Orissa High Court
Narendra Kumar Swain & Others vs State Of Odisha & Others .... Opposite ... on 21 June, 2023
Author: S.K. Panigrahi
Bench: S.K. Panigrahi
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P(C) No. 15691 of 2023
Narendra Kumar Swain & others .... Petitioners
Mr.Banshidhar Satapathy, Adv.
-versus-
State of Odisha & others .... Opposite Parties
Mr. D.Mund,AGA
CORAM:
DR. JUSTICE S.K. PANIGRAHI
Order ORDER
No. 21.06.2023
01 1. This matter is taken up through hybrid arrangement.
2. Heard learned counsel for the petitioner and learned counsel for the State.
3. The petitioner has filed this writ petition seeking direction to the opposite parties to engage the petitioners as Sikshya Sahayak as against backlog unfilled vacancies in terms of the decision of this court rendered in W.A. No.201 of 2019.
4. Learned counsel for the petitioners submits that the petitioners are trained graduates/trained C.T. by qualification. They had applied for the post of Sikshya Sahayak in respect of Jajpur, Keonjhar and Koraput district pursuant to advertisement dated 27.12.2016 Signature Not Verified Page 1 of 3 Digitally Signed Signed by: LINGARAJ BEHERA Reason: Authentication Location: Orissa High Court,Cuttack Date: 22-Jun-2023 17:48:59 // 2 // published by opposite parties during 2016-17. But the candidature of the petitioners was rejected on the ground of overage though they were placed in the selection list. Since backlog vacancies for the post of Sikshya Sahayak are existing, the petitioners should have been engaged in terms of the decision of this Court rendered in W.A. No.201 of 2019. Hence, the petitioners are constrained to approach this Court by filing this writ petition.
5. Learned counsel for the petitioners reiterated the same fact in his submission as narrated above and apart from that he further submits that the petitioners have submitted their representations under Annexure-1 Series to the opposite party No.1 for redressal of their grievance, but the same is pending.
6. Considering the limited grievance of the petitionerS and without expressing any opinion on the merits of the case, this Court disposes of the writ petition directing the opposite party No.1/Commissioner-cum-Secretary, School & Mass Education Department, Odisha, to take a decision on the representations filed by the petitioners vide Annexure-1 series within a period of one month from the date of production of authenticated/ certified copy of this order by the petitioners. Signature Not Verified Page 2 of 3 Digitally Signed Signed by: LINGARAJ BEHERA Reason: Authentication Location: Orissa High Court,Cuttack Date: 22-Jun-2023 17:48:59 // 3 //
7. With the aforesaid observation, the writ petition is accordingly disposed of.
8. Issue urgent certified copy of the order as per Rules.
(Dr. S.K. Panigrahi) Judge LB Signature Not Verified Page 3 of 3 Digitally Signed Signed by: LINGARAJ BEHERA Reason: Authentication Location: Orissa High Court,Cuttack Date: 22-Jun-2023 17:48:59