Braja Mohan Alda & Ors vs State Of Odisha & Ors
2021 Latest Caselaw 10745 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                       W.P.(C) No. 31629 of 2021

 Braja Mohan Alda & Ors.                  .....                   Petitioners
                                                             Mr. S.K. Dash,
                                                                  Advocate
                                   Vs.
 State of Odisha & Ors.                   .....              Opposite Parties
                                                             State Counsel


            CORAM:
               DR. JUSTICE B.R. SARANGI
                                          ORDER

07.10.2021

Order No. This matter is taken up through hybrid mode.

2. Heard Mr. S.K. Dash, learned counsel for the petitioners and learned Standing Counsel for School and Mass Education Department.

3. 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 02.07.2008 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 02.07.2011 and Regular Primary School Teacher w.e.f. 02.07.2014 in terms of the resolution of the Government dated 16.02.2008 and 04.12.2013.

4. 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-8 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.

5. 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-8 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 certified copy this order.

6. Issue urgent certified copy as per rules.

(DR. B.R. SARANGI) JUDGE Alok