Orissa High Court
Biranchi Narayan vs State Of Odisha & .... Opposite Parties on 30 May, 2025
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.15242 of 2025
Biranchi Narayan .... Petitioner
Moharana
Mr. S. Jena, Advocate
-versus-
State of Odisha & .... Opposite Parties
Others
Mr. M.R. Mohanty, AGA
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
Order ORDER
No.01 30.05.2025
1.
This matter is taken up through Hybrid
Arrangement (Virtual/Physical) Mode.
2. Heard learned counsel for appearing for the
Parties.
3. 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
// 2 //
pay as well as Reader (State Scale) scale of pay
in favour of the petitioner retrospectively w.e.f.
24.10.1999 and 24.10.2009 by suitably
modifying the Govt. Notification dt.24.01.2017
and 18.05.2020 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.
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.
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
// 3 //
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.
Accordingly, the Writ Petition stands disposed of.
(Biraja PrasannaSatapathy)
Vacation Judge
Ranjeeta
Location: High Court of Orissa
