Orissa High Court
Surendranath Panigrahy vs State Of Odisha & Ors. ..... Opposite ... on 4 March, 2025
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No. 6217 of 2025
Surendranath Panigrahy ..... Petitioner
Mr. B. Behera, Advocate
-versus-
State of Odisha & Ors. ..... Opposite Parties
Mr. P.K, Panda, ASC
CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
04.03.2025
1. This matter is taken up through hybrid mode.
2. Heard learned counsel for the Petitioner and learned counsel
appearing for the Opp. Parties.
3. Petitioner has filed the present writ petition inter alia with the
following prayer:-
"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, particularly opposite party Nos. 1 and 2
to more 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. 17.10.1995 and 17.10.2005 by suitably modifying
the Govt. Notification dt.01.10.2016 under Annexure-5
in 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 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 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-6 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-5 & 6, 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
Basudev
Location: High Court of Orissa, Cuttack
Date: 04-Mar-2025 17:20:57
