2 07.04.2021 The Matter Is Taken Up ... vs Standing Counsel For School And ...
2021 Latest Caselaw 4730 Ori

                                 W.P.(C) No. 12080 of 2021




02   07.04.2021             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
                  31.05.2008 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
                  31.05.2011 and Regular Primary School Teacher w.e.f. 31.05.2014 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.)