WP(C)/11598/2021
2021 Latest Caselaw 4529 Ori

                                  W.P.(C) No. 11598 of 2021




02.   05.04.2021           The matter is taken up by video conferencing mode.
                           Heard Mr. D.N. Rath, learned counsel for the petitioners and Mr. B.
                   Mohanty, learned Standing Counsel for School and Mass Education
                   Department.
                           The petitioners have filed this writ petition seeking direction to the
                   opposite parties to treat them to be absorbed as Sikhya Sahayaks with effect
                   from 09.07.2008 since the petitioners are engaged in the vacant post of Sikhya
                   Sahayaks and are having same qualification as that of the Sikhya Sahayak and
                   are performing the same duty in a primary school as per the policy decision of
                   the State Government and accordingly treat the petitioners as Junior Teachers
                   w.e.f. 09.07.2011 and Regular Primary School Teacher w.e.f. 09.07.2014 in
                   terms of the resolution dated 16.02.2008 of the Government.
                           In course of hearing, learned counsel for the petitioners submits that
                   highlighting the grievance, the petitioners have made representation to opposite
                   party no.1 vide Annexure-10 and the same may be directed to be disposed of
                   within a stipulated time in the light of the judgment dated 05.03.2020 passed by
                   this Court in W.P.(C) No.31679 of 2011, to which learned Standing Counsel
                   for School and Mass Education Department has raised no objection.
                           In view of the aforesaid limited grievance of the petitioners, without
                   expressing any opinion on the merits of the case, this Court disposes of the writ
                   petition directing opposite party no.1 to consider and dispose of the
                   representation of the petitioners in Annexure-10 in the light of the judgment
                   dated 05.03.2020 passed by this Court in W.P.(C) No.31679 of 2011 and pass
                   appropriate order in accordance with law within a period of three months from
                   the date of production of authenticated/certified copy this order.
                           As the restrictions due to the COVID-19 situation are continuing,
                   learned counsel for the parties 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 25th March, 2020.


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Alok (DR. B.R. SARANGI, J)