Orissa High Court
Samarjit Ghosh vs State Of Odisha & Ors. .... Opposite ... on 24 November, 2025
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.33051 of 2025
Samarjit Ghosh .... Petitioner
Mr. P.K. Jena, Adv.
-versus-
State of Odisha & Ors. .... Opposite Parties
Mr. A. Tripathy, AGA
COROM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
24.11.2025 Order No
01. 1. This matter is taken up through Hybrid Mode.
2. Heard learned counsel for Petitioner and learned counsel for the State-Opposite Parties.
3. The present Writ Petition has been filed inter alia with the following prayer:-
"Therefore, under the above facts and circumstances, it is most respectfully prayed that this Hon'ble Court may graciously be pleased to admit this writ application, issue Rule NISI calling upon the opp.parties to show cause and after hearing the parties be pleased to direct the opp. party no.3 to grant the RACP and required increment as per service seniority in favour of the petitioner otherwise the petitioner will face irreparable loss and injury and the representation of the petitioner under Annexure -3 dated 10.10.2025 considered within a stipulate time period.
And further pass any order (s) as deem fit and proper in the facts and circumstances of the case.
// 2 // And for this act of kindness the petitioner shall, as in duty bound ever pray."
4. In course of hearing, learned counsel for the Petitioner state that highlighting his grievances, the Petitioner has made a representation to Opposite Party No.3 vide Annexure-3 and the same may be directed to be considered within a stipulated time, to which learned Counsel for the State has no objection.
5. As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the Writ Petition directing Opposite Party No.3 to consider the representation filed by the petitioner vide Annexure-3 in accordance with law within a period of three (3) months from the date of production of certified copy of this order.
Accordingly, the Writ Petition stands disposed of.
(Biraja Prasanna Satapathy) Judge Jyoti Signature Not Verified Digitally Signed Signed by: JYOTIPRAVA BHOL Reason: Authentication Location: HIGH COURT OF ORISSA Date: 25-Nov-2025 16:42:19 Page 2 of 2