Jadumani Hati And Others vs State Of Odisha And Others
2021 Latest Caselaw 10806 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No.29698 of 2021

Jadumani Hati and others                      .....                  Petitioners
                                                      Mr. D.N. Rath, Advocate
                                           Vs.
State of Odisha and others                   .....              Opposite parties

                                                      Standing Counsel S&ME
              CORAM:
                 DR. JUSTICE B.R. SARANGI

                                            ORDER

08.10.2021 Order No. The matter is taken up by hybrid mode.

2. Heard Mr. D.N. Rath, learned counsel for the petitioners and Mr. B. Mohanty, 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 the petitioners to be absorbed as Sikhya Sahayaks with effect from 14.07.2008 since the petitioners are engaged in the vacant post of Sikhya Sahayaks and are having same qualification as that of the Sikhya Sahayak 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. 14.07.2011 and Regular Primary School Teacher w.e.f. 14.07.2014 in terms of the resolution dated 16.02.2008 of the Government.

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-10 and the same may be directed to be disposed of within a stipulated time in the light of the judgment of this Court in the case of Dhananjaya

Charan Dey v. State of Orissa, 2020 (II) ILR CUT 84, 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-10 in the light of the judgment of this Court in the case of Dhananjaya Charan Dey mentioned supra, 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.

Issue urgent certified copy as per rules.

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