2 03.03.2021 The Matter Is Taken Up ... vs Unknown
2021 Latest Caselaw 3184 Ori

                                W.P.(C) No. 7867 of 2021




02   03.03.2021            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 him to be absorbed as Sikhya Sahayak
                  with effect from 19.02.2009 since the petitioner is engaged in the
                  vacant post of Sikhya Sahayak and is having same qualification as
                  that of the Sikhya Sahayaks 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.   Teacher   w.e.f.
                  19.02.2012 and Regular Primary School Teacher w.e.f. 19.02.2015
                  in terms of the resolution of the Government dated 16.02.2008 and
                  04.12.2013.
                        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.


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

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