Sairendri Jena & Others vs State Of Odisha And
2023 Latest Caselaw 13935 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.35605 of 2023

        Sairendri Jena & Others          ....                   Petitioners
                                                  Mr. S. Mishra, Advocate

                                      -versus-
        State of Odisha and              ....             Opposite Parties
        Others
                                              Mr. M.K. Balabantaray, AGA
                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                        ORDER

08.11.2023 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard Mr. S. Mishra, learned counsel for the petitioners and Mr. M.K. Balabantaray, learned Addl. Government Advocate for the State.

3. The petitioners have 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. Mishra, learned counsel for the petitioners contended that the petitioners are one of those 619 eligible teachers working as Sikhya Sahayak and their services should have been regularized taking into consideration their initial date of appointment.

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5. Learned Addl. Government Advocate for the State contended that nothing has been placed on record to indicate whether the petitioners belongs to those 619 eligible teachers and were working as Sikhya Sahayak or not. In any case, if the petitioners belong to those 619 eligible teachers, as per the judgment under Annexure-2, their 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 petitioners 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) Judge Signature Not Verified Subrat Digitally Signed Signed by: SUBRAT KUMAR BARIK Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 11-Nov-2023 11:35:13