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Orissa High Court
Dr. Suraj Kumar Panigrahi vs ) State Of Odisha ..... Opposite Parties on 13 January, 2026
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.37619 of 2025
Dr. Suraj Kumar Panigrahi ..... Petitioner
Represented by Adv. -
Sandhyarani Pani
-versus-
1) State Of Odisha ..... Opposite Parties
2) Principal Secretary To Govt., Represented by Adv. -
Finance Dept., Bhubaneswar
Mr. U.C. Jena, ASC
CORAM:
MR. JUSTICE ADITYA KUMAR MOHAPATRA
ORDER
13.01.2026
Order No.
01. 1. This matter is taken up through Hybrid Arrangement
(Virtual /Physical Mode).
2. Heard learned counsel for the Petitioner as well as learned
counsel for the State. Perused the application as well as the
documents annexed thereto.
3. The present application has been filed by the Petitioner with
the following relief.
"It is therefore, most humbly prayed that this
Hon'ble Court be graciously pleased to
a) Admit the writ application.
b) Call for the record.
c) Issue a writ in the nature of mandamus
or any other writ/writs,
direction/directions directing the
opposite parties to count past services of
petitioner for career advancement, as
counted in similar cases under
annexures- 4, 5 and 6, within a
reasonable time to be stipulated by this
Hon'ble Court.
d) Direction directing opposite parties to
dispose of representation of petition
under Annexure-10 & 10 series in the
light of judgments/orders under
Annexure-4, annexure-5 & govt. letter
under annexure- 6 & 6 series, as
counted past services.
And/or pass such other order/orders,
direction/directions as this Hon'ble
Court may deem fit and proper for ends
of justice.
And for the said act of kindness, the
petition as in duty bound shall over
pray."
4. Learned counsel for the Petitioner at the outset contended
that being aggrieved by inaction of Opposite Parties in counting
past service of the Petitioner for purpose of cancellation of career
advancement as has been done in similar cases under Annexures
4, 5 and 6, the Petitioner has approached this Court by filing the
present writ application.
5. In course of argument, learned counsel for the Petitioner
contended that although he has approached the Opposite Party
No.1 by filing a detailed representation on 23.10.2025 at
Annexure-10. However, no final decision has been taken on such
application of the Petitioner. Being aggrieved by such inaction of
the Opposite Party No.1, the Petitioner prays for a direction to the
Opposite Party No.1 for redressal of his grievance.
6. Learned counsel for the State on the other hand contended
that since the Petitioner has already approached the competent
authority i.e. Opposite Party No.1, in the event any such
representation filed by the Petitioner is still pending for
consideration, he will have no objection if this Court directs the
Opposite Party No.1 to consider and dispose of the representation
of the Petitioner in accordance with law within a stipulated period
of time.
7. 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.1 to consider
the representation of the Petitioner under Annexure-10, taking into
consideration the decision taken in respect of similarly situated
employees as per under Annexures 4, 5 and 6 within a period of
eight weeks from the date of production of certified copy of this
order. The Opposite Party No.1 shall do well to dispose of the
representation of the Petitioner under Annexure-10 by passing a
speaking and reasoned order. The decision so taken by the
Opposite Party No.1 be also communicated to the Petitioner
within ten days thereafter.
8. With the aforesaid observation/ direction, the writ
application stands disposed of.
Urgent certified copy of this order be granted on
proper application.
( A.K. Mohapatra )
Judge
Sisir
Designation: Personal Assistant
