2 27.01.2021 The Matter Is Taken Up ... vs The Petitioner Has Filed This Writ ...
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                               W.P.C. No. 38099 of 2020




02   27.01.2021          The matter is taken up through video conferencing mode.
                        Heard Mr. R. C. Jena, learned counsel for the petitioner.
                        The petitioner has filed this writ petition to quash the
                  resolution dated 17.11.2011 in Annexure-4 and declare the
                  petitioner as Sikhya Sahayak from the date of absorbed as
                  Sikhya Sahayak with effect from 03.05.2008 and extend all the
                  benefits    of   regularization   of   service   after   three   years   of
                  completion of service as Junior Teacher on 03.05.2011 and
                  thereafter regular teacher with effect from 03.05.2014 and
                  extend all the benefit as admissible to the post of Sikhya
                  Sahayak in view of judgment passed by this Court in Dhanjay
                  Charan Day v. State of Orissa, 2020 (I) OLR 706.
                        In course of hearing, learned counsel for the petitioner
                  states that the case of the petitioner is covered by the ratio
                  decided in Dhanjay Charan Day v. State of Orissa, 2020 (I)
                  OLR 706. It is further stated that highlighting the grievance, the
                  petitioner has made representation to opposite party no.1 vide
                  Annexure-6, but no decision has yet been taken. Therefore,
                  direction be issued to opposite party no.1 to consider the
                  representation of the petitioner in the light of the aforesaid
                  decision.
                         Considering the limited grievance of the petitioner and
                  without expressing any opinion on the merits of the case, this
                  Court disposes of the writ petition directing opposite party no. 1
                  to consider the representation of the petitioner vide Annexure-6
                  and pass appropriate order in the light of ratio decided in
                  Dhanjay Charan Day, 2020 (I) OLR 706 (supra) in accordance
                  with law within a period of three months from the date of
                  production of authenticated copy this order.


     Alok                                                .........................................
                                                          Dr.B.R.Sarangi,J.