Dr. Uttam Kuitiar Samanta vs Kiit University on 8 December, 2025

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Orissa High Court

Dr. Uttam Kuitiar Samanta vs Kiit University on 8 December, 2025

Bench: S.K. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.A. No.66 of 2017

        Dr. Uttam Kuitiar Samanta               .....     Appellant

                                           Mr. Nityabrata Behuria,
                                           Advocate

                            -versus-
        KIIT University,            ..... Respondents

Bhubaneswar and others Mrs. Pami Rath, Senior Advocate for respondents nos. 1 to 4 & 8.

Mr. Jateswar Nayak, Addl. Government Advocate for respondent no. 6 CORAM:

THE HON'BLE MR. JUSTICE S.K. SAHOO THE HON'BLE MR. JUSTICE S.S. MISHRA Order No. ORDER 08.12.2025

14. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Heard Mr. Nityabrata Behuria, learned counsel appearing for the Appellant and Mrs. Pami Rath, learned Senior Advocate appearing for Respondent nos.1 to 4 and Respondent no.8.

It appears that the appellant first preferred W.P.(C) No.17171 of 2011 challenging his termination order dated 20.06.2011 and the quarters vacation order dated 22.06.2011. The writ petition was allowed vide order dated 29.09.2014 and both the orders were quashed. However, the Appellant was allowed to be paid 60% back wages and liberty was granted to the Respondents to restart the proceeding against the Appellant and to conclude it lawfully.

Page 1 of 3

Against the order dated 29.09.2014 passed in W.P.(C) No.17171 of 2011, the Appellant filed RVWPET No.172 of 2014 claiming 100% back wages and that review petition was dismissed as withdrawn on 18.11.2014.

The Appellant again filed W.A. No. 405 of 2014 with the same prayer as was made in RVWPET No.172 of 2014 and vide order dated 19.04.2017, the same was also dismissed.

Challenging the order dated 19.04.2017 passed in W.A. No. 405 of 2014, RVWPET No.111 of 2017 was filed by the Appellant and vide order dated 29.11.2019, it was also dismissed.

It appears that the petitioner approached the Hon'ble Supreme Court by filing Special Leave Petition (Civil) No. 919 of 2021 challenging the order dated 19.04.2017 passed in W.A. No. 405 of 2014 and order dated 29.11.2019 passed in RVWPET No. 111 of 2017 and the Hon'ble Supreme Court vide order dated 10.02.2021 dismissed the Special Leave Petition on the ground of delay as well as on merits.

Mrs. Pami Rath, learned Senior Advocate appearing for the Respondent nos. 1 to 4 as well as Respondent no.8 files the copy of the order dated 10.02.2021 passed in the aforesaid Special Leave Petition in Court today, which is taken on record.

It appears that challenging the office orders dated 16.10.2014, 15.11.2014 and 22.11.2014 under Annexures-13, Annexure-23 and Annexure-27 respectively so also the letter dated 03.11.2014 under Annexure-17, the Appellant filed W.P.(C) No. 23250 of 2014, which was also dismissed vide order dated 17.02.2017 and the said order is under challenge in the present W.A. No. 66 of 2017.

When the matter was taken up on 12.11.2025, we asked the learned counsel for the Appellant to prepare and file a Page 2 of 3 fresh date chart indicating all the details and collect all the information from the Appellant regarding filing of different cases before this Court as well as before the Hon'ble Supreme Court.

Mr. Behuria, learned counsel appearing for the Appellant seeks two weeks further time to prepare a fresh date chart and file all the required documents.

Put up this matter on 16th January 2026.

(S.K. Sahoo, J.) ( S.S. Mishra, J.) PKSahoo Signature Not Verified Digitally Signed Signed by: PRAMOD KUMAR SAHOO Reason: Authentication Location: HIGH COURT OF ORISSA Date: 09-Dec-2025 12:40:20 Page 3 of 3

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