Dr. Banalata Mohanty vs State Of Odisha & Another .... Opposite ...
2025 Latest Caselaw 5805 Ori

Orissa High Court

Dr. Banalata Mohanty vs State Of Odisha & Another .... Opposite ... on 23 May, 2025

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                         W.P.(C) No.14807 of 2025

        Dr. Banalata Mohanty                ....                   Petitioner
                                                        Dr. P. Chuli, Advocate


                                     -versus-

        State of Odisha & Another           ....         Opposite Parties
                                                        Mr. S. Mohanty, AGA

                            COROM:
              JUSTICE BIRAJA PRASANNA SATAPATHY

                                     ORDER

Order No                           23.05.2025
     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. 364 of the office order No. 15385 dated 13.06.2017 issued by the Additional Chief Secretary, Department of Higher Education und Annexure-4;

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. 01.06.2002 instead of 19.09.2005 and Reader (SS) scale of pay w.e.f. 01.06.2012 instead of 19.09.2015 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;

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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) Vacation Judge Narayan