Orissa High Court
Azit Kumar Panda vs State Of Orissa & Another .... Opposite ... on 27 May, 2025
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.15004 of 2025
Azit Kumar Panda .... Petitioner
Mr. P. Chuli, Advocate
-versus-
State of Orissa & Another .... Opposite Parties
Mr. G. Tripathy, AGA
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
Order No.01 27.05.2025
1. This matter is taken up through Hybrid Mode.
2. Heard learned counsel for appearing for the Parties.
3. Petitioner has filed the present Writ Petition 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.307 of the Notification No. 15385/HE
dated 13.06.2017 issued by the Additional Chief Secretary,
Department of Higher Educationr under 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 of Lecturer
Group- A scale of pay w.e.f. 01.06.2001 instead of
21.11.2004 and the Reader (SS) scale of pay w.e.f.
01.06.2011 instead of 21.11.2014 in terms of the judgment
dated 03.04.2023 in terms of the 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;
iv. Issue further direction(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;
// 2 //
iv. Issue further direction(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 his 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.
Accordingly, the Writ Petition stands disposed of.
(Biraja Prasanna Satapathy)
Reason: Authentication Vacation Judge
Location: High Court of Orissa
Date: 27-May-2025 14:44:22
Ranjeeta
