Sujata Das vs State Of Odisha & Anr. .... Opposite ...
2025 Latest Caselaw 6351 Ori

Orissa High Court

Sujata Das vs State Of Odisha & Anr. .... Opposite ... on 26 June, 2025

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No.16433 of 2025

        Sujata Das                              ....                 Petitioner
                                                           Mr. D.K. Mohapatra,
                                                                     Advocate


                                          -versus-

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

                            COROM:
              JUSTICE BIRAJA PRASANNA SATAPATHY

                                           ORDER

Order No                                 26.06.2025
     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, it is prayed that this Hon'ble Court may be graciously pleased to-

(i) To Admit the writ application;

(ii) Call for record;

(iii) Issue a writ in the nature of mandamus or any other writ/writs, direction/directions directing the opposite parties, more particularly opposite party Nos. 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. 01.06.2000 and 01.06.2010 by suitably modifying the Govt.

Notification dt. 21.03.2017 & 23.11.2021 under Annexure-5 & 6in respect of present petitioner only in terms of Rule-4 and 9 of the Odisha Non- Government aided college Lecturer's Placement Rules, 2014, keeping in view the law decided by this Hon'ble Court in the case of Chittaranjan Das Versus State of Odisha & Ors. (W.P.C) No.8976 of 2017 // 2 //

disposed of on 03.04.2023, so also the similar judgment passed in the case of Dolamani Meher and batch Versus State of Odisha & Ors. (W.P.(C) No.4312 of 2016 and batch disposed of on 06.07.2023), with all consequential service benefits as due and admissible, including the differential arrears within a reasonable time to be stipulated by this Hon'ble Court.

And this Hon'ble Court may pass any other order/orders as would be deemed just and proper by this Hon'ble Court;

And for this act of kindness, the petitioner as in duty bound shall ever pray."

4. Learned counsel for the Petitioner submits that though highlighting her grievances, Petitioner has filed an application at Annexure -9 to the Writ Petition before the Opp. Party No. 1, but till date nothing has been done in the matter. In such background, learned counsel for the Petitioner 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 petition in accordance with law taking into account Annexure-7 & 8, within a period of two (2) months from the date of receipt of this order and communicate the result of such exercise to the Petitioner.

6. The Writ Petition is disposed of accordingly.

(Biraja Prasanna Satapathy) Judge Jyoti

Location: HIGH COURT OF ORISSA