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Orissa High Court
Pranaya Kumar Mohapatra vs State Of Odisha & Ors. ..... Opposite ... on 31 March, 2026
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.9784 of 2026
Pranaya Kumar Mohapatra ..... Petitioner
Represented by Adv. -
Subhransu Bhusan
Mohanty
-versus-
State of Odisha & Ors. ..... Opposite Parties
Represented by Adv. -
D.K. Sahoo, A.G.A.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
31.03.2026
Order No.
01. 1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. Heard learned counsel appearing for the Petitioner as well as
learned Additional Government Advocate appearing 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 prayed that your Honour may
graciously be pleased:
i. To admit this Writ Application
ii. To direct the Opp. Party No.1 Secretary,
Department of Higher Education to re-verify the
service particulars of the petitioner as a Lecturer in
English (1st post) held by him Ramchandi
Mahavidyaaya, Gadamanatri, Begunia required for
regularizing it retrospectively in view of similar
judgment of the Hon'ble Court rendered in O.J.C.
No.2255/1989, O.J.C No.7392/1995, O.J.C.
No.7401/1992, O.J.C No.6475/1995, O.J.C No.
6101/1995, O.J.C. No.1160/1987 and O.J.C. No.
6399/1995 and other connected writ petition where
under the blow percentage of marks to (54%) along
with similar approval order of the Govt. 26.02.19,
required to be lecturer (co-petitioner) have been
approved by the Govt. but the petitioner is
discriminated and after 30 years of continues
service, he is retired without and Aid, in the year
2012. Hence, appropriate direction be issued to
treat the petitioner at par with other lecturers
whose writ petitions are allowed by this Hon'ble
Court.
And consequential administrative orders are passed
in the regard.
And may pass any other order(s)/direction(s) as deemed
fit and proper in the interest 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 Principal
Secretary, Department of Higher Education, Lok Seva Bhawan,
Bhubaneswar, Opposite Party No.1 dated 14.01.2026 under
Annexure-13. 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-13 within a
stipulated period of time.
5. Learned Additional Government Advocate submits that he
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 dated 14.01.2026 under Annexure-13 taking into
consideration the letter dated 27.11.1986 at Annexure-3 and letter
dated 26.02.2019 at Annexure-12 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-13 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.
Further, liberty is granted to the Petitioner to file any other
documents in support of his contention along with a copy of
today's order. It is also open to the Opposite Party No.1 to provide
an opportunity of hearing, in the event the Opposite Party No.1
considers the same to be necessary, before taking any final decision
with regard to the present Petitioner.
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
Anil
Designation: Junior Stenographer
Location: High Court of Orissa
Date: 31-Mar-2026 19:54:21
