Orissa High Court
Dr. Manoj Kumar Dehury vs State Of Odisha And on 9 September, 2025
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.24658 of 2025
Dr. Manoj Kumar Dehury .... Petitioner
Dr. J.K. Lenka, Advocate
-versus-
State of Odisha and
Another .... Opposite Parties
Mr. M.R. Mohanty, AGA
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
09.09.2025
Order No.
01. 1. This matter is taken up through Hybrid
Arrangement (Virtual/Physical) Mode.
2. Heard learned counsel appearing for the parties.
3. Petitioner has filed the present writ petition inter
alia with the following prayer:-
The Petitioner, therefore, most humbly pray that
your lordships would be graciously pleased to issue a
rule NISI calling upon the opp. Parties to show cause
as to why the opp. Parties should not be directed to
appoint the petitioners in the rank of Asst. professor
(Specialty) in the discipline of Anatomy (Group-A),
pursuant to advertisement No. 12 of 2018-19 with
retrospective effect (06/12/2019) on notional basis at
par with their batchmates in other disciplines
appointed under the same advertisement and promote
the petitioners to the rank of Associate Professor in the
Department of Anatomy with retrospective effect
(09/11/2023) on notional basis at par with their
batchmates those who were promoted as per
notification dated 09/11/2023 at Annexure-8 and
extend all consequential service benefits as admissible
under law as per law laid down by the Division Bench
// 2 //
of this Hon'ble Court in W.A No.1739/2023 dated
27/09/2023 at Annexure-10.
And further be pleased to direct the State-Opp.
Parties to suitable modify the Govt. Notifications No.
2179/H dated 22/01/2025 and 15770/H dated
29/05/2025 at Annexure-9 series and extend all
consequential service benefits as admissible under
law with retrospective effect (09/11/2023) on notional
basis at par with their batchmates.
And if the opp. Parties failed to show cause or
sufficient cause, the Rule be made absolute.
And issue any other writ/writs or
direction/directions as would be necessary in the
interest of justice."
4. However, taking into account the claim raised in
the present Writ Petition, liberty is granted to the
Petitioner to make a fresh representation before Opp.
Party No. 1 by enclosing all the relevant documents
and citations in support of his claim, if any, within a
period of three (3) weeks hence.
5. It is observed that if such representation is filed
within the aforesaid time period, Opp. Party No. 1 shall
do well to take a lawful decision on the same within a
period of three (3) months from the date of receipt of
such representation. The order so passed by Opp. Party
No. 1 be communicated to the Petitioner.
6. It is observed that while taking a decision on the
Petitioner's claim, relevancy and effect of the judgment
passed in W.A. No.1739 of 2022 be taken into
consideration, if it is applicable to the Petitioner's
claim.
// 3 //
7. With the aforesaid observation and direction, the
Writ Petition stands disposed of.
(Biraja Prasanna Satapathy)
Judge
Basudev
Location: High Court of Orissa, Cuttack
Date: 10-Sep-2025 11:15:21
