Niranjan Sahu vs State Of Odisha & Ors
2023 Latest Caselaw 10971 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No. 28952 of 2023

        Niranjan Sahu                           ....                 Petitioner
                                                             Mr. K.C. Sahu, Advocate

                                              -versus-

        State Of Odisha & Ors.                  ....                  Opposite Parties
                                                                   Mr. S.K. Samal, AGA

                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                        ORDER

08.09.2023 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 prayed that this Hon'ble Court be graciously pleased to allow the present writ petition by further directing the Opp. Parties by the services of the petitioner is deemed to have been regularised as a TGT Teacher w.e.f.28.02.2004 by antedating the regularization of the services of the petitioner in view of the government resolution under Annexure-2 as has been done in case of similar situated non-regular temporary/ad-hoc employees & non-teaching employees as per Annexure-9, 10, 14, 17 & 18 so also keeping in view of the judgment dtd.25.08.2022 as per Annexure- 19 with all consequential service and financial benefits if necessary by modifying the orders of regularization under Annexure-12 to that effect within a stipulated period for the interest of justice.

And may further be pleased to pass any other order(s) as deems fit & proper for the bonafide interest // 2 //

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

4. Learned counsel for the Petitioner submits that through highlighting his grievances, the Petitioner has filed a representation at Annexure-20 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 taking into account Annexure-19 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 Sneha

Signature Not Verified Digitally Signed Signed by: SNEHANJALI PARIDA Designation: Jr. Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 11-Sep-2023 11:13:21