Bijayinee Sarangi vs State Of Odisha & Ors. ..... Opposite ...
2026 Latest Caselaw 2243 Ori

Orissa High Court

Bijayinee Sarangi 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.5368 of 2026
            Bijayinee Sarangi              .....      Petitioner
                                                            Represented by Adv. -
                                                            Hara Prasad Rath

                                          -versus-
            State of Odisha & Ors.               .....          Opposite Parties
                                                           Represented by Adv. -
                                                           A.Mohanty, A.S.C

                                CORAM:
                  THE HON'BLE MR. JUSTICE ADITYA KUMAR
                              MOHAPATRA

                                          ORDER

11.03.2026 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Petitioner, who retired as the Headmaster of a Government School is grieving against non-consideration of her representation dated 27.12.2023, a copy whereof avails at Annexure-6, wherein he has sought for extension of a particular Pay Scale with effect from 28.11.1990 till her date of superannuation in the light of a Coordinate Bench decision in WPC (OAC) No.3264 of 2017 between Rama Chandra Sahoo v. State of Odisha and others, disposed of on 17.08.2022.

3. He also notifies to the Court that the said judgment was carried forward to the Apex Court of the Country in SLP(C) No.19665 of 2023 disposed of on 31.07.2025. He submits that if a direction is issued for consideration of the subject representation in accordance with law and in the light of the aforesaid decision, his

client would be satisfied.

4. Learned ASC-Mr. Mohanty, on request, accepting notice for the OPs very fairly submits that he would instruct OP No.1 to look into the grievance of the petitioner, as has been aired in the subject representation in the light of recommendation made by the officials of the department favoring the employees like the petitioner, in a time bound way and in accordance with law, keeping in view the decision cited. With this proposal, petitioner's counsel is agreeable.

5. In the above circumstances, writ petition is disposed off fixing a period of eight (8) weeks for taking the decision in the matter and to inform the decision taken to the petitioner in writing. All contentions are kept open.

6. It is open to the answering OP to solicit any information or document 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.

At this stage, no costs.

Web copy of this order to be acted upon by all concerned.

( A.K. Mohapatra ) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 11-Mar-2026 18:18:11