WP(C)/1752/2021
2021 Latest Caselaw 1388 Ori

                                W.P.(C) No. 1752 of 2021




02.   04.02.2021            The matter is taken up through video conferencing.
                            Heard Mr. D.N. Rath, learned counsel for the petitioner
                   and Mr. B. Mohanty, learned Standing Counsel for School and Mass
                   Education Department.
                         The petitioner has filed this writ petition seeking direction to
                   the opposite parties to treat her to be absorbed as Sikhya
                   Sahayaks with effect from 14.07.2008 since the petitioner is
                   engaged in the vacant post of Sikhya Sahayaks and is having same
                   qualification as that of the Sikhya Sahayak and is 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. 14.07.2011 and Regular Primary School Teacher
                   w.e.f. 14.07.2014 in terms of the resolution dated 16.02.2008 of
                   the Government.
                         In course of hearing, learned counsel for the petitioner
                   submits that highlighting the grievance, the petitioner has 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 petitioner,
                   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 petitioner 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.


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