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Orissa High Court
Dr.Padma Charan Padhi vs State Of Odisha & Ors. ..... Opposite ... on 11 March, 2026
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.7349 of 2026
Dr.Padma Charan Padhi ..... Petitioner
Represented by Adv. -
Tusar Kanta Mahanta
-versus-
State Of Odisha & Ors. ..... Opposite Parties
Represented by Adv. -
Ms. S.Nayak, A.S.C.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
11.03.2026
Order No.
03. 1. This matter is taken up through Hybrid Arrangement
(Virtual /Physical Mode).
2. Heard learned counsel for the Petitioner as well as learned
Additional Standing Counsel for the State-Opposite Parties.
Perused the writ application as well as the documents annexed
thereto.
3. The Petitioner has filed the present writ application with the
following prayer:
"It is, therefore, humbly prayed that this Hon'ble
Court be graciously pleased to:
i) Admit the writ application.
ii) Call for the records.
iii) Issue a writ in the nature of mandamus or any other
writ/writs, direction/directions directing the opposite
parties, more particularly opposite party No. 1 and 2 to
extend the benefit of placement in the Lecturer (Group-
A) Scale of pay as well as Reader (State Scale) scale of
pay in favour of the petitioner retrospectively w.e.f.
01.06.2002 and 01.06.2012 by suitably modifying the
Govt. Notification dated 13.06.2017 and Notification
dated 18.05.2020 respectively in respect of the petitioner,
issued under Annexure-2 Series, in terms of Rule-4 and 9
of the Odisha Non-Government aided college Lecturer's
Placement Rules, 2014, keeping in view law decided by
this Hon'ble court in the case of Chittaranjan Das Vrs.
State of Odisha & Ors. (W.P. (C) No. 8976 of 2017
disposed of on 03.04.2023), so also a similar judgment
was passed in the case of Dolamani Meher and batch
Vrs. State of Odisha & Ors. (W.P.(C) No.4312 of 2016
and batch disposed of on 06.07.2023), and further to
extend the similar benefits as has been extended in
favour of Chittaranjan Das vide Govt. Notification dt.
16.03.2024 and further the petitioner may be extended
with all other consequential service and financial
benefits as due and admissible, including the differential
arrears within a reasonable time by the Hon'ble court.
iv) And/or pass such other order/orders. direction/
directions as this Hon'ble Court may deem fit and proper
for the ends of justice."
4. In course of hearing of the writ application, learned counsel
for the Petitioner submits that the Petitioner ventilating his
grievance has submitted representation before the Commissioner-
cum-Secretary, Higher Education Department, Govt. of Odisha,
Bhubaneswar, Opposite Party No.1 under Annexure-4. It is also
submitted by the learned counsel for the Petitioner that the said
representation is pending as of now. It is also submitted by the
learned counsel for the Petitioner that a direction be issued to the
Opposite Party No.1 to consider the representation of the
Petitioner under Annexure-4 within a stipulated period of time.
5. Learned Additional Standing Counsel submits that she has
no objection if the representation of the Petitioner is considered by
the Opposite Party No.1, which is stated to be pending, in
accordance with law within a stipulated period of time.
6. 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-4 taking into
consideration the judgment at Annexure-3 series to the writ
application, i.e., in the case of Chittaranjan Das v. State of
Odisha & Ors. in W.P.(C) No.8976 of 2017 decided on
03.04.2023 and in the case of Dolamani Meher v. State of Odisha
& Ors. in W.P.(C) No.4312 of 2016 decided on 06.07.2023 & a
batch of similar other writ applications 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-4 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.
7. With the aforesaid observation/ direction, the writ
application stands disposed of.
8. Issue urgent certified copy of this order as per Rules.
( A.K. Mohapatra )
Judge
Rubi
Digitally Signed Page 3 of 3.
