2 04.02.2021 This Matter Is Taken ... vs Unknown
2021 Latest Caselaw 1384 Ori

                                 W.P.(C) No.1096 of 2021




02   04.02.2021              This         matter   is   taken   up   through    Video
                  Conferencing because of COVID-19.
                                Heard Mr. Durgesh Narayan Rath, learned
                  counsel for the petitioners and Mr. Dipankar Bhardwaj,
                  learned Standing Counsel for School and Mass Education
                  Department.
                                In the present writ petition, the petitioners
                  seek for a direction to treat the petitioners to be
                  absorbed      as        Sikhya   Sahayaks     with   effect   from
                  08.07.2008, Junior Teachers with effect from 08.07.2011
                  and Regular Primary School Teacher with effect from
                  08.07.2014 in terms of the Resolution of the Government
                  dated 16.02.2008.
                                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
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                  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.
                                Considering the limited nature of grievance
                        2




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 petitioner
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

.