Orissa High Court
Pravat Kumar Swain vs State Of Odisha & Ors. .... Opposite ... on 9 May, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.12567 of 2025
Pravat Kumar Swain .... Petitioner
Mr. S. D. Rout, Advocate
-versus-
State of Odisha & Ors. .... Opposite Parties
Mr. S.K. Jee, AGA
COROM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
Order No 09.05.2025
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, 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. 30-07-1998 and 30-07-2008
by suitably modifying the Govt. Notification
dt.08.12.2017 and 28.07.2020 under Annexure-4
and 5 respectively in so far as it relate 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 the similar
// 2 //
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-8, and
further the petitioner may be extended with all other
consequential service and financial benefits 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.
And for the said act of kindness, the petitioner as in
duty bound shall ever pray."
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-9 and the
same may be directed to be considered taking into consideration
under Annexure-6 series & 8 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
direction Opposite Party No.1 to consider the representation filed
by the petitioner vide Annexure-9, taking into consideration
Annexure-6 series & 8 within a period of two(2) months from the
date of production of certified copy of this order.
6. Accordingly, the Writ Petition is disposed of.
(Biraja Prasanna Satapathy)
Madhusmita
Location: HIGH COURT OF ORISSA
Date: 10-May-2025 10:22:56
