Orissa High Court
Balabhadra Majhi vs State Of Odisha And Ors. .... Opposite on 19 July, 2022
Author: S.K. Panigrahi
Bench: S.K. Panigrahi
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.15345 of 2022
Balabhadra Majhi .... Petitioner
Mr. Umakanta Sahoo, Adv.
-versus-
State of Odisha and Ors. .... Opposite
Parties
Mr. Debasis Mohapatra, S.C.
(for S & ME Deptt.)
CORAM:
MR. JUSTICE S.K. PANIGRAHI
Order ORDER No. 19.07.2022
02. 1. This matter is taken up through hybrid arrangement.
2. The petitioner has filed this Writ Petition seeking a direction from this Court to the opposite parties to regularize his service as Level-V Assistant Primary School Teacher in accordance with the Notification No.14467-XIII-SME-AE-06/2016/SME dated 25th of July, 2016 and the Notification No.25290-XIII-SME-AE- 06/2016/ S & ME dated 22nd of December, 2016 issued by the opposite party No.1-Commissioner-cum-Secretary to Page 1 of 2 // 2 // Government, School and Mass Education Department with effect from his date of eligibility notionally.
3. . In such view of the matter, let notice be issued to the opposite parties.
4. Mr. Debasis Mohapatra, learned Standing Counsel for the Department of School and Mass Education waives of notice on behalf of the opposite parties. Required number of copies of the Writ Petition be served on him within three working days hence, who shall obtain instructions in the matter and file reply.
5. List this matter on 21st of July, 2022.
( S.K. Panigrahi) Judge BJ Page 2 of 2