Orissa High Court
Deepika Das vs State Of Odisha & Others .... Opposite ... on 30 May, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C ) No.14765 of 2025
Deepika Das .... Petitioner
Mr. S. Jena, Adv.
-versus-
State of Odisha & Others .... Opposite Parties
Mr. P.K. Sahoo, ASC
COROM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
30.05.2025
Order No I.A. NO.9184 of 2025
1. 1. This matter is taken up through Hybrid Mode.
2. Heard learned counsel appearing for the parties
3. This is an application for modification of order
dt.23.05.2025.
4. It is contended that while quoting the prayer portion of
the Petition in para 3 of the order, the same has been
wrongly typed.
5. In view of the same, it is contended that necessary
modification be made.
6. Having heard learned counsel for the parties and
considering the submission made, this Court is inclined to
recall order dt.23.05.2025 and a fresh order be passed in the
Writ Petition.
// 2 //
7. The I.A accordingly stands disposed of.
(Biraja Prasanna Satapathy)
Vacation Judge
1. This matter is taken up through hybrid mode.
2. Heard learned counsel for the Petitioner and learned
counsel appearing for the Opp. Parties.
3. Petitioner has filed the present writ petition 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.
05.09.2002 and 05.09.2012 by suitably modifying the
Govt. Notification dt.20.12.2016 and 05.04.2021 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.
// 3 //
iv)And/or pass such other order/orders,
direction/directions as this Hon'ble Court may deems fit
and proper for the ends of justice. v) 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 Annexure-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 Annexure-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
sangita
Reason: authentiction of order
Location: high court of orissa, cuttack
Date: 31-May-2025 17:38:03
