Manikamala Acharya vs State Of Odisha
2022 Latest Caselaw 7011 Ori

IN THE HIGH COURT OF ORISSA AT CUTTACK

          WP(C) No.20424 of 2017

1. Manikamala Acharya
2. Ajit Ranjan Mali
3. Mohan Mahakur
4. Ch. Sarita Ku. Subudhi
5. Manoj Kumar Panda
6. Sunita Mohankuda
7. Ramesh Majhi
8. Nilakantha Pujari
9. Sansai Randhari
10. K. Prasanth Kumar
11. Anand Prasad Saha
12. Nirupama Pujari
13. S. Srirama Sastry
14. B. Suresh
15. Surya Narayan Bhatra
16. Rita Senapati
17. Bhusanlal
18. Madhusmita Pradhan
19. Tanushree Sobor
20. Gobanrdhan Sahu          ....   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
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                                     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.16275 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.

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

( S.K. Sahoo) Judge

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W.P.(C) No.20424 of 2017

06. 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 staff of one of the Ekalavya Model Residential Schools, namely, Ekalavya Model Residential School, Hirli in the district of Nabarangpur 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

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common judgment dated 29.09.2022 and this case is squarely covered by the ratio laid 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

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