Orissa High Court
Dr. Uttam Kumar Samanta vs Kiit University on 12 November, 2025
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No.66 of 2017
Dr. Uttam Kumar Samanta .... Appellant
Mr. Nityabrata Behuria,
Advocate
-versus-
KIIT University, .... Respondents
Bhubaneswar and others
Mrs. Pami Rath,
Senior Advocate for respondents
nos.1 to 4
Mr. J.K. Mishra, Senior Advocate
along with Mr. Purna Chandra
Behera, Advocate for
respondent no.5
Mr. Jateswar Nayak,
Addl. Government Advocate for
respondent no.6
Mr. P.K. Parhi, D.S.G.I. along
with Mr. J.B. Mohanty, C.G.C.
for respondent no.7
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE S.S. MISHRA
ORDER
Order No. 12.11.2025 13. 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, Page 1 of 3 learned Senior Advocate appearing for the respondents nos.1 to 4.
During course of argument, it is brought to our notice by the learned Senior Advocate for the respondents nos.1 to 4 that challenging the order dated 29.09.2014 passed in W.P.(C) No.17171 of 2011, one review petition was filed by the appellant bearing RVWPET No.172 of 2014, which was dismissed as withdrawn. It is also brought to our notice that the appellant filed another review petition i.e. RVWPET No.111 of 2017 challenging the order dated 19.04.2017 passed in Writ Appeal No.405 of 2014 and the said review petition was also dismissed. Though the appellant has annexed the copy of the appeal memo in Writ Appeal No.405 of 2014, but the order passed in the said writ appeal was not annexed to this writ appeal.
However, Mrs. Rath, learned Senior Advocate has produced the judgment and order dated 19.04.2017 passed in the aforesaid Writ Appeal No.405 of 2014, which was dismissed and in that writ appeal, specific prayer was made by the appellant not only to enhance the back wages from 60% to 100% but also for consequential benefits like regularization of his service after completion of probation period and promotion. The copies of the orders passed in RVWPET No.172 of 2014, Writ Appeal No.405 of 2014 Page 2 of 3 and RVWPET No.111 of 2017 filed by the learned Senior Advocate for the respondent nos.1 to 4 are taken on record.
It is also stated by the learned counsel for the appellant that against the judgment and order dated 19.04.2017 passed in Writ Appeal No.405 of 2014, the appellant approached the Hon'ble Supreme Court in S.L.P., but nowhere either in the present writ appeal or in the date chart, the same finds place.
Since many things have not been mentioned in the date chart, Mr. Behuria, learned counsel for the appellant seeks some time to prepare and file a 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 and bring it to the notice of this Court on the next date.
List this matter on 08.12.2025 on the top of the list.
( S.K. Sahoo) Judge ( S.S. Mishra) Judge Signature RKM Not Verified Digitally Signed Signed by: RABINDRA KUMAR MISHRA Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 14-Nov-2025 12:17:59 Page 3 of 3