Sushanta Kumar Mohanty vs State Of Odisha & Others .... Opposite ...
2025 Latest Caselaw 5981 Ori

Orissa High Court

Sushanta Kumar Mohanty vs State Of Odisha & Others .... Opposite ... on 18 June, 2025

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No.14840 of 2025

           Sushanta Kumar Mohanty              ....                    Petitioner
                                                             Dr. P. Chuli, Adv.

                                        -versus-

           State of Odisha & Others            ....          Opposite Parties
                                                       Mr. C.K. Pradhan, AGA

                             COROM:
                 JUSTICE BIRAJA PRASANNA SATAPATHY

                                         ORDER

Order No                                18.06.2025
    01.     1.    This matter is taken up through Hybrid Mode.

2. Heard learned counsel appearing for the 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 by calling for the records/documents from the opp. Parties;

ii. Quash Sl. No.360 of the Notification No.15385/HE dated 13.06 2017 issued by the Additional Chief Secretary.

Department of Higher Education and St. No.18 of the Notification No.16114/HE dated 18.05.2020 issued by the Commissioner-Cum-Secretary, Department of Higher Education under Annexure-4 series,

iii. Direct the opp parties, particularly opp. party No. 1- Commissioner-Cum-Secretary, Department of Higher Education, to grant the petitioner the benefit of Lecturer Group- A scale of pay w.e.f. 01.06.2004 instead of 08.04.2008 and the Reader (SS) scale of pay w.e.f. 01.06.2014 instead of 08.04.2018 in terms of the judgment dated 03.04.2023 in terms of the judgment dated 03.04.2023 // 2 //

passed by this Hon'ble Court in WP(C) No.8976 of 2017 titled as Chittaranjan Das Vs. State of Odisha & Others;

iv. 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;

v. 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 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.

Signed by: JYOTIPRAVA BHOL                                     (Biraja Prasanna Satapathy)
Reason: Authentication
Location: HIGH COURT OF ORISSA                                           Judge
Date: 18-Jun-2025
             Jyoti 17:32:41