[Cites 1, Cited by 0]
Orissa High Court
Chinmayee Nayak vs State Of Odisha And Others ..... ... on 16 January, 2026
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.142 of 2026
Chinmayee Nayak ..... Petitioner
Represented by Adv. -
Aurobinda Sahoo
-versus-
State Of Odisha and others ..... Opposite Parties
Mr. U.C. Jena, ASC
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
16.01.2026
Order No.
01. 1. This matter is taken up through Hybrid mode.
2. Heard learned counsel for the Petitioner as well as learned
Additional Standing Counsel appearing for the State-Opposite
Parties. Perused the writ petition as well as the documents annexed
thereto.
3. The present writ petition has been filed by the Petitioner with
the following prayers:-
"Under the above circumstances, it is humbly
prayed that the writ petition may be allowed;
And
(A) a writ of mandamus or an appropriate writ
may be issued commanding the opposite parties
more particularly to the opposite party No.1 to 4
to extend the benefit of Lecturer (Group-A) Scale
and Reader (State Scale) to the petitioner with
effect from 14.07.2010 & 14.07.2020 respectively
in terms of the Odisha Non-Government Aided
College Lecturer's Placement Rules, 2014 under
Annexure:5 read with the clarificatory order
dated 20.01.2016 issued by the Government of
Odisha in Higher Education Department,
Bhubaneswar under Annexure:6 as per the ratio
decided by this Hon'ble Court in the case of
Lokanath Behera Vs. State of Odisha and others
(W.P.(C) No.2062 of 2024 disposed of on
13.08.2025), within a time to be stipulated by this
Hon'ble Court.:
(B) And any other order / orders or direction/
directions may be issued so as to give complete
relief to the petitioner;"
4. The subject matter of this petition, it is admitted at the Bar, is
substantially similar to one in W.P.(C) No.2062 of 2024 between
Lokanath Behera v. State of Odisha and others disposed of by this
Court on 13.08.2025.
5. Learned counsel for the petitioner submits that his client has
made representation dated 30.08.2025 at Annexure-7 claiming the
same benefit which has been accorded by this Court in Lokanath
Behera supra and though the said application was made after
rendering the said judgment, the same has not been considered till
date and therefore, this Court should come to the aid of his client.
6. Learned ASC, on request, accepting notice for the OPs, very
fairly submits that he would instruct his client to look into the
subject representation in a time bound way and in accordance with
law if all contentions are kept open. With this proposal, counsel for
the petitioner is agreeable.
7. In the above circumstances, writ petition is disposed of
directing OP No.1 to take a call on the subject representation and
inform result of such consideration to the petitioner within a time
limit of eight (8) weeks in the light of Lokanath Behera (supra). All
contentions of the parties are kept open.
8. It is open to the answering OP to solicit any information or
documents from side of the petitioner, as are required for due
consideration of the subject representation: however, subject to the
rider that in that guise the delay shall not be brooked.
Now, no costs.
Web copy of order to be acted upon by all concerned.
( Aditya Kumar Mohapatra )
Judge
S.K. Rout
Digitally Signed Page 3 of 3.
Location: High Court of Orissa, Cuttack
Date: 20-Jan-2026 10:50:05
