Binati Mishra vs State Of Odisha & Others .... Opposite ...
2025 Latest Caselaw 9960 Ori

Orissa High Court

Binati Mishra vs State Of Odisha & Others .... Opposite ... on 13 November, 2025

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No.31275 of 2025

            BINATI MISHRA                                   ....                  Petitioner
                                                           Mr. M.K. Sahoo, Advocate
                                             -Versus-
            STATE OF ODISHA & OTHERS                        ....         Opposite Parties
                                                                 Mr. U.C. Behura, AGA
             CORAM:
                          JUSTICE DIXIT KRISHNA SHRIPAD
                                            ORDER

Order No.                                  13.11.2025
   01.

Petitioner has structured his prayer as under:

"Under the above facts and circumstances, it is humbly prayed that this Hon'ble Court may graciously be pleased to allow this writ application and be pleased to direct to grant the following reliefs;-

(A) A writ of mandamus be issued directing the State 0pp. Parties to extend the benefits of lecturer (Group-A) scale on completion of 8 years w.e.f. the year 2010 and Reader (State Scale) on completion of 10 years thereafter i.e. from the year 2020 to the petitioner, in terms of the provisions of the Odisha Non-Govt. Aided College Lecturers Placement Rule 2014 following the principles of law as laid down in the judgment dtd. 13.08.2025 passed in W.P. (C ) No.2062/2024 (Lokanath Behera -Vrs-State of Odisha and others) under Annexure-10 within a stipulated time. (B) And/or pass any other order/orders, direction/directions as this Hon'ble Court may deem fit and proper in the given circumstances of the case so as to give complete relief to the petitioner;"

2. Learned counsel for the Petitioner, drawing attention of the Court to his client's representation dated 29.08.2025 submits that his client would be satisfied if a direction is given to consider the said representation in a time bound way keeping in view the law declared

by this Court in W.P.(C) No.2062 of 2024 between Lokanath Behera v. State of Odisha a copy of the order avails at Annexure-10.

3. Learned AGA very fairly agrees that the subject representation should meet its fate at the hands of OP No.1 and he would ensure that would happen. With this proposal, counsel for the Petitioner is agreeable.

In the above circumstances, writ petition is disposed off. Time for compliance is eight weeks which would include communicating the decision taken on the subject representation to the Petitioner. All contentions are kept open. It hardly needs to be stated that the consideration has to happen keeping in view the law declared by this Court in Lokanath Behera.

It is open to the answering opposite parties to solicit any information or documents from the side of the Petitioner, as required for taking a decision on the subject representation. However, in that guise delay shall not be brooked.

Now, no costs.

Web copy of this order to be acted upon by all concerned.

( Dixit Krishna Shripad ) Judge

Signed by: PRASANT KUMAR SAHOO Designation: Personal Assistant Madhusmita Reason: Authentication Location: Orissa High Court Date: 14-Nov-2025 11:41:45