WP(C)/21106/2010
2021 Latest Caselaw 3977 Ori

                                    WP(C) No. 21106 of 2010




03.   22.03.2021         The   matter    is   taken   up   through   hybrid   arrangement
                   (virtual/physical mode).
                         Heard Mr. B. Singh, learned counsel for the petitioner and Mr.
                   S. Jena, learned Standing Counsel for School and Mass Education
                   Department.
                         The petitioner files this writ application seeking direction to
                   the opposite parties to declare him as Headmaster of Budhikapudi
                   High School, Budhikapudi in the district of Keonjhar.
                         Mr. B. Singh, learned counsel for the petitioner states that
                   since the petitioner is working as Headmaster in-charge, he should
                   be declared as regular Headmaster of Budhikapudi High School,
                   Budhikapudi in the district of Keonjhar and be extended with all
                   benefits as due and admissible to him in accordance with law.
                         Mr. S. Jena, learned Standing Counsel for School and Mass
                   Education Department has contended that the matter has been
                   considered by the apex Court in Pabitra Mohan Dash etc. v. State
                   of Orissa, AIR 2001 SC 560, therefore the petitioner's case may be
                   considered in the light of the judgment passed by the apex Court in
                   the said case.
                         Considering the submissions made by learned counsel for the
                   parties and after going through the record, this Court disposes of the
                   writ petition with the direction to the opposite parties that the claim
                   of the petitioner be considered in the light of the judgment of the
                   apex Court in the case of Pabitra Mohan Dash (supra), as
                   expeditiously as possible, preferably within a period of three months
                   from the date of communication of this order.
                         With the above observation and direction, the writ petition
                   stands disposed of.
                         Issue urgent certified copy as per rules.


      GDS
                                                           ..................................
                                                           DR. B.R. SARANGI, J.