Dr. Saroj Kumar Mishra vs State Of Odisha & Others .... Opposite ...
2025 Latest Caselaw 8196 Ori

Orissa High Court

Dr. Saroj Kumar Mishra vs State Of Odisha & Others .... Opposite ... on 12 September, 2025

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 WP(C) No.24513 of 2025

            Dr. Saroj Kumar Mishra       ....                              Petitioner
                                                              Represented by Adv.-
                                                                 Mr. S. Jena, Adv.
                                              -versus-
            State of Odisha & others     ....                        Opposite Parties
                                                             Represented by Adv.-
                                                           Mr. S.B. Mohanty, AGA

            CORAM:
                          JUSTICE DIXIT KRISHNA SHRIPAD
                                             ORDER

12.09.2025 Order No.

01. The short grievance of the petitioner is aired in the representation dated 02.04.2025 copy whereof avails at Annexure-9. The prayer column of the said representation reads as under:

"under the facts narrated above, the undersigned prays your good office to be kind enough to consider the grievance as stated above sympathetically and to extend the benefit of 3 MACP w.e.f 18.11.2021 on completion of 30 years of service by counting the valid date of joining from 18.11.1991 as per Govt. letter dt. 18.01.2001, by suitably modifying the Govt. resolution dt.16.03.2024 as per the provision provided under the ORSP Rules 2017 as well as Rule9(1) of the 1974 Rules, keeping in view the judgment passed in the case of Smt. Dipti Roy-vrs.-State of Orissa and others reported in 2004 (II) OLR page 718, Bijay Ketan Khatua -vrs. State of Orissa and others reported in 2015 (1) OLR 452 as well as the recent judgment passed in the case of Raghunath Parhi Vrs. State of Odisha & Ors. reported in 2023 SCC Online Ori 6452, for which the undersigned shall ever grateful to you."

It quotes certain decisions of this Court in the light of which the said representation needs to be considered.

2. Learned AGA-Mr. Mohanty fairly agrees to instruct his answering officials to consider the subject representation in the light of the decisions quoted therein and also O.R.S.P. Rules 2017 more particularly Rule 9-(1) of 1974 Rules in a time bond way. He puts a caveat that all contentions should be kept open and that a reasonable period be granted by the Court for such consideration. With this proposal, counsel for the petitioner is agreeable.

In the above circumstances, petition is disposed off. Time for compliance and informing the result of such consideration to the petitioner, is eight (8) weeks. All contentions of the parties are kept open.

It is open to solicit any information or document from side of the petitioner, as are required for due consideration of 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

Prasant

Signed by: PRASANT KUMAR SAHOO