Bijaya Kumar Choudhury vs State Of Odisha And Others
2022 Latest Caselaw 367 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No. 40458 of 2021

 Bijaya Kumar Choudhury                  .....                 Petitioners
 and others
                                               Mr. B. Satpathy, Advocate
                                    Vs.
 State of Odisha and others           .....               Opposite parties
                                                          State Counsel


            CORAM:
               DR. JUSTICE B.R. SARANGI

                                         ORDER

18.01.2022

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

2. The petitioners have filed this writ petition seeking direction to the opposite party no.1 to issue engagement order in their favour by engaging them as Sikshya Sahayak in respect of Nawarangpur district in terms of the direction rendered by this Court in W.A. No.701 of 2019 and batch within a stipulated time.

3. In course of hearing, learned counsel for the petitioners states that the petitioners have already made representation before opposite party no.1 vide Annexure-1, and the same may be directed to be disposed of within a stipulated time taking into consideration the judgment of this Court in the case of Babita Satpathy v. State of Odisha (W.A. No. 701 of 2019 and batch disposed on 23.12.2020) within a stipulated time.

4. Considering the facts and circumstances of this case, but, however, without expressing any opinion on the merits

of the case, this writ petition stands disposed of directing opposite party no.1 to consider the representation filed by the petitioners under Annexure-1 taking into consideration the judgment of this Court in the case of Babita Satpathy v. State of Odisha (W.A. No. 701 of 2019 and batch disposed on 23.12.2020), and pass a reasoned and speaking order as expeditiously as possible, preferably within a period of three months from the date of receipt of the certified copy of this order.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020, as modified by Court's notice no. 4798 dated 15th April, 2021, and Court's Office Order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.

Ashok (DR. B.R. SARANGI) JUDGE