Orissa High Court
Mamata Purohit vs State Of Odisha And Ors on 22 September, 2022
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IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.24448 of 2022
Mamata Purohit .... Petitioner
Mr. Krishna Chandra Sahu, Adv.
-versus-
State of Odisha and Ors. .... Opposite Parties
Mr. Debasis Mohapatra, SC
(for S & ME Deptt.)
CORAM:
DR. JUSTICE S.K. PANIGRAHI
Order ORDER
No. 22.09.2022
01. 1. This matter is taken up through hybrid arrangement.
2. Heard learned counsel for the parties.
3. In this Writ Petition, the Petitioner who is serving as an
Assistant Teacher of Chithupada U.P. School,
Chithupada, in the district of Jharsuguda, seeks to quash
the order of rejection of her representation dated
24.03.2021 under Annexure-9 passed by the Opposite
Party No.1/ Principal Secretary, School and Mass
Education Department, Odisha, Bhubaneswar. She
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further seeks a direction from this Court to the Opposite
Parties to regularize her service with effect from
28.02.2004
as per the Resolution dated 28th February,
2004 passed by the Opposite Party No.2/ Secretary to
Government, Housing and Urban Development
Department, Odisha, Bhubaneswar. She also prays for a
direction to the Opposite Parties to grant her all
consequential service and financial benefits as a regular
employee with effect from 28.02.2004.
4. At the outset, learned counsel for the Petitioner
submits that this Court has earlier decided the similar
issue in the case of Harapriya Patra -vrs. State of Odisha
and Ors. vide common judgment dated 25.08.2022 passed
in WPC (OAC) No.2709 of 2016 and batch of Writ
Petitions. Hence, he submits that this Writ Petition may
be disposed of in the light of the judgment passed in the
case of Harapriya Patra (supra).
5. Learned Standing Counsel for the Department of
School and Mass Education submits that he has no
objection, if this matter is disposed of in the light of the
judgment passed in the case of Harapriya Patra (supra).
6. On perusal of the records and the judgment passed in
the case of Harapriya Patra (supra), it appears that
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similar issue has already been decided by this Court in
the said judgment which was disposed of on 25.08.2022.
The ordering portion of the said judgment is as follows.
"63. Therefore, this Court is inclined to iterate
that the Petitioner has been appointed in the
post of Trained Graduate Post since 24.01.1994
and has served more than 28 years as Trained
Graduate Teacher against a substantive vacant
post. The State Government itself in its
Resolution No.4942 dated 28.02.2004 under
Clause-7 decided to declare the Non-Regular
Teaching and Non-teaching staff as regular
Government Servant as on date of takeover i.e.
on 28.02.2004. Therefore, when the
Government itself has decided to regularise the
service of the staffs like the present Petitioner
and declare them as Government Servant, no
departure from the same will be permissible in
the law and it is incumbent on the part of the
Opposite Parties to provide regular service
benefits as due and admissible to the present
Petitioner with effect from the date of her initial
joining as Trained Graduate Teacher.
64. In light of the above-mentioned facts and
precedents cited hereinabove, the Court is not
inclined to allow for the regularization of the
service of the Petitioner from 1994. The
Opposite Parties are hereby directed to
regularize the services of the Petitioner from the
date of Government resolution i.e. 28.02.2004
and extend the benefits for the same.
65.Accordingly, all the Writ Petitions are
disposed of."
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7. In such view of the matter, this Writ Petition is
disposed of in the light of the common judgment dated
25.08.2022 passed in WPC (OAC) No.2709 of 2016 and
batch of Writ Petitions by quashing the order dated
24.03.2021 under Annexure-9 passed by the Opposite
Party No.1/ Principal Secretary, School and Mass
Education Department, Odisha, Bhubaneswar. However,
the authorities shall examine the present Writ Petition in
the light of the common judgment dated 25.08.2022
passed in WPC (OAC) No.2709 of 2016 and if the issue
involved therein is squarely covered in the present case,
the authorities shall consider the Petitioner's case in
accordance with law as expeditiously as possible
preferably within a period of three months from the date
of production of a copy of this order.
8. Urgent certified copy of this order be granted on
proper application.
(Dr. S.K. Panigrahi)
Judge
B.Jhankar
