WP(C)/31229/2020
2021 Latest Caselaw 239 Ori

                           W.P.(C) No.31229 of 2020




02.   06.01.2021                  This matter is taken up through Video Conferencing
                   mode.
                                  Heard learned counsel for the parties.
                                  Looking to the limited request involved herein and as
                   this Court finds, the representation of the petitioner involving the
                   matter vide Annexure-4 since pending consideration, this Court
                   without expressing any opinion on the merits of the case disposes
                   of the writ petition directing the Commissioner-cum-Secretary to
                   the Govt.,     School   and   Mass   Education   Department, Odisha,
                   Bhubaneswar, opposite party no.1 to look into the grievance of the
                   petitioner vide Annexure-4 and take a lawful decision in the matter,
                   taking into consideration the grounds raised in the writ petition, the
                   documents appended thereto as well as the decisions held by the
                   Hon'ble Punjab and Hariyana High Court in Harbans Lal Vrs.
                   State of Punjab and others, passed in CWP No.2371 of 2010 and
                   the same has been upheld by the Hon'ble apex Court in SLP(c)
                   No.23578 of 2012, SLP(c) No.17901 of 2011 in the case of State of
                   Punjab and others Vrs. Harbans Lal and in the case of Jeewan
                   Lata Vrs. State of        Punjab and others, passed in CWP
                   No.10238 of 2017.
                                  The entire exercise shall be completed giving all
                   consequential benefits in favour of the petitioner within a period of
                   one and half months from the date of communication of copy of this
                   order, copy of the judgments cited hereinabove, so also copy of the
                   writ petition by the petitioner.
                                  As restrictions are continuing for COVID-19, learned
                   counsel 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
                   25.03.2020.


                                                                  .....................................
                                                                   Biswanath Rath, J.

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