WP(C)/2128/2021
2021 Latest Caselaw 1132 Ori

                           W.P.(C) No.2128 of 2021




02.   01.02.2021              This     matter   is   taken   up    through   video
                   conferencing because of COVID-19.
                              Heard Mr. Durgesh Narayan Rath, learned
                   counsel for the petitioners and Mr. P.K. Panda, learned
                   Standing   Counsel     for   School     and    Mass   Education
                   Department.
                              In the present writ petition, the petitioners
                   seek for a direction to treat the petitioners as Sikhya
                   Sahayaks with effect from 17.07.2008, Junior Teachers
                   with effect from 17.07.2011 and Regular Primary School
                   Teacher with effect from 17.07.2014 in terms of the
                   Resolution of the Government dated 16.02.2008 and
                   04.12.2013.
                              Learned counsel for the petitioners submits
                   that ventilating their grievance, the petitioners have filed
                   a representation to the opposite party no.1 under
                   Annexure-10 which is stated to be pending.
                              Learned counsel for the petitioners further
                   submits that if a direction would be issued to opposite
                   party   no.1   to   consider      the   representation    under
                   Annexure-10 and dispose of the same on its own merit
                   in accordance with law within a stipulated time, then the
                   grievance of the petitioners shall be redressed.
                              Learned Standing Counsel for the School and
                   Mass Education Department, however has no serious
                   objection to that course of action.
                         2




                  Considering the limited nature of grievance
     and without delving into the merits of the case, the writ
     petition is disposed of with a direction to opposite party
     no.1    to   consider    the     representation       filed   by    the
     petitioners under Annexure-10 and dispose of the same
     in the light of the judgment dated 05.03.2020 passed by
     this Court in W.P.(C) No.31679 of 2011 under Annexure-
     11 and pass appropriate order in accordance with law,
     as expeditiously as possible preferably within a period of
     three    months        from     the    date    of     production     of
     certified/authenticated copy of this order.
                  The   opposite       party       no.1    shall   act   on
     production of certified/authenticated copy of this order
     along    with   the      copy     of   the     writ    petition     and
     representation.
                  As restrictions are continuing due to COVID-
     19 pandemic, learned counsel for the parties may utilize
     the soft copy of this order available in the High Court's
     official website or print out thereof at par with certified
     copies in the manner prescribed, vide Court's Notice No.
     4587 dated 25.03.2020.
                                                    .......................
                                                     P. Patnaik, J.

JB