Orissa High Court
Gayatri Satapathy vs State Of Odisha And Others .... Opposite ... on 14 May, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.13202 of 2025
Gayatri Satapathy .... Petitioner
Mr. Sangram Jena,
Advocate
-versus-
State of Odisha and others .... Opposite Parties
Mr. P.K. Panda, ASC
COROM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
Order No 14.05.2025
01. 1. This matter is taken up through Hybrid 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 pay as well as Reader (State
Scale) scale of pay in favour of the petitioner
retrospectively w.e.f. 01.06.2002 and 01.06.2012 by
suitably modifying the Govt. Notification
dt.28.10.2017 and 01.06.2021 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)
ILRCut-1194, so also the similar judgment passed in
the case of Dolamani Meher and batch Vrs. State of
// 2 //
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 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.
Accordingly, the Writ Petition stands disposed of.
(Biraja Prasanna Satapathy)
Judge
Signature
Sisir Not Verified
Digitally Signed
Signed by: SISIR KUMAR SETHI
Reason: Authentication
Location: ORISSA HIGH COURT
Date: 15-May-2025 11:26:32
