Bhagyadhar Samal vs State Of Odisha
2022 Latest Caselaw 6999 Ori

IN THE HIGH COURT OF ORISSA AT CUTTACK

         WP(C) No.20423 of 2017

1. Bhagyadhar Samal
2. Mr. Hrushikesh Prusty
3. Debasis Majhi
4. Susila Mukhi
5. Pius Munda
6. Sabita Behera
7. Manoj Kumar
Dalbehera
8. Debananda Kishan
9. Hemanta Kumar Mandal
10. Bandita Pattanaik
11. Gyana Ranjan Sahani
12. Asha Verma
13. Sujit Kumar Mishra
14. Subrata Mahapatra
15. Kirana Kumar Sahu
16. Jyotiranjan Dash
17. Biswajit Mohapatra
18. Soumyaranjan Das
19. Tushar Misra         ....     Petitioners


               Mr. Budhadev Routray, Senior
               Advocate

                 -versus-

1. State of Odisha
2. Orissa Model Education
Society (OMTES)
3. Director, S.T. & S.C
Development
Department-cum- Member
Secretary
4. Union of India
                            .... Opp. Parties
                                        // 2 //




                                      Mr. Arupananda Das
                                      Addl. Government Advocate
                                      Mr. Bigyan Kumar Sharma,
                                      Advocate for opposite party
                                      no.2

                                       CORAM:
                                  JUSTICE S.K. SAHOO

                                        ORDER

Order No.                            01.12.2022
                                  I.A. No.14923 of 2022

05. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

This is an application for impletion of the parties. After hearing the learned counsel for the respective parties, Government of Odisha represented through the Principal Secretary, Finance Department, Lokseva Bhawan, Bhubaneswar, District Khurda is arrayed as opposite party no.5.

Since the learned counsel for the State is also representing such party, no further notice need be served on the opposite party no.5.

Accordingly, the I.A. is disposed of.

( S.K. Sahoo) Judge

I.A. No.16192 of 2022

06. This application has been filed to implead the legal heirs of the petitioner no.8, namely, Debananda Kishan who died on 04.07.2020.

It is submitted by the learned counsel for the petitioner that

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petitioner no.8 has died on 04.07.2020 leaving behind his wife namely, Susama Kishan and she be impleaded as petitioner no.8(a) in place of her deceased husband to the writ petition.

Learned counsel for the opposite parties have no objection. Prayer is allowed.

Accordingly, the I.A is disposed of.

( S.K. Sahoo) Judge

I.A. No.14860 of 2022 This is an application for deletion of the names of the

07. petitioners nos. 9, 10, 18 and 19, namely, Hemanta Kumar Mandal, Bandita Patanaik, Soumyaranjan Das and Tushar Misra respectively from the cause title.

Learned counsel for the State as well as the learned counsel for opposite party no.2 has no serious objection.

Considering the averments made in the interim application and on hearing the learned counsel for the respective parties, the prayer is allowed.

The names of the petitioners nos.9, 10, 18 and 19 are deleted from the cause title.

Accordingly, the I.A. is disposed of.

Learned counsel for the petitioners has filed the consolidated cause title in Court today, which is taken on record.

( S.K. Sahoo) Judge

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W.P.(C) No.20423 of 2017

08. Heard Mr. Budhadev Routray, learned Senior Advocate appearing for the petitioners, Mr. Arupananda Das, learned Additional Government Advocate appearing for the State of Odisha and Mr. Bigyan Kumar Sharma, learned counsel appearing for the opposite party no.2 Orissa Model Tribal Education Society (OMTES).

Prayer has been made in this writ petition to declare the resolution dated 28.06.2017 passed in the 26th meeting of Board of Governors of Odisha Model Tribal Education Society (OMTES) as invalid and inoperative and for regularization of the services of the petitioners.

It is the case of the petitioners that they are the teaching and non-teaching staffs of one of the Ekalavya Model Residential Schools, namely, Ekalavya Model Residential School, Lahunipada in the district of Sundargarh and they are continuing since 2004 and the opposite parties are not regularizing their services against the respective posts, which are created and sanctioned by the competent authority i.e. opposite party no.1. It is the further stated that the petitioners being treated as contractual teachers are getting a very meager amount towards their remuneration though the petitioners are all qualified against their respective posts.

Learned counsel for the petitioners submitted that similar matters were filed before this Court in W.P.(C) No.20401 of 2017 and W.P.(C) No.20426 of 2017 and both the matters were analogously heard and disposed of by a common judgment dated 29.09.2022 and this case is squarely covered by the ratio laid

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down in the said judgment.

The copy of the judgment was handed to the learned Additional Government Advocate for the State and on perusal of the same, he does not dispute such aspect. The learned counsel for the opposite party no.2 also concurs with the submission of the learned counsel for the petitioners.

Taking into account the observation made by this Court in paragraphs-14, 15 and 16 of the judgment, it is ordered that the matter needs to be revisited by the Finance Department keeping in view the peculiar facts and circumstances as narrated in the writ petition. The writ petition is therefore, disposed of with a direction to the Secretary, Finance Department (opposite party no.5) to consider the proposal of the Administrative Department afresh in terms of the observations made in the judgment passed in the connected writ petitions disposed of on 29.09.2022. Such exercise shall be completed within a period of two months from the date of communication of this order or on production of certified copy thereof by the petitioners.

Issue urgent certified copy as per Rules.

( S.K. Sahoo) Judge P