Sri Umesh Chandra Dash And vs State Of Odisha And Others ..... ...
2026 Latest Caselaw 3320 Ori

Orissa High Court

Sri Umesh Chandra Dash And vs State Of Odisha And Others ..... ... on 9 April, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   WP(C) No.10554 of 2026
                 Sri Umesh Chandra Dash and     .....     Petitioners
                 others
                                                                   Represented by Adv. -
                                                                   Kunal Kumar Swain

                                               -versus-
                 State Of Odisha and others                .....        Opposite Parties
                                                                    Mr. D.K. Sahoo, AGA

                                     CORAM:
                       THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                   MOHAPATRA

                                               ORDER

09.04.2026 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. Heard learned counsel for the Petitioner as well as learned counsel for the State-Opposite Parties. Perused the writ application as well as the documents annexed thereto.

3. The Petitioner has filed the present writ application with the following prayer:

"Under the above circumstances, it is humbly prayed that the writ petition may be allowed;

And

(A) a writ of Mandamus or an appropriate writ may be issued directing the opposite parties to release the monthly salary of the petitioners with effect from 01.03.1991 instead of 01.06.1994 as the School in question became eligible to receive grant-in-

aid from the State Government from the academic session 1991-92 i.e. with effect from 01.03.1991 and funds were also sanctioned by the State Government for the purpose of payment of their salary and the differential arrears for the period from 01.03.1991 to 31.05.1994 may be calculated and may be paid to the petitioners, within a time to be stipulated by this Hon'ble Court;

(B) And any other order / orders or direction/directions may be issued so as to give complete relief to the petitioners;"

4. In course of hearing of the writ application, learned counsel for the Petitioner submits that the Petitioner ventilating his grievance has submitted representation before the Opposite Party No.2 under Annexure-5. It is also submitted by the learned counsel for the Petitioner that the said representation is pending as of now. It is also submitted by the learned counsel for the Petitioner that a direction be issued to the Opposite Party No.2 to consider the representation of the Petitioner under Annexure-5 within a stipulated period of time.

5. Learned counsel for the State submits that he has no objection if the representation of the Petitioner is considered by the Opposite Party No.2, which is stated to be pending, in accordance with law within a stipulated period of time.

6. Considering the limited nature of grievance of the Petitioner, the writ application is disposed of at the stage of admission with a direction to the Opposite Party No.2 to consider the representation of the Petitioner under Annexure-5 within a period of eight weeks from

the date of production of certified copy of this order. The Opposite Party No.2 shall do well to dispose of the representation of the Petitioner under Annexure-5 by passing a speaking and reasoned order. The decision so taken by the Opposite Party No.2 be also communicated to the Petitioner within two weeks thereafter.

7. With the aforesaid observations/directions, the writ application stands disposed of.

Issue urgent certified copy of this order as per Rules.

                                                           ( Aditya Kumar Mohapatra )
                                                                      Judge

S.K. Rout





            Digitally Signed                                                       Page 3 of 3.

Location: High Court of Orissa, Cuttack Date: 15-Apr-2026 14:19:58