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Orissa High Court
Nirakar Sahoo vs State Of Odisha ..... Opposite Parties on 19 January, 2026
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.404 of 2026
Nirakar Sahoo ..... Petitioner
Represented by Adv. -
Ms. Bijayalaxmi Sahoo
-versus-
State of Odisha ..... Opposite Parties
Represented by Adv. -
Mr. U.C. Jena, ASC
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA
ORDER
19.01.2026
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 the learned
counsel 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 particularly to the Opp.
Party No. 2 & 3 to release the Headmaster Scale of pay to
the petitioner within a time to be stipulated by this Hon'ble
Court as per the Judgment passed in W.P.(C) No.456 of 2013
(Purna Chandra Chand -Vrs-State of Odisha) decided on
dtd. 24.04,2013, and confirmed by the Hon'ble Apex Court in
SLP© No.1080 of 2022 State of Odisha -Vrs- Purna Chandra
Chand) Decided on 04.02.2022.;
b) Any other order/orders or direction/directions may be
issued so as to give complete relief to the petitioners;"
4. It is submitted by learned counsel for the Petitioner that although the
Petitioner has filed representation before the Opposite Party No.2-Director,
Secondary Education, Orissa, Heads of Department Building, Bhubaneswar
under Annexure-4, but the same is still pending before the said Opposite
Party and the said Opposite Party has not taken any decision as of now.
5. Learned counsel for the State submits that he has no objection, if a
direction is given to the authority concerned to consider the representation
of the Petitioner in accordance with law within a stipulated period of time.
6. Considering the submissions made by the learned counsels appearing
for the respective parties and without expressing any opinion on the merits
of the case, this Court disposes of the writ petition at the stage of admission
with a direction to the Opposite Party No.2-Director, Secondary Education,
Orissa, Heads of Department Building, Bhubaneswar to consider the
representation of the Petitioner under Annexure-4 in accordance with law
within a period of eight weeks from the date of production of a certified
copy of this order. It is needless to mention here that the representation of
the Petitioner shall be considered and disposed of by passing a speaking
and reasoned order. Any decision so taken on the said representation shall
be communicated to the Petitioner within ten days thereafter.
Urgent certified copy of this order be granted on proper application.
(Aditya Kumar Mohapatra)
Judge
Debasis
