Jyotirmayee Tripathy vs State Of Odisha & .... Opposite Parties
2025 Latest Caselaw 5872 Ori

Orissa High Court

Jyotirmayee Tripathy vs State Of Odisha & .... Opposite Parties on 30 May, 2025

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                         W.P.(C) No.15255 of 2025
        Jyotirmayee Tripathy              ....                 Petitioner
                                                       Dr. P. Chuli, Adv.

                                   -versus-
        State of Odisha &                ....         Opposite Parties
        Another                                   Mr. A. Tripathy, AGA
                        COROM:
          JUSTICE BIRAJA PRASANNA SATAPATHY

                                   ORDER

30.05.2025 Order No

01. 1. This matter is taken up through Hybrid Mode.

2. Heard learned counsel 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.58 of the Notification No.4413/HE dated 16.02.2018 issued by the Additional Chief Secretary, Department of Higher Education 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. 01.06.2002 instead of 01.06.2006 and the Reader (SS) scale of pay w.e.f. 01.06.2012 instead of 01.06.2016 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 // 2 //

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."

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.

Vacation Judge Location: High Court ofBasudev Orissa, Cuttack Date: 30-May-2025 14:55:25