Orissa High Court
Radharani Samanta vs State Of Odisha And on 11 September, 2023
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.27298 of 2023
Radharani Samanta .... Petitioner
Mr. J.K. Rath, Senior Advocate
-versus-
State of Odisha and
Others .... Opposite Parties
Mr. S.K. Samal, AGA
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
11.09.2023 Order No.
03. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.
2. Heard learned counsel for the parties.
3. Mr. J.K. Rath, learned Senior Counsel for the Petitioner produced before this Court a copy of the Joining Report, so submitted by the petitioner in shape of an affidavit. The same be kept in record.
4. It is contended by Mr. Rath, learned Senior Counsel for the petitioner that even though the School, where the petitioner was continuing was taken over by the Government, but the services of the petitioner was not taken over on the ground that she has been appointed beyond the prescribed yardstick, which has been formulated by the Government vide its Resolution dated 21.01.2021.
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5. Mr. S.K. Samal, learned Addl. Govt. Advocate is directed to produced a copy of the Resolution dated 21.01.2021 and earlier Resolution issued by the Housing and Urban Development Department as well as School & Mass Education Department with regard to taking over of Schools managed by Urban Local Bodies on the next date.
6. As requested, list this matter on 22.09.2023.
(Biraja Prasanna Satapathy) Judge Basudev Signature Not Verified Page 2 of 2 Digitally Signed Signed by: BASUDEV SWAIN Reason: Authentication of Order Location: High Court of Orissa, Cuttack Date: 12-Sep-2023 16:35:19