Orissa High Court
Shri Ranjan Kumar Mund vs State Of Odisha & Another .... Opposite ... on 13 November, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.31724 of 2025
Shri Ranjan Kumar Mund .... Petitioner
Dr. P. Chuli, Advocate
-Versus-
State of Odisha & Another .... Opposite Parties
Mr. J.K. Khandayatray, ASC
CORAM:
JUSTICE DIXIT KRISHNA SHRIPAD
ORDER
Order No. 13.11.2025
01.
Petition prayer reads as under:
"iii. Issue writ of mandamus or any other appropriate
writ(s)/direction(s) /order(s) directing the opp. parties to treat the
petitioner at par with the employees of other aided educational
institutions, who have been extended with grant-in-aid in
accordance with grant-in-aid order 1994 and accordingly, extend
all benefits as applicable to the aided educational institutions
within the meaning of Section 3(b) of the Orissa Education Act,
such as Leave benefits as prescribed under the provisions of the
Orissa Education (Leave of Teachers and other Members of the
Staff of Aided Educational Institutions) Rules, 1977, retiral and
pensionary benefits under the provisions of the Orissa Aided
Educational Institutions Employees' Retirement Benefit Rules,
1981 and the GPF benefit under the provisions of the Orissa Aided
Educational Institutions Employees' GPF Rules, 1983 in terms of
Ritanjali Giri @ Paul v. State of Orissa, 2016 (1) ILR-Cuttack-
1162 and the judgment dated 11.08.2021 passed by this Hon'ble
Court in W.P.(C) No.29322 of 2020 (Jagadish Singh Babu Versus
State of Odisha & Another);"
It is structured bit long but makes sense.
2. Learned counsel-Ms. Priti Punyatoya appearing for the
Petitioner draws attention of the Court to the representation dated
06.09.2025, a copy whereof avails at Annexure-3. The prayer column
of the representation reads as under:
" I, Therefore, pray you to be graciously kind enough to treat me
at par with the employees of the aided educational institutions who
have been extended with grant-in-aid in accordance with grant-in-
aid order 1994 and accordingly extend all benefits as applicable to
the aided educational institutions within the meaning of Section
3(b) of the Orissa Education of Teachers and other Members of the
Staff of Aided Educational Institutions) Rules,1977, promotion,
retiral and pensionary benefits under the provisions of the Orissa
Aided Educational Institutions Employees' Retirement Benefit
Rules, 1981 and GPF under the provisions of the Orissa Aided
Educational Institutions Employees GPF Rules, 1983 in terms of
Ritanjali Giri @ Paul v. State of Orissa, 2016 (I) ILR-Cuttack-
1162 and the judgment dated 11.08.2021 passed by this Hon'ble
Court in W.P.(C) No.29322 of 2020 (Jagadish Singh Babu Versus
State of Odisha & Another for which I shall remain ever obliged to
you."
Learned counsel also submits that where a representation of the kind
is made, the authorities cannot keep it in cold storage, in view of the
mandate enacted in Article 350 of the Constitution of India, as has
been extensively construed by various High Courts in the Country.
There is force in this submission.
3. Learned ASC-Mr. Khandayatray appearing for the OPs very
vehemently submits that he would ensure that the subject
representation meet its fate within a period of six weeks at the
hands of OP No.2, if Petitioner also cooperate by furnishing the
requisite information all by documents. This is appreciable.
In the above circumstances, writ petition is disposed off. Time
for consideration of the subject representation and informing result of
such consideration to the Petitioner in writing is four weeks. All
contentions of the parties are kept open. The consideration shall take
place in the light of a Coordinate Bench decision in W.P.(C)
No.29322 of 2020 between Jagadish Singh Babu v. State of
Odisha.
It is open to the answering OP No.2 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
Madhusmita
Location: HIGH COURT OF ORISSA, CUTTACK
