Urmila Rout vs State Of Odisha And
2023 Latest Caselaw 14561 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) No.36546 of 2023

        Urmila Rout                         ....                   Petitioner
                                                     Mr. U. Sahoo, Advocate

                                         -versus-
        State of Odisha and
        Others                              ....               Opposite Parties
                                                                State Counsel
                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                           ORDER

14.11.2023 Order No.

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

2. Heard learned counsel for the Petitioner and learned State Counsel for the Opposite Parties.

3. The Petitioner has filed the present Writ Petition with the following prayer: -

<In the above facts and circumstances this petitioner therefore humbly prays that:-

i) Your Lordships may graciously be pleased to issue notices, call for the records and after hearing the parties, also be pleased to issue a writ of mandamus or a writ in nature of mandamus or any other appropriate writ/writs/order/orders commanding to the Opposite parties for regularization of petitioner's service as Level-V Asst. primary School Teacher in accordance with the Notification No.25290-XIII- SME-AE-06/2016/S & ME dated 22.12.2016 issued by the Department of School and Mass Education, Govt. of Odisha and the Hon'ble High Court's Judgment dated 11.11.2022 passed in W.P.(C) No.15345/2022 (Balabhadra Majhi v. State of Odisha and others) with effect from the date of her eligibility within a time limit, as the // 2 //

Hon'ble Court deems fit and proper in the interest of justice.;

ii) May also graciously be pleased to pass an Order commanding to the Opp. Parties to allow her differential arrear salaries with effect from the date of her regularization and other consequential service benefits accordingly within a time limit as the Hon'ble High Court deems fit and proper in the interest of justice.

iii) Such other relief or reliefs as this Hon'ble Court deems just and proper in the facts and circumstances of the case may also be granted.=

4. However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioner to make a detailed representation before Opp. Party No.2 by enclosing all the relevant documents and citations in support of her claim, if any, within a period three weeks hence.

5. It is observed that if such a representation is filed within the aforesaid period, Opp. Party No.2 shall do well to take a lawful decision on the same within a period of three months from the date of receipt of such representation. The order so passed by the Opp. Party No.2 be communicated to the petitioner.

6. With the aforesaid observation and direction, the Writ Petition is disposed of.

(Biraja Prasanna Satapathy) Judge

Basudev

Signature Not Verified Digitally Signed Signed by: BASUDEV SWAIN Designation: Senior Stenographer Reason: Authentication of order Location: High Court of Orissa, Cuttack Date: 15-Nov-2023 16:13:41