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Judgment
S.K. Panigrahi, J
This matter is taken up through hybrid arrangement.
Heard.
The petitioner has filed this writ petition challenging the action of the opposite parties in not giving engagement to him as Teacher Educator in the State of Odisha pursuant to the Advertisement dated 08.05.2011 issued by the Director, Teacher Education and SCERT, Orissa, Bhubaneswar.
In course of hearing, learned counsel for the petitioner submits that the petitioner has filed a representation under Annexure-1 before the opposite party No.1- Commissioner-cum- Secretary, School and Mass Education Department, Government of Odisha, Bhubaneswar highlighting his grievances which is pending since 11.01.2022. He further submits that the said representation may be directed to be disposed of within a stipulated time, to which learned Standing Counsel for the Department of School and Mass Education has raised no objection.
As agreed by learned counsel for the parties, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing the opposite party No.1-Commissioner-cum- Secretary, School and Mass Education Department, Government of Odisha, Bhubaneswar to dispose of the representation under Annexure-1 filed by the petitioner by passing a reasoned order within a period of one month from the date of production/presentation of certified copy of this order. Failure in disposal of the representation of the petitioner within the time stipulated shall be viewed seriously by this Court.
Accordingly, this writ petition is disposed of.
Urgent certified copy of this order be granted on proper application.
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