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Orissa High Court
Anirudha Pradhan vs State Of Orissa & Ors. ..... Opposite ... on 26 March, 2026
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.9266 of 2026
Anirudha Pradhan ..... Petitioner
Represented by Adv. -
Ajaya Kumar Tripathy
-versus-
State Of Orissa & Ors. ..... Opposite Parties
Represented by Adv. -
Mr. S.K.Parhi, A.S.C.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
Order No. 26.03.2026
01. 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 prayer made therein.
3. The Petitioner has filed the present writ application with
the following prayer:
"It is therefore prayed that this Hon'ble Court may
graciously be pleased to:-
i) Admit the writ application;
ii) Call for the records;
iii) Issue a writ of Mandamus directing the 0pp. Parties,
more particularly Opp, Party No.l to take a decision on
the representation filed by the petitioner under
Annexure - 7 keeping in view the decision taken in the
High Level Meeting under Annexure-3 series and the
Govt. letter under Annexure-6 series with regard to the
up-gradation of the post of Science teacher (TI) to the
status of (TGT) the post of B.Sc. B.Ed. Science teachers
at par with trained graduate Science Teacher of the
High Schools in view of same courses of studies and
identical discharge of duties rendered by the petitioner
with requisite qualification to hold such posts in respect
of Madhayama Sanskrit Institution within a stipulated
time.
And/or pass such other order/orders,
direction/directions as this Hon'ble Court may think fit
and proper for the ends of justice;"
4. Learned counsel for the Petitioner at the outset contended
that the Petitioner was initially appointed as an Assistant
Teacher with B.Sc., B.Ed. qualification on 03.03.1993 which
was approved w.e.f. 05.01.1998 vide order of Superintendent of
Sanskrit Studies, Odisha, at Annexure-1 to the writ application.
He further contended that in a high-level meeting held on
12.08.2011, a decision was taken to upgrade the Science Post to
the B.Sc., B.Ed. status. Accordingly, by virtue of order dated
16.07.2013 of the Director of Secondary Education, Odisha all
DEOs in the State upgraded and created a TGT Science Post.
Learned counsel for the Petitioner at this juncture contended that
although the Petitioner is having TGT qualification, however, he
has been given appointment to a TM/TI post and he is getting
the pay scale attached to such post. He further submitted that
although the Petitioner is eligible for being appointment to a
TGT Posts and in fact he has been discharging his duties in a
TGT Post, however, he is not getting the pay scale attached to
such posts. Being aggrieved by such inaction of the Opposite
Parties, the Petitioner has already approached the Opposite Party
No.1 by filing a detailed representation dated 21.03.2025, at
Annexure-7 to the writ application. Since no final decision has
been taken on such representation of the Petitioner, the
Petitioner has approached this Court by filing the present writ
application.
5. Learned counsel for the State on the other hand contended
that although she has no specific instruction in the matter,
however, on a close scrutiny of the pleadings in the writ
application, as well as the documents annexed to the writ
application, it appears that the Petitioner has already approached
the Opposite Party No.1 for redressal of his grievance by filing a
representation dated 21.03.2025 at Annexure-7. He further
contended that in the event no final decision has been taken on
the representation of the Petitioner at Annexure-7, she will have
no objection if this Court directs the Opposite Party No.1 to
consider and dispose of the representation of the Petitioner
strictly in accordance with the law and 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 dated 21.03.2025,
under Annexure-7, keeping in view under Annexures-3 & 6
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-7 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, the writ application stands
disposed of.
8. Issue urgent certified copy of this order as per Rules.
( A.K. Mohapatra )
Judge
Rubi
