Prafulla Kumar Sahoo vs State Of Odisha & Others .... Opposite ...
2025 Latest Caselaw 9296 Ori

Orissa High Court

Prafulla Kumar Sahoo vs State Of Odisha & Others .... Opposite ... on 23 October, 2025

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No.28858 of 2025

            Prafulla Kumar Sahoo                       ....          Petitioner
                                           Dr. Binoda Kumar Mishra, Advocate
                                          -versus-
            State of Odisha & others                   .... Opposite Parties
                                             Mr. Umesh Chandra Behura, AGA


                                 CORAM:
                 HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.                                 ORDER
   01.                                   23.10.2025
            1.

The petitioner has filed this writ petition with the following prayer:-

"It is therefore prayed that Your Lordships would be graciously pleased to admit this Writ Petition, Call for the records and Issue RULE NISI calling upon the Opp. Parties to show cause as to why:

A) The Categorisation under Rule 4(1) of the Placement Rules under Annexure-2 shall not be declared void and unconstitutional.

B) The Opposite Parties shall not be directed to maintain uniformity in granting financial benefits under the Placement Rules, 2014, i.e. granting Lecturer (Group-A) Scale of Pay on completion of 8 years of service from the approved date of joining and Reader (State Scale) after the completion of 18 years of service from the approved date of joining.

And pass any other appropriate order/orders, Writ/writs, direction/directions as this Hon'ble Court may deem just and proper in the interest of justice; And for this act of kindness the Petitioner as in duty bound shall ever pray."

2. Dr. Binoda Kumar Mishra, learned counsel appearing for the petitioner submitted that so far as prayer (A) is concerned, this Court in the case of Dolamani Meher vrs. State of Odisha & others (W.P.(C) No.4312 of 2016) and batch of matters, vide judgment dated 06.07.2023 granted reliefs to the petitioners therein.

3. On perusal of the prayer, as quoted above, this Court finds that the subject-matter is not assigned to this Bench.

4. Dr. Binoda Kumar Mishra, learned counsel for the petitioner seeks accommodation to take appropriate steps.

5. List this matter in the week commencing 27.10.2025.

(M.S. Raman) Judge MRS

Signature Not Verified Digitally Signed Signed by: MANORANJAN SAMAL Designation: PERSONAL ASSISTANT Reason: Authentication Location: Orissa High Court, Cuttack Date: 23-Oct-2025 16:58:03