2 06.04.2021 The Matter Is Taken Up ... vs Education Department
2021 Latest Caselaw 4625 Ori

                             W.P.(C) No. 12076 of 2021




02   06.04.2021           The matter is taken up through video conferencing
                  mode.
                          Heard   Mr.   D.N.   Rath,   learned   counsel   for   the
                  petitioners and 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 08.08.2008 since the
                  petitioners are engaged in the vacant post of Sikhya
                  Sahayaks and are having same qualification as that of the
                  Sikhya Sahayaks 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 Jr.
                  Teachers w.e.f 08.08.2011 and Regular Primary School
                  Teacher w.e.f. 08.08.2014 in terms of the resolution of the
                  Government dated 16.02.2008 and 04.12.2013.
                       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 COVID-19 situation are
       continuing, learned counsel for the parties may utilize a soft
       copy of this order available in the High Court's website or
       print out thereof at par with certified copy in the manner
       prescribed, vide Court's Notice No.4587, dated 25th March,
       2020.


                                           ...................................

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