Paramananda Naik vs State Of Odisha & Anr
2023 Latest Caselaw 13136 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                          W.P.(C) No.34678 of 2023

        Paramananda Naik                       ....                  Petitioner
                                                             Er. D. Hota, Advocate

                                                -versus-

        State of Odisha & Anr.                 ....                 Opposite Parties
                                                                  Mr. S.K. Samal, AGA


                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                       ORDER

19.10.2023 Order No

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

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

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

"It is therefore, most humbly prayed that this Hon'ble Court be graciously pleased to

i) Admit the writ application.

                           ii)     Call for the record.
                           iii)    Issue a writ in the nature of mandamus
                                   or        any        other      writ/writs,

to rectify its resolution No. 20336/ SME Dt.22.08.2023 for 20,000 (Twenty Thousand) Junior Teacher (Schematic) posts to absorb In-service, already proved, well Experienced, qualified PDS School Teachers like the petitioner before In-Experienced Freshers and to stay all the procedures mentioned in above Resolution and Notice till Judgment of this Writ Application.

iv) And/or pass such other order/orders, direction/directions as this Hon'ble // 2 //

Court may deem fit and proper for the ends of justice.

And for the said act of kindness, the petitioner as in duty bound shall ever pray."

4. Learned counsel for the Petitioner submits that through highlighting his grievances, the Petitioner has filed a representation at Annexure-3 to the Writ Petition before the O.P. No. 1, but till date nothing has been done in the matter. In such background, learned counsel for the Petitioner prays that a direction be issued to Opposite Party No. 1 to take a decision on the above noted Petition within a specific time period.

5. Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs Opposite Party No. 1 to take a decision on the above noted petition in accordance with law within a period of four (4) weeks from the date of receipt of this order and communicate the result of such exercise to the Petitioner. Petitioner is directed to provide a copy of this order before Opp. Party No. 1 for compliance.

6. The Writ Petition is disposed of accordingly.

(Biraja Prasanna Satapathy) Judge Sneha

Signature Not Verified Digitally Signed Signed by: SNEHANJALI PARIDA Designation: Jr. Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 19-Oct-2023 16:42:37