Samir Kumar Mohapatra vs State Of Odisha And .... Opposite ...
2025 Latest Caselaw 1458 Ori

Orissa High Court

Samir Kumar Mohapatra vs State Of Odisha And .... Opposite ... on 4 June, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                         W.P.(C ) No.14865 of 2025

        Samir Kumar Mohapatra                  ....                      Petitioner
                                                            Mr. R. Chhotaray, Adv.


                                           -versus-
        State of Odisha and                   ....                   Opposite Parties
        Another
                                                               Mr. A. Tripathy, AGA

                            CORAM:
                 JUSTICE BIRAJA PRASANNA SATAPATHY

                                          ORDER

04.06.2025 Order No.

1. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel appearing for the parties.

3. Petitioner has filed the present Writ Petition inter alia with the following prayer:

"In the above facts and circumstances, the petitioner, therefore, most humbly prays that your Lordship would be graciously pleased to admit the writ petition, issue notice to the opposite parties and after hearing the counsel for the parties, this Hon'ble Court be further pleased to direct the Opposite Parties to grant the benefit of Lecturer (Group-A) Scale of Pay w.e.f. 01.06.2002 instead of 01.06.2006 and the Reader (SS) scale of pay w.e.f. 01.06.2012 instead of 01.06.2016 in terms of the judgment dated 03.04.2023 passed by this Hon'ble Court in W.P.(C) No.8976 of 2017 (Chittaranjan Das Vs. State of Odisha & others) and judgment dated 06.07.2023 passed by this Hon'ble Court in W.P.(C) No.4312 of 2016 and batch (Dolamani Meher & batch Vs. State of Odisha and others) and be further pleased to direct the Opposite Parties to calculate the differential arrear and pay the same to the petitioner within a stipulated period;

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And/or pass such other order/direction as deem fit and proper in the fact and circumstances of the case;

And for this act of kindness the petitioner as in duty bound shall 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 two (2) weeks hence.

4.1. It is observed that if such a representation is filed within the aforesaid period, Opp. Party No.1 shall do well to take a lawful decision on the same within a period of three months thereafter. The order so passed by the 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.

With the aforesaid observation and direction, the Writ Petition stands disposed of.

(Biraja Prasanna Satapathy) Vacation Judge

Ranjeeta

Location: HIGH COURT OF ORISSA