2 30.04.2021 The Matter Is Taken Up ... vs Standing Counsel For School And ...
2021 Latest Caselaw 5730 Ori

                                  W.P.(C) No. 15128 of 2021




02   30.04.2021              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 02.08.2008
                  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 02.08.2011 and Regular
                  Primary School Teacher w.e.f. 02.08.2014 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 resurgence of COVID-19 situation are continuing,
                  learned counsel for the parties may utilize a print out of the order available in the
                  High Court's website, at par with certified copy, subject to attestation by the
                  concerned advocate, in the manner prescribed, vide Court's Notice No.4587 dated
                  25th March, 2020, as modified by Court's notice no. 4798 dated 15th April, 2021.


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

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