Orissa High Court
Subrat Kumar Sarangi vs State Of Odisha & Others .... Opposite ... on 18 June, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.14864 of 2025
Subrat Kumar Sarangi .... Petitioner
Dr. P. Chuli, Adv.
-versus-
State of Odisha & Others .... Opposite Parties
Mr. C.K. Pradhan, AGA
COROM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
18.06.2025
Order No
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.363 of the office order No.15385/HE dated
13.06.2017 issued by the Additional Chief Secretary.
Department of Higher Education, granting the petitioner the
benefit of Lecturer Group-A scale of pay w.e.f. 01.06.2008
instead of 01.06.2004 and SI No.20 of the Notification
No.16114/HE dated 18.05.2020 issued by the Commissioner-
Cum-Secretary, Department of Higher Education, granting
him the benefit of the Reader (SS) scale of pay w.e.f.
01.06.2018 instead of 01.06.2014, 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
01.06.2008 and the Reader (SS) scale of pay w.e.f.
01.06.2014 instead of 01.06.2018 respectively in terms of the
judgment dated 03.04.2023 in terms of the judgment dated
// 2 //
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;
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.
Reason: Authentication (Biraja Prasanna Satapathy)
Location: HIGH COURT OF ORISSA Judge
Date: 18-Jun-2025
Jyoti 17:32:41
