WP(C)/12729/2021
2021 Latest Caselaw 4806 Ori

                                    W.P.(C) No. 12729 of 2021




02.    08.04.2021         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 20.06.2008 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.
                    20.06.2011 and Regular Primary School Teacher w.e.f. 20.06.2014 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)