Orissa High Court
Himansu Sekhar Acharya vs State Of Odisha & Others .... Opposite ... on 12 May, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.12298 of 2025
Himansu Sekhar Acharya .... Petitioner
Mr. S. Jena, Advocate
-versus-
State of Odisha & Others .... Opposite Parties
Mr. A. Tripathy, AGA
COROM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
Order No 12.05.2025
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 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.
01.06.1999 and 01.06.2009 by suitably
modifying the Govt. Notification
dt.31.08.2017 under Annexure- 5 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
// 2 //
on 03.04.2023), so also the 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), under
Annexure-6 series, 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 her 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 Annexures-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
directing Opposite Party No.1 to consider the representation filed
by the petitioner vide Annexure-9, taking into consideration
Annexures-6 series & 8 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.
Reason: Authentication (Biraja Prasanna Satapathy)
Location: HIGH COURT OF ORISSA
Date: 13-May-2025 11:11:59 Judge
Jyoti
