Debashis Panda vs. State Of Odisha
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Cause title — parties, addresses and appearances
ORDER 09.06.2026 Order No. 01
This matter is taken up through hybrid mode.
Heard learned counsel for the Petitioner and learned counsel appearing for the Opp. Parties.
Petitioner has filed the present writ petition inter alia with the following prayer:- “ It is, therefore, most humbly prayed that this Hon'ble Court be graciously pleased to admit this writ petition and pleased to issue:-
1) Writ/writs in the nature of writ of certiorari by quashing the Letter No.686 dated 14.05.2026 (U/Annexure-8) issued by the Additional Commissioner of CT & GST, CT & GST Territorial Range, Bhubaneswar (i.e. Opp Party No.3) rejected the proposal for promotion of the petitioner from the Post of Section Officer to Establishment Officer.
II) And further be pleased to issue Writ/Writs in the nature of Writ of Mandamus, directing the Opp Parties . to extend the benefit of promotion along with consequential service and financial benefits thereto.
III) Why direction shall not be given to the Opp. Parties specifically Opp. Party Nos.2 and 3 to consider the PARS as transmitted/submitted confidential manner by the Authority in which the petitioner is/was working in on the grounds that the petitioner never ever intimated/communicated that for the purpose of promotion PARs is to be submitted in HRMS portal is pre-requisite condition for promotion.
IV) Why direction shall not be given to the Opp Parties specifically Opp. Party No.3 to hold review DPC for the purpose of promotion solely on the grounds though the PARs transmitted by the authority in confidential under whom the petitioner is/was working not been uploaded in HRMS portal due to unaware of the PARs.
If the Opp. Parties fail to show any cause or show any insufficient cause, the afore said Rule be made absolute by issuing an appropriate writ/writ, And pass any other order/orders as would be deemed fit and proper in the facts and circumstances of the present case,
And for which act of kindness the Petitioner shall, as in duty bound, ever pray”.
However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioner to make a fresh representation before Opp. Party No.1 by enclosing all the relevant documents and citations in support of his claim, if any, within a period of two (2) weeks hence.
It is observed that if such representation is filed within the aforesaid time period, Opp. Party No.1 shall do well to take a lawful decision on the same within a period of two (2) months from the date of receipt of such representation. The order so passed by Opp. Party No.1 be communicated to the Petitioner. .
With the aforesaid observation and direction, the Writ Petition is disposed of.
(BIRAJA PRASANNA SATAPATHY) Vacation Judge Subrat
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