Orissa High Court
Sujata Mohanty vs State Of Odisha & Ors. ..... Opposite ... on 23 May, 2025
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No. 12442 of 2025
Sujata Mohanty ..... Petitioner
Mr. S. Jena, Advocate
-versus-
State of Odisha & Ors. ..... Opposite Parties
Mr. A. Pati, ASC
CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
23.05.2025
Order No. 02 I.A. No. 8707 of 2025
1. This matter is taken up through hybrid mode.
2. Heard learned counsel appearing for the Parties.
3. This I.A. has been filed seeking modification of order
dtd.07.05.2025.
4. Considering the grounds taken, order dtd.07.05.2025 is hereby
recalled.
5. I.A. is disposed of.
(BIRAJA PRASANNA SATAPATHY)
Vacation Judge
03. WP(C) No.12442 of 2024
23.05.2025
1. This matter is taken up through hybrid mode.
2. On the oral prayer made by the learned counsel for the Petitioner,
he is permitted to correct the description of the Petitioner as Reader
in Zoology by correcting the cause title in Court.
3. Heard learned counsel for appearing for the Parties.
4. 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. 27.09.1999 and 27.09.2009 by
suitably modifying the Govt. Notification dt.03.04.2017 and
28.07.2020 issued under Annexure-4 and 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. reported in 2023(II) ILR-Cut-1194, 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 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.
And for which 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
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 under
Annexures-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 stands disposed of.
(BIRAJA PRASANNA SATAPATHY)
Vacation Judge
Sneha
Location: High Court of Orissa, Cuttack
