Sri Fakir Sahu And Others vs State Of Odisha And Others ..... ...
2026 Latest Caselaw 3321 Ori

Orissa High Court

Sri Fakir Sahu And Others 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.10577 of 2026
                 Sri Fakir Sahu and others       .....      Petitioners
                                                                     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. Petitioners are grieving before the Writ Court against nonconsideration of his representation dated 14.11.2025 under Annexure-4, wherein they have sought for the grant of Grade Pay Rs.4,200/- the date of completion of twenty years of service in a single cadre towards 2nd Financial Up-gradation under RACP/MACP Scheme given to other similarly circumstanced teachers.

3. Learned counsel for the Petitioners submits that the claim of the Petitioners are supported by the Odisha Administrative Tribunal (OAT) decision in O.A. No.2576 of 2016 has been affirmed by Division Bench of this Court in W.P.(C) No.7281 of 2018 between State of Odisha & Ors. v. Saraswati Bhoi & Ors., 2022 (II) ILRCUT-629. He also notifies to the Court that the said decision has been affirmed by the Apex Court.

4. Learned ASC appearing for the Opposite Parties very fairly submits that he would instruct to OP No.2 to take the decision in the matter in terms of the representation, if all contentions are kept open and a timeline is prescribed. This is appreciable.

5. In the above circumstances, writ petition is disposed of. Time for consideration of the subject representation and informing result of such consideration to the Petitioners in writing, is eight weeks. All contentions are kept open. The consideration shall be made in the light of Saraswati Bhoi (supra) and also State of Odisha and others v. Nilamani Behera and others in W.P.(C) No.4848 of 2021.

6. It is open to the answering OP No.2 to solicit any information or documents from the side of the Petitioners, as required for taking a decision on the subject representation. However, in that guise delay shall not be brooked.

7. Now, no costs.

Web copy of this order to be acted upon by all concerned.

                                                      ( Aditya Kumar Mohapatra )
                                                                 Judge

S.K. Rout





            Digitally Signed                                               Page 2 of 2.

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