WP(C)/8065/2021
2021 Latest Caselaw 3310 Ori

                                       W.P.(C) No. 8065 of 2021




02.   05.03.2021              The matter is taken up through hybrid arrangement (virtual/physical
                   mode).
                              Heard Mr. D.N. Rath, learned counsel for the petitioners and Mr. B.
                   Prusty, 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 08.08.2008 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 Jr. Teachers
                   w.e.f. 08.08.2011 and Regular Primary School Teacher w.e.f. 08.08.2014 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.


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

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