Shri Jayakrushna Panigrahi vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 8573 Ori

Orissa High Court

Shri Jayakrushna Panigrahi vs State Of Odisha And Others .... Opposite ... on 22 September, 2025

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                            W.P.(C) No.24488 of 2025
            Shri Jayakrushna Panigrahi           ....                     Petitioner
                                                            Dr. P. Chuli, Advocate
                                          -Versus-
            State of Odisha and Others                 ....        Opposite Parties
                                                               Mr. S.K. Jee, AGA
             CORAM:
                           JUSTICE DIXIT KRISHNA SHRIPAD
                                          ORDER

Order No.                                22.09.2025
   01.

Petitioner has structured his prayer as under:

"(iii) Issue writ of mandamus or any other appropriate writ(s)/direction(s)/ order(s) directing the opp. Parties, particularly opp. Party No.1- Commissioner-Cum-Secretary, Department of Higher Education, to grant the petitioner the benefit of Lecturer (Group-A) Scale with effect from 2011 and the Reader (State Scale) after 10 years, i.e., from 2021 under the Odisha Non-Government Aided College Lecturer's placement Rules, 2014 and in terms of the judgment dated 13.08.2025 passed by this Hon'ble Court Lokanath Behera Versus State of Odisha & others (W.P.(C) No.2062 of 2024) within a stipulated time;"

2. Learned counsel for the petitioner, drawing attention of the Court to his client's representation dated 14.08.2025, 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-7.

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 (8) weeks which would include communicating the decision taken on the subject representation to the petitioner. All contentions are kept open.

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

Madhusmita

Designation: Asst-Register-cum-Senior Secretary

Location: HIGH COURT ORISSA, CUTTACK Date: 22-Sep-2025 17:20:30