Rama Chandra Sahu vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 5934 Ori

Orissa High Court

Rama Chandra Sahu vs State Of Odisha & Ors. ..... Opposite ... on 17 June, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

    IN THE HIGH COURT OF ORISSA AT CUTTACK
                WP(C) No. 14374 of 2025
Rama Chandra Sahu           .....       Petitioner
                                                        Mr. L.K. Mohanty, Advocate
                                     -versus-
State of Odisha & Ors.                  .....               Opposite Parties
                                                           Mr. A. Tripathy, AGA



                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                     ORDER

17.06.2025

1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the parties.

3. The Petitioner has filed the present Writ Petition with the following prayer: -

"It is, therefore, prayed that this Hon'ble Court may graciously be pleased to issue notice to the Opp. Parties calling upon them to file show cause as to why:-

i) A direction shall not be issued to grant retrospective promotion to junior S.E.S. cadre to the petitioner w.e.f.

21.08.1987 with notional benefit taking into consideration, the order passed by Learned Tribunal dated 16.09.2016 as well as the order passed by this Hon'ble Court in W.P.(C) No.28133 of 2021 under Annexure-12 and order passed by Hon'ble Apex Court of India in SLP (Civil) Diary No.16856 of 2024 dated 25.10.2024 under Annexure-13 as well as the order passed by Opp. Party No.1 dated 28.11.2024 under Annexure-14.

ii) And after hearing the parties be pleased to direct the opp. Parties to grant retrospective promotion to the petitioner to Jr. SES Cadre w.e.f. 21.08.1987 with notional benefits as have already been given to similarly placed persons taking into consideration the Judgment of Hon'ble Apex Court of India in between Maharaj Krishna Bhatta and another vrs. State of J.K. and others reported in (2008) 9 SCC-24 and State of U.P. Vrs. Arvind Kumar Srivastab reported in 2015 (1) SCC 347 and release all consequential service and financial benefits in favour of the petitioner, within a date to be fixed by this Hon'ble Court."

4. Learned counsel for the Petitioner submits that through highlighting his grievances, the petitioner has filed a representation vide Annexure- 15 to the Writ Petition, but till date nothing has been done in the matter. In such background, he 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 request in accordance with law taking into account Annexure-12 and 14, within a period of three months from the date of production of certified copy of this order and communicate the result of such exercise to the petitioner.

6. The Writ Petition is disposed of accordingly.

Judge Sneha Signed by: SNEHANJALI PARIDA Reason: Authentication Location: High Court of Orissa, Cuttack Date: 17-Jun-2025 16:50:59