WP(C)/7679/2021
2021 Latest Caselaw 3092 Ori

                                  W.P.(C) No. 7679 of 2021




02.   02.03.2021           This matter is taken up through hybrid arrangement
                   (virtual/physical mode).
                            Heard Mr. D.N. Rath, learned counsel for the petitioners
                   and Mr. B. Mohanty, learned Standing Counsel for School and Mass
                   Education Department.
                         The petitioners have filed this writ petition seeking direction
                   to the opposite parties to treat them to be absorbed as Sikhya
                   Sahayaks with effect from 31.07.2008 since the petitioners are
                   engaged in the vacant post of Sikhya Sahayaks and are having
                   same qualification as that of the Sikhya Sahayak and are
                   performing the same duty in a primary school as per the policy
                   decision of the State Government and accordingly treat the
                   petitioners as Junior Teachers w.e.f. 31.07.2011 and Regular
                   Primary School Teacher w.e.f. 31.07.2014 in terms of the resolution
                   dated 16.02.2008 of the Government.
                         In course of hearing, learned counsel for the petitioners
                   submits that highlighting the grievance, the petitioners have 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 petitioners,
                   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 petitioners 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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(DR. B.R. SARANGI, J) Ajaya