Shyam Sundar Sahoo vs State Of Odisha & Others ..... Opposite ...
2026 Latest Caselaw 1042 Ori

Orissa High Court

Shyam Sundar Sahoo vs State Of Odisha & Others ..... Opposite ... on 5 February, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              WP(C) No.3734 of 2026
            Shyam Sundar Sahoo            .....      Petitioner
                                                           Represented by Adv. -
                                                           Mr. Dilip Kumar Sahu

                                          -versus-
            State of Odisha & others             .....          Opposite Parties
                                                           Represented by Adv. -
                                                           Mr. D.K. Sahu, AGA

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

                                         ORDER

05.02.2026 Order No.

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

2. Heard learned counsel for the Petitioner and learned Additional Government Advocate for State-Opposite Parties.

3. The grievance of the Petitioner is to allow him grade pay in the scale of Rs.4,200/- as per RACP Rules, 2013.

4. It is submitted on behalf of the Petitioner that this Court (in Coordinate Bench) has directed in several matters for consideration of the prayer of similarly situated persons in light of decision in State of Odisha & Ors. vs. Saraswati Bhoi & Ors., 2022 (II) ILR- CUT-629, and accordingly the prayer of the Petitioner may also be considered.

5. Thus, the writ petition is disposed of at the stage of admission with a direction to the Director, Elementary Education, Odisha (O.P. No.2) to consider the grievance of the Petitioner and

take a decision, if his case is found covered within four corners of the decision of this Court rendered in State of Odisha & Ors. vs. Saraswati Bhoi & Ors., 2022 (II) ILR-CUT-629, within a period of four months from the date of receipt of certified copy of this order along with a copy of the writ petition.

6. It is made clear that, this Court has not expressed any opinion on the merits of contention of the Petitioner.

An urgent certified copy of this order shall be granted on proper application.

(Aditya Kumar Mohapatra ) Judge Debasis/Suchitra