Placement
Rules, 2014, keeping in view law decided by this
Hon'ble court in the case of Chittaranjan Das Vrs.
State of Odisha & Ors. reported in 2023(11) ILR-
Cut-1194, so also the similar judgment passed in
the case of Dolamani Meher and batch Vrs. State
// 2 //
of Odisha & Ors. (W.P.(C) No.4312 of 2016 and
batch disposed of on 06.07.2023) under
Annexure-6 series, and further to extend the similar
benefits as has been extended in favour of
Chittaranjan Das vide Govt. Notification
dt.16.03.2024 under Annexure-8, and the petitioner
may be extended with all other consequential
service and financial benefits as due and
admissible, including the differential arrears within
a reasonable time to be stipulated by this Hon'ble
court.
iv) And/or pass such other order/orders,
direction/directions as this Hon'ble Court may
deems fit and proper for the ends of justice.
And for the said act of kindness, the petitioner as in
duty bound shall ever pray".
4. In course of hearing, learned counsel for the Petitioner
states that highlighting his grievances, the Petitioner has made a
representation to Opposite Party No.1 vide Annexure-4 and the
same may be directed to be considered taking into consideration
under Annexure-3-Series within a stipulated time, to which
learned Counsel for the State has no objection.
5. As agreed by learned counsel for the parties and after
going through the records, this Court, without expressing any
opinion on the merits of the case, disposes of the Writ Petition
directing Opposite Party No.1 to consider the representation filed
by the petitioner vide Annexure-4, taking into consideration
Annexure-3-Series within a period of two (2) months from the
date of production of certified copy of this order.
Accordingly, the Writ Petition stands disposed of.
(Biraja Prasanna Satapathy)
Judge
Subrat
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 07-Jul-2025 10:58:36
