WP(C)/8069/2021
2021 Latest Caselaw 3320 Ori

                                   W.P.(C) No. 8069 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 petitioner and Mr. B.
                   Prusty, learned Standing Counsel for School and Mass Education
                   Department.
                          The petitioner has filed this writ petition seeking direction to the
                   opposite parties to treat her to be absorbed as Sikhya Sahayaks with effect
                   from 08.07.2008 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. 08.07.2011 and Regular Primary School Teacher w.e.f.
                   08.07.2014 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.


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

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