2 30.03.2021 The Matter Is Taken Up ... vs Unknown
2021 Latest Caselaw 4403 Ori

                               W.P.(C) No. 11585 of 2021




02   30.03.2021            The matter is taken up through video conferencing.
                           Heard Mr. D.N. Rath, learned counsel for the petitioners and
                  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 02.08.2008 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 02.08.2011 and
                  Regular Primary School Teacher w.e.f. 02.08.2014 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.)