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Orissa High Court
Loknath Dehuri & Anr vs State Of Odisha & Ors. ..... Opposite ... on 4 February, 2026
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.3340 of 2026
Loknath Dehuri & Anr. ..... Petitioners
Represented by Adv. -
Sandhyarani Pani
-versus-
State Of Odisha & Ors. ..... Opposite Parties
Represented by Adv. -
A. Mohanty, A.S.C.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
04.02.2026
Order No.
01. 1. This matter is taken up through Hybrid mode.
2. Heard learned counsel for the Petitioners as well as learned
counsel for the State-Opposite Parties. Perused the writ application
as well as the documents annexed thereto.
3. The Petitioners have filed the present writ application with
the following prayer:
"It is therefore, prayed that this Hon'ble
Court may be graciously be pleased to issue
writ/writs, order/orders and direction/
directions under Article-226 of the Constitution
of India and more particularly to issue:
1. Call for the records/calculation sheets of 19
Demonstrators /petitioners of Utkal
University relating to the case OJC No.
1088 of 2000 and No. 13156 of 1998 and
records / calculation sheets of 11
Demonstrators /petitioners of Non-Govt.
Aided Colleges relating to the W.P (C) No.
26692 of 2011.
2. Direction directing the opposite parties to
adopt same procedure by sanctioning Rs.
8000/-275-13500/- allowed to the
Demonstrators/ petitioners of Utkal
University with normal increment in initial
stage under Annexure-6 & 6 series and pay
the arrear amount within the stipulated time
without any discrimination.
3. Direction directing the Opposite Parties to
adopt same procedure by sanctioning arrear
amounts from 01.01.1986 to 31.12.1995 as
per Annexure-10 series, Annexure- 11 series
and Annexure-12 & 12 series and pay the
arrear amount within the stipulated date
without any discrimination.
And pass such other order /orders as this
Hon'ble Court may deem fit and proper in the
facts and circumstances of case and in the
interest of justice."
4. The sole grievance of the Petitioners in the present writ
petition is that their case has not been considered in terms of the
order dated 03.01.2023 passed in W.P.(C) No.36215 of 2022.
Learned counsel for the Petitioners at the outset contended that
earlier the Petitioners had approached this Court by filing the above
noted writ petition. A Coordinate Bench of this Court, vide order
dated 03.01.2023, disposed of such writ petition directing the
Opposite Parties to extend the benefits to the Petitioners in terms of
the judgments passed by the Hon'ble Division Bench of this Court
in General Secretary, Utkal University Demonstrators'
Association decided in O.J.C. Nos.1088 of 2000 and 13156 of
1998. Further, referring to the order passed earlier by the learned
Coordinate Bench at Annexure-1, learned counsel for the
Petitioners contended that the Opposite Parties were directed to
extend the benefits in favour of the Petitioners in terms of the above
noted judgment without discriminating against the Petitioners and
treating the Petitioners to be at par with the demonstrators of Utkal
University, who had earlier approached this Court. She further
contended that despite such order dated 03.01.2023, the Opposite
Parties have considered and rejected the grievance of the Petitioners
vide order dated 03.10.2024 at Annexure-3. Learned counsel for the
Petitioners assailed the order at Annexure-3 on the ground that the
calculations done therein are erroneous and not in terms of the
order passed by this Court. In the aforesaid factual backdrop, the
Petitioners again approached the Opposite Parties by filing a
representation to reconsider her case on 07.06.2025 at Annexure-13
to the writ application. She further submitted that after filing of
such representation and taking therein specific grounds, the
Opposite Parties has not yet taken any final decision on it. Being
aggrieved by such inaction of the Opposite Parties, the Petitioners
have once again approached this Court by filing the present writ
application.
5. Learned counsel for the State on the other hand contended
that although he has no specific instruction in the matter, however,
in the event the Petitioners approach the Opposite Parties by filing
any such representation dated 07.06.2025, and such representation
is still pending for final consideration, he will have no objection in
the event this Court directs the Opposite Parties to dispose of the
representation of the Petitioners dated 07.06.2025 at Annexure-13
by passing a speaking and reasoned order within a stipulated period
of time and strictly in accordance with law.
6. Considering the submissions made by the learned counsels
appearing for the parties, on a careful examination of the
background facts, further keeping in view the principle laid down
by this Court in the judgment referred to hereinabove in case of
Demonstrators of Utkal University, this Court deems it proper to
dispose of the writ petition at this stage of admission by directing
the Opposite Parties to reconsider the case of the Petitioners strictly
in terms of the ratio laid down by the Hon'ble Division Bench in
the above noted case within a period of eight weeks. It is further
directed that if required, it is open to the Opposite Parties to review
its order dated 03.10.2024, if the necessity so arises, within the
aforesaid stipulated period of time. Any order passed by the
Opposite Parties be communicated to the Petitioners from time to
time. It is further made clear that if the Petitioners have not been
extended with the benefit as per the order passed by the Hon'ble
Division Bench of this Court in the case of Utkal University
Demonstrators' Association, then necessary steps be taken for
calculation and disbursal of the benefits as expeditiously as
possible preferably with four weeks from the date of taking such a
decision if there are no other legal impediments.
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
Anil
Designation: Junior Stenographer Page 4 of 4.
Location: High Court of Orissa
Date: 09-Feb-2026 13:12:37
