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Orissa High Court
Manjula Sahu vs State Of Odisha And Others ..... ... on 15 January, 2026
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.910 of 2026
Manjula Sahu ..... Petitioner
Represented by Adv. -
Laxmikanta Mohanty
-versus-
State Of Odisha and others ..... Opposite Parties
Represented by Adv. -
Mr. U.C. Jena, ASC
CORAM:
MR. JUSTICE ADITYA KUMAR MOHAPATRA
ORDER
15.01.2026
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 writ application as
well as the documents annexed thereto.
3. By filing the present writ application the Petitioner has
made the following prayer:
"It is, therefore, prayed that this Hon'ble
Court may graciously be pleased to issue notice
to the opp. Parties calling upon them to file show
cause as to why:-
i) A direction shall not be issued to release T.G.
Scale in his favour w.e.f 2.3.2012 i.e. the date of
passing M.A. m Hindi taking into consideration
Govt. resolution dated 18.2.2008 and Resolution
dated 16.11.2020 under Annexure-7and order
dated 1.3.2025 under Annexure- 9;
ii) And after hearing the parties be pleased to
direct the opp. Parties especially Opp. Party No.
2 to release T.G. Scale in favour of the petitioner
w.e.f. 2.3.2012 taking into consideration the
Judgment of Hon'ble Apex Court of India in
between State of Karnataka and others Vrs. C
Lalitha reported in (2006) 2 S.CC 747 and the
order passed by 0pp. Party No.3 dated
29.10.2025 vide Annexure-11;
iii) The Opp. Parties be directed to calculate and
release all arrears of the petitioner after grant of
T.G. Scale in his favour; within a date passed by
this Hon'ble Court;
And pass any other order/orders,
direction/directions as deemed fit and proper;
And for which act of kindness, the
petitioner shall as in duty bound, ever pray."
4. Learned counsel for the Petitioner at the outset
contended that the present Petitioner who is working as a
Trained Hindi Teacher approached the Opposite Party no.3
by filing a representation for grant of the T.G. scale of pay as
due and admissible to him. In the aforesaid context, learned
counsel for the Petitioner drawing attention of this Court to
the office order dated 29th October, 2025 at Annexure-11
submitted that pursuant to order passed by a coordinate
Bench of this Court in W.P.(C) No.13536 of 2025 dated
16.5.2025, the government has extended the T.G. scale of pay
in respect of Sri Ramakants Sahoo, Hindi Teacher of
Government High School, Sadangi. Since the Petitioner
stands in similar footing with the above named Ramakanta
Sahoo. Learned counsel for the Petitioner contended that the
Petitioner is also entitled to the T.G. scale of pay, however
the Opposite Party No.3 has not taken any action to extend
such scale of pay of the Petitioner. Being aggrieved by such
inaction of the Opposite Party No.3, the Petitioner has
approached this Court by filing the present writ application.
5. Learned counsel for the State on the other hand
contended that he does not have any instruction in the matter
however, on a careful examination of the documents annexed
to the present writ application and further taking into
consideration the fact that the Petitioner has already
approached the Opposite Party No.3 by filing a
representation dated 07.05.2025 at Annexure-8, it was
contended that in the event if the said representation is still
pending, he will have no objection in the event if this Court
directs the Opposite Party No.3 to consider and dispose of the
writ application strictly in accordance with law and within a
stipulated period of time.
6. Having regard to the learned counsels appearing for the
respective parties, on a careful examination of the materials
on record, further taking into consideration, the nature of
grievance involved in the present writ application, this Court
deems it proper to dispose of the present writ application at
the stage of admission by directing the Opposite Party No.3
to consider the representation of the Petitioner dated
07.05.2025 at Annexure-8, if the same has not been
considered and disposed of in the meantime, strictly in
accordance with law and dispose of the same by passing a
speaking and reasoned order within a period of eight weeks'
from the date of communication of a copy of today's order.
While considering the representation, the Opposite Party
No.3 shall also taking into consideration the order at
Annexure-11 dated 29.10.2025. The final decision so taken
be communicated to the Petitioner within ten days thereafter.
7. With the aforesaid observation and direction, the Writ
Application stands disposed of.
( A.K. Mohapatra )
Judge
Sisir
Designation: Personal Assistant
