Orissa High Court
Samita Das vs State Of Odisha & Another .... Opposite ... on 23 May, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.14783 of 2025
Samita Das .... Petitioner
Dr. P. Chuli, Advocate
-versus-
State of Odisha & Another .... Opposite Parties
Mr. S. Mohanty, AGA
COROM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
Order No 05.05.2025
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:-
Under the above circumstances it is therefore
humbly prayed that this Hon'ble Court may
graciously be pleased to:-
i. Admit this writ application by calling for the
records documents from the opp. Parties.
ii. Quash Sl. No. 137 of the office order No. 2354
dated 24.01.2017 issued by the Principal Secretary,
Department of Higher Education and Sl. NO.111 of
the Notification NO.4857/HE dated 01.02.2021
issued by the Principal Secretary, Department of
Higher Education under Annexure-4 series.
iii. Direct the opp. parties, particularly opp. party
No. 1- Commissioner-Cum- Secretary. Department
of Higher Education, to grant the petitioner the
benefit Lecturer Group- A scale of pay w.e.f.
01.06.2006 instead of 14.12.2009 and Reader (SS)
scale of pay w.e.f. 01.06.2016 instead of 14.12.2009
in terms of judgment dated 03.04.2023 passed by
this Hon'ble Court in WP (C ) No.8976 of 2017 titled
as Chittaranjan Das Vs. State of Odisha & Others;
// 2 //
iv. Issue further directions(s)/order(s) directing the
opp. parties, particularly opp. party No.1 and 2 to
calculate the differential arrears and pay same to
the Petitioner within a stipulated period;
v. Pass such other order/orders as this Hon'ble
Court may deem it fit and proper to give complete
relief to the Petitioner.
And for this act of kindness, the petitioner shall, as
in duty bound, ever pray.
4. However, taking into account the claim raised in the
present Writ Petition, liberty is granted to the Petitioner to make
a fresh representation before Opp. Party No.1 by enclosing all
the relevant documents and citations in support of her claim, if
any, within a period two (2) weeks hence.
4.1. It is observed that if such a representation is filed within
the aforesaid period, Opp. Party No.1 shall do well to take a
lawful decision on the same within a period of three months
thereafter. The order so passed by the Opp. Party No.1 be
communicated to the petitioner.
4.2. It is further observed that along with the representation,
order passed in the case of Chittaranjan Das Vs. State of
Odisha & Others so relied on by the learned counsel for the
Petitioner be enclosed.
With the aforesaid observation and direction, the Writ
Petition stands disposed of.
(Biraja Prasanna Satapathy)
Judge
Narayan
