Orissa High Court
Dr. Braja Kishore Das vs State Of Odisha And Others .... Opposite ... on 5 March, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.2587 of 2025
Dr. Braja Kishore Das .... Petitioner
Mr. P.K. Nayak, Adv.
-versus-
State of Odisha and Others .... Opposite Parties
Mr. S.K. Jee, AGA
COROM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
05.03.2025
I.A No.2546 of 2025
Order No
02. 1. This matter is taken up through Hybrid Arrangement
(Virtual/Physical) Mode.
2. This application has been filed by the petitioner for
modification of order dated 29.01.2025.
3. Heard.
4. Considering the averments made in the application
itself, the order dated 29.01.2025 is recalled and fresh
order is passed in W.P.(C) No.2587 of 2025.
5. The Interlocutory Application stands disposed of.
(Biraja Prasanna Satapathy)
Judge
P.T.O
// 2 //
ORDER
05.03.2025
03. 1. This matter is taken up through Hybrid
Arrangement (Virtual/Physical) Mode.
2. Heard learned counsel for the parties.
3. The present Writ Petition has been filed inter alia with
the following prayer:-
"It is therefore, humbly prayed that this
Hon'ble Court be graciously pleased to:
i) Admit the writ application.
ii) Call for the records.
iii) Issue a writ in the nature of mandamus or
any other writ/writs, direction/directions directing
the opposite parties, more particularly opposite
party No.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.
01.08.2000 and 01.08.2010 by suitably modifying
the Govt. Notification dt.28.10.2017 issued under
Annexure-4 in so far as it relates to the present
petitioner is concerned, 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 Vrs. State of Odisha & Ors.
(W.P.(C) No.8976 of 2017 disposed of on
03.04.2023), so also a similar judgment passed in
the case of Dolamani Meher and batch Vrs. State
of Odisha & Ors. (W.P.(C) No.4312 of 2016 and
batch disposed of on 06.07.2023), and further to
extend the similar benefits as has been extended
in favour of Chittaranjan Das vide Govt.
Notification dt.16.03.2024 under Annexure-7, and
further the petitioner may be extended with all
other consequential service and financial benefits
// 3 //
as due and admissible, including the differential
arrears within a reasonable time to be stipulated
by this Hon'ble Court.
iv) And/ or pass such other order/orders,
direction/directions as this Hon'ble Court may
deems fit and proper for the ends of justice".
4. In course of hearing, learned counsel for the Petitioner
states that highlighting his grievances, the Petitioner has
made a representation to Opposite Party No.1 vide
Annexure-8 and the same may be directed to be considered
taking into consideration under Annexures-5 & 7 within a
stipulated time, to which learned Counsel for the State has
no objection.
5. As agreed by learned counsel for the parties and after
going through the records, this Court, without expressing
any opinion on the merits of the case, disposes of the Writ
Petition directing Opposite Party No.1 to consider the
representation filed by the petitioner vide Annexure-8,
taking into consideration Annexures-5 & 7 within a period of
two (2) months from the date of production of certified copy
of this order.
Accordingly, the Writ Petition stands disposed of.
(Biraja Prasanna Satapathy)
Judge
Basudev
Location: High Court of Orissa, Cuttack
Date: 07-Mar-2025 17:49:04
