2 04.03.2021 The Matter Is Taken Up ... vs Unknown
2021 Latest Caselaw 3203 Ori

                               W.P.(C) No. 8076 of 2021




02   04.03.2021            The matter is taken up through video conferencing.
                           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 28.06.2008 since the petitioners are
                  engaged in the vacant post of Sikhya Sahayaks and are having
                  same qualification as that of the Sikhya Sahayaks 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 Jr. Teachers w.e.f. 28.06.2011 and Regular Primary
                  School Teacher w.e.f. 28.06.2014 in terms of the resolution of the
                  Government dated 16.02.2008 and 04.12.2013.
                        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.


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

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