Orissa High Court
Gitarani Senapati vs State Of Odisha & Ors on 19 October, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.34618 of 2023
Gitarani Senapati .... Petitioner
Mr. M.K. Sahoo, Advocate
-versus-
State of Odisha & Ors. .... 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:-
"Under the above facts and circumstances of
the case, it is humbly prayed that this Hon'ble High
Court be pleased to allow this writ application by
granting following reliefs:-
(a) A writ of mandamus or an appropriate writ
may be issued directing the Opp. Parties to
extend the service benefit of the judgment
dtd.05.03.2020 passed in W.P.(C) No.
31679/2011 confirmed in W.A. No.10/2021
vide order dtd.2.2.22021 and further
attended finality vide order dtd.25.1.2023
passed in SLP (Civil) No. 13627/2021 by the
Hon'ble Apex Court, in absorbing the
petitioner as Sikhya Sahayak
w.e.f.02.06.2008 pursuant to Resolution
dtd.16.02.2008 and to extend all benefits of
regularization of service as Jr. Teacher
w.e.f.02.06.2011 and as Regular Teacher
w.e.f.02.06.2014 and to grant all other
// 2 //
benefits as admissible to the post of Sikhya
Sahayak within a stipulated time.
(b) Any other order/orders or
direction/directions may be issued so as to
give complete relief to the petitioner in the
given facts and circumstances of the case as
this Hon'ble High Court deem fit and
proper.
And for this act of kindness, the
petitioner shall as in duty bound to ever
pray."
4. Learned counsel for the Petitioner submits that through
highlighting her grievances, the Petitioner has filed a
representation at Annexure-5 to the Writ Petition before the O.P.
No. 2, 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. 2 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. 2 to take a decision on the above noted petition in accordance
with law within a period of three (3) months from the date of
receipt of this order and communicate the result of such exercise to
the Petitioner.
6. The Writ Petition is disposed of accordingly.
(Biraja Prasanna Satapathy)
Judge
Signature Not Verified
Sneha
Digitally Signed
Signed by: SNEHANJALI PARIDA
Designation: Jr. Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 19-Oct-2023 16:42:36
