Orissa High Court
WP(C)/37905/2020 on 5 January, 2021
W.P.(C) No.37905 of 2020
02. 05.01.2021 This matter is taken up through Video Conferencing
mode.
Heard learned counsel for the parties.
Looking to the limited request involved herein and as
this Court finds, the representation of the petitioner involving the
matter vide Annexure-3 since pending consideration, this Court
without expressing any opinion on the merits of the case disposes
of the writ petition directing the Commissioner-cum-Secretary,
School and Mass Education Department, Odisha, opposite party
no.1 to look into the grievance of the petitioner vide Annexure-3
and take a lawful decision in the matter, taking into consideration
the grounds raised in the writ petition, the documents appended
thereto as well as the decisions held by the Hon'ble apex Court in
the case of Union of India and Ors. Vrs. N.R.Parmar and Ors.,
2012 (13) SCC 340, in the case of Harbans Lal Vrs. The State
of Punjab and Ors., (CWP No.2371 of 2010, decided on
31.8.2010), by the High Court of Punjab and Haryana, which has
been upheld by the Hon'ble Apex Court in SLP(C) No.23578 of 2012
[SLP(C) CC No.18901 of 2011] disposed of on 30.07.2012 and also
in the case of Jeewan Lata Vrs. State of Punjab and others,
(CWP No.10238 of 2017 (O&M) decided on 10.05.2019).
The entire exercise shall be completed giving all
consequential benefits in favour of the petitioner within a period of
one and half months from the date of communication of copy of this
order, copy of the judgments cited hereinabove, so also copy of the
writ petition by the petitioner.
As restrictions are continuing for COVID-19, learned
counsel may utilize the soft copy of this order available in the High
Court's website or print out thereof at par with certified copies in
the manner prescribed, vide Court's Notice No.4587, dated
25.03.2020.
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Biswanath Rath, J.
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