Pratima Ray vs State Of Odisha & Others
2023 Latest Caselaw 6838 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No.18157 of 2023

                 Pratima Ray                         ....          Petitioner

                                                     Mr. S. Patra, Advocate.

                                         -versus-

                 State of Odisha & others            ....        Opp. Parties


                                                              State Counsel

                                  CORAM:
                    JUSTICE BIRAJA PRASANNA SATAPATHY
                                        ORDER

Order No.                               06.06.2023

    1.      1.      This matter is taken up through Hybrid Arrangement

            (Virtual/Physical) Mode.

2. Heard Mr. S. Patra, learned counsel for the petitioner

and Mr. N.N. Satapathy, learned Standing Counsel for

School & Mass Education Department.

3. The petitioner has filed this writ petition seeking

direction to the opposite parties to extend them the benefits

in terms of the judgment passed by this Court in W.P.(C)

No.31679 of 2011 disposed of on 05.03.2020 (Dhananjay

Charan Dey v. State of Odisha) under Annexure-2.

4. Mr. S. Patra, learned counsel for the petitioner

contended that the petitioner is one of those 619 eligible

teachers working as Sikhya Sahayak and her services should // 2 //

have been regularized taking into consideration their initial

date of appointment.

5. Learned Standing Counsel for the School & Mass

Education Department contended that nothing has been

placed on record to indicate whether the petitioner belongs

to those 619 eligible teachers and was working as Sikhya

Sahayak or not. In any case, if the petitioner belongs to those

619 eligible teachers, as per the judgment under Annexure-2,

her case shall be considered in accordance with law.

6. Considering the contention raised by learned counsel

for the parties and after going through the records, this writ

petition stands disposed of granting liberty to the petitioner

to file a fresh representation before the authority concerned

within two weeks hence raising all the grievances raised in

this writ petition. If such a representation is filed, the same

shall be considered by the authority taking into

consideration the law laid down by this Court in W.P.(C)

No.20933 of 2020; Dhananjay Charan Dey's case (supra), as

expeditiously as possible, preferably within a period of three

months from the date of communication/production of

certified copy of this order.

7. Issue urgent certified copy as per rules.

                                                                           (Biraja Prasanna Satapathy)
amit                                                                              Vacation Judge

       AMIT KUMAR Digitally signed by AMIT
                  KUMAR MOHANTY

       MOHANTY    Date: 2023.06.12 13:33:26
                  +05'30'