Sarat Kumar Dalabehera vs State Of Odisha And
2024 Latest Caselaw 16711 Ori

Orissa High Court

Sarat Kumar Dalabehera vs State Of Odisha And on 14 November, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.24461 of 2022


        Sarat Kumar Dalabehera
        and Others                           ....                   Petitioners
                                                       Ms. P.P. Rao, Advocate

                                          -versus-
        State of Odisha and
        Others                               ....              Opposite Parties
                                                             Mr. S.P. Das, ASC

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                            ORDER

14.11.2024 Order No.

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

2. Heard learned counsel for the parties.

3. The Petitioners have filed the present Writ Petition with the following prayer: -

"The petitioners therefore humble pray that the Hon'ble Court may be graciously pleased to admit this case, issue notice to the opposite parties for show cause and after hearing both the sides may be pleased to issue a writ of Mandamus/certiorari by directing the opposite parties particularly to O.P. No.1 to take immediate steps to treat the petitioners at par with that of the employee of the aid at par with that of the employee of the aided educational Institutions/government institutions and to extend all benefits including GPF and Pensionary benefits and to grant the same as notified under section 3(b) of the Orissa Education Act, 1969 pursuant to Grant-

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in-Aid Order, 1994 as per principles decided in the case of Ritanjali Giri @ Paul (supra) reported in 2016(I)ILR-1162 and the present judgment i.e. judgment dated 28.09.2021 in W.P.(C) NO.23312 of 2020 (Prasanta Kumar Mohapatra and Others -vs-State of Odisha and others) vide Annexure-4 within a stipulated period with cost.

Further be pleased to pass such other(s)/ direction which this Hon'ble Court thinks fit and proper to this case by directing O.P. No.1 to finalise Annexure-5."

4. Learned counsel for the Petitioners submits that through highlighting their grievances, the petitioners have filed a representation vide Annexure-5 to the Writ Petition, but till date nothing has been done in the matter. In such background, they pray 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 representation in accordance with law, within a period of three months from the date of production of certified copy of this order and communicate the result of such exercise to the petitioners.

6. The Writ Petition is disposed of accordingly.

(Biraja Prasanna Satapathy) Judge

Basudev

Reason: Authentication Location: High Court of Orissa, Cuttack Date: 14-Nov-2024 17:36:37