Orissa High Court
Sandip Kumar Chand vs State Of Odisha & on 17 March, 2025
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.7352 of 2025
Sandip Kumar Chand .... Petitioner
Mr. S. Jena, Adv.
-versus-
State of Odisha &
Others .... Opp. Parties
Mr. A. Tripathy, AGA
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
17.03.2025
Order No
01. 1. This matter is taken up through Hybrid
Arrangement (Virtual/Physical) Mode.
2. Heard learned counsel for the parties.
3. The Petitioner has filed the present Writ Petition
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 Opp. Party No.1 and 2
to extend the benefit of revised University
Grants Commission (UGC) scale of pay of
Rs.2200-4000/- in favour of the petitioner w.e.f.
01.06.1994, as per the law decided by the
Hon'ble Apex Court in the case of State of
// 2 //
Odisha and another Vrs. Aswini Kumar Dash
and Others reported in 1998 (3) SCC-613 and
State of Odisha & Anr. Vrs. Mamata Mohanty
reported in 2011 (I) CLR (SC)-494 as well as the
law decided by this Hon'ble Court in the case of
Ajay Kumar Das Vrs. State of Odisha and
Others (W.P.(C) No.15481 of 2005 disposed of
on 04.12.2008), which has been made
confirmed by the Hon'ble Apex Court in Civil
Appeal No.3793 of 2012 disposed of on
23.04.2012, so also the similar judgment
passed in the case of Sasmita Mohanty Vrs.
State of Odisha and Ors. (W.P.(C) No.11572 of
2018 disposed of on 16.04.2024) under
Annexure-8, keeping in view the Govt. resolution
dated 06.10.1989 and 06.11.1990 under
Annexure-3 and 4, and further to extend the
similar benefits as has been extended in favour
of similarly placed employees under Annexure-6
and 7 Series respectively, and further the
petitioner may be extended with all other
consequential service and financial benefits as
due and admissible, including the differential
arrears and revision of pension within a
reasonable time to be stipulated by this Hon'ble
Court."
4. Learned counsel for the Petitioner submits that
through highlighting his grievances, the petitioner has
filed a representation vide Annexure-9 to the Writ
Petition, but till date nothing has been done in the
matter. In such background, he 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 representation in accordance with law
taking into account Annexure-8, within a period of three
// 3 //
months from the date of production of certified copy 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: 18-Mar-2025 10:53:07
