Santosh Kumar Panda vs State Of Odisha & Ors
2021 Latest Caselaw 11728 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No. 34604 of 2021

              Santosh Kumar Panda                      ....           Petitioner

                                     Mr. K.C. Sahu, Advocate

                                 -versus-
              State of Odisha & Ors.      ....                      Opp. Parties

                                     Mr. B. Mohanty, Standing Counsel
                                     for School and Mass Education
                                     Department for O.P. No.1

                                    CORAM:
                              JUSTICE M.S. SAHOO
                                      ORDER

Order No. 15.11.2021

01. This matter is taken up through hybrid mode.

This writ petition has been filed for issuance of direction to the opposite parties to regularize the services of the petitioner as a Trained Graduate Teacher (TGT) w.e.f. 28.02.2004, by antedating the regularization of the services of the petitioner as per the government resolution under Annexure-2.

Heard Mr. K. C. Sahu, learned counsel for the petitioner and Mr. B. Mohanty, learned Standing Counsel (School and Mass Education Department) for opposite party no.1.

Learned counsel for the petitioner submits that highlighting all his grievances, though the petitioner has filed a representation on 15.07.2020 under Annexure-19 before the Principal Secretary, School and Mass Education Department (opposite party no.1), till date the matter has not proceeded further. In such background, he prays that a direction be issued to the said opposite party to take a decision on the above noted representation within a specific time period and also prays for liberty to file certified copy of this order along with all relevant // 2 //

documents/ copies of judgments.

Considering the limited nature of grievance raised by the petitioner and the prayer made by the learned counsel for the petitioner, the writ petition is disposed of at the stage of admission, directing the Principal Secretary, School and Mass Education Department (opposite party no.1) to take a decision in accordance with law on the above noted representation dated 15.07.2020 under Annexure-19 to the writ petition within a period of 3 (three) months from the date of receipt of copy of this order along with all other relevant circulars.

However, it is clarified that this Court has not expressed any opinion on the merits of the case, in any manner, whatsoever.

Issue urgent certified copy as per rules.

(M.S. Sahoo) Judge

RJ