Bangaraju Timaka & Ors vs State Of Odisha & Ors
2021 Latest Caselaw 9464 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                WP(C) No. 26579 of 2021

            Bangaraju Timaka & Ors.               ....                   Petitioners
                                                          Mr. D.N. Rath, Advocate
                                              -Versus -
            State of Odisha & Ors.                ....           Opposite Parties
                                                   Standing Counsel for S & ME
                                                                   Department.

                        CORAM:
                         DR. JUSTICE B.R. SARANGI

ORDER_ 09.09.2021

Order No. The matter is taken up by video conferencing mode.

2. Heard Mr. D.N. Rath, 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 25.06.2008 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 Junior Teachers w.e.f. 25.06.2011 and Regular Primary School Teacher w.e.f. 25.06.2014 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 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-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.

6. Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge A.K. Rana