WP(C)/16001/2021
2021 Latest Caselaw 6207 Ori

                             W.P.(C) No.16001 of 2021




2.   08.06.2021         The matter is taken up by video conferencing mode.
                        Heard Mr. S. Behera, 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 the petitioner to be
                  absorbed as Sikhya Sahayaks with effect from 30.07.2008
                  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 petitioner as Jr.
                  Teachers w.e.f. 30.07.2011 and Regular Primary School
                  Teacher w.e.f. 30.07.2014 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.
                 As the restrictions due to resurgence of COVID-19
        situation are continuing, learned counsel for the parties may
        utilize a printout of the order available in the High Court's
        website, at par with certified copy, subject to attestation by
        the concerned advocate, in the manner prescribed vide
        Court's Notice No.4587, dated 25th March, 2020 as modified
        by Court's Notice No. 4798 dated 15th April, 2021.



                                     ....................................

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