Orissa High Court
Sachidananda Das vs State Of Odisha & Others .... Opposite ... on 23 September, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.26845 of 2025
Sachidananda Das .... Petitioner
Mr. S. Jena, Advocate
-Versus-
State of Odisha & Others .... Opposite Parties
Mr. U.C. Behura, AGA
CORAM:
JUSTICE DIXIT KRISHNA SHRIPAD
ORDER
Order No. 23.09.2025
01.
Petitioner's prayer is as under:
"Issue an appropriate writ in the nature of Mandamus or
any other appropriate writ/writs, order/orders, direction/
directions by directing the State-Opposite Parties, to extend
100% grant in favour of the petitioner at least w.e.f his date of
adjustment i.e from 05.12.2014 as per Para-5(a) of the Odisha
Education (Payment of Grant-in-aid to the High Schools,
Upper Primary (ME) Schools, Sanskrit Tols and Madrasas)
Order 2013 under Annexure-5, by counting the service of the
petitioner on notional basis w.e.f his initial joining i.e from
06.07.1989, as per the judgment passed by this Hon'ble court in
the case of the petitioner in RVWPET No.48 of 2010 disposed of
on 09.09.2011 under Annexure- 2, keeping in view the principle
decided in the ease of Parbati Ghadei Vrs. State of Odisha &
Ors.(W.P.(C) No.14995 of 2016 disposed of on 26.04.2023)
which has been made confirmed in W.A No. 2440 of2023
disposed of on 16.10.2023 under Annexure-9 series, by suitably
modifying the approval order dt.21.09.2017, 25.06.2019,
19.02.2021 and 13.04.2023 under Annexure-8 series and
further the petitioner may be extended with all other
consequential and service benefits including financial benefits,
as due and admissible, as has been extended in favour of other
employees of the institution vide Govt. Order dt. 16.07.2013
under Annexure-6 within a reasonable time to be stipulated by
this Hon'ble Court."
2. Learned counsel for the Petitioner submits that his client has
already made a representation dated 20.05.2025 at Annexure-10
series, wherein the last paragraph 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 grant-
in-aid in shape of block grant @ 100% in favour of the
undersigned at least w.e.f. 05.12.2014 as per Para-5(a) of the
G.I.A. Order 2013, by counting my service on notional basis
w.e.f. my initial joining i.e. from 06.07.1989, as per the
judgment passed by the Hon'ble Court in RVWPET No.48 of
2010, keeping in view the principle decided in the case of
Parbati Ghadei v. State of Odisha & Ors(W.P.(C) No.14995 of
2016 disposed of on 26.04.2023) and the approval order
dt.21.09.2017, 25.06.2019, 19.02.2021 and 13.04.2023 may
kindly be modified and further the undersigned may be extended
with all other consequential and service benefits including
financial benefits, as due and admissible, as has been extended
in favour of other employees of the institution vide Govt. Order
dt.16.07.2013, for which the undersigned shall ever grateful to
you."
Counsel for the Petitioner submits that if a direction is issued to
consider the subject representation in a time bound way, keeping in
view the facts stated therein and also the decision of Coordinate
Bench decision in W.P.(C) No.14995 of 2016 between Parbati
Ghadei v. State of Odisha disposed off on 26.04.2023, his client
would be satisfied.
3. Learned AGA-Mr. Behura appearing for the OPs, in all
fairness, submits that he would instruct OP No.1 to look into the
grievance of the Petitioner, as has been aired in the subject
representation, in accordance with law, if all contentions are kept
open. With this proposal counsel for the Petitioner is agreeable.
In the above circumstances, writ petition is disposed off.
Time for compliance is eight weeks.
It is open to OP No.1 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
