Supreme Court - Daily Orders
Odisha Public Service Commission And ... vs Tuhina Mardi And Anr. Etc. on 8 August, 2018
Bench: S.A. Bobde, L. Nageswara Rao
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ITEM NO.15 COURT NO.6 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) Nos.29218-29227/2016
(Arising out of impugned final judgment and order dated 25-08-2016
in WPC No. 11211/2016 25-08-2016 in WPC No. 10400/2016 25-08-2016
in WPC No. 8644/2016 25-08-2016 in WPC No. 8967/2016 25-08-2016 in
WPC No. 10807/2016 16-09-2016 in MC No. 15278/2016 16-09-2016 in MC
No. 15283/2016 16-09-2016 in MC No. 15279/2016 16-09-2016 in MC No.
15280/2016 16-09-2016 in MC No. 15282/2016 16-09-2016 in WPC No.
11211/2016 16-09-2016 in WPC No. 10400/2016 16-09-2016 in WPC No.
8644/2016 16-09-2016 in WPC No. 8967/2016 16-09-2016 in WPC No.
10807/2016 passed by the High Court Of Orissa At Cuttack)
ODISHA PUBLIC SERVICE COMMISSION AND ANR. ETC. Petitioner(s)
VERSUS
TUHINA MARDI AND ANR. ETC. Respondent(s)
(With appln.(s) for exemption from filing certified copy of the
interim impugned order)
Date : 08-08-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Shibashish Misra, AOR
Mr. Chandan Kumar Mandal, Adv.
For Respondent(s) Mr. Sibo Sankar Mishra, AOR
Mr. Niranjan Sahu, Adv.
Ms. Shriya Maini, Adv.
Mr. Karunakar Mahalik, AOR
Mr. C.P. Singh, Adv.
Mr. Durga Dutt, Adv.
Mr. Aditya Mohan, Adv.
Mr. S.P. Mishra, Advocate General, Adv.
Mr. Sanjeeb Panigrahi, AOR
Signature Not Verified
Ms. Shibani Ghosh, AOR
Digitally signed by
SANJAY KUMAR
Date: 2018.08.09
17:05:26 IST
Reason:
Mr. Ashok Mathur, AOR
Mr. Soumyajit Panj, Adv.
Mr. Chittaranjan Singh, Adv.
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For Mr. Vinodh Kanna B., AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel appearing for the parties and perused the record.
Mr. Soumyajit Pani, learned counsel appearing for the respondent/s is not in a position to show us any rule which empowers the concerned authorities to re-evaluate examination papers.
In the circumstances, it is not possible to uphold the interim order passed by the High Court by which the Odisha Public Service Commission has been directed to appoint Chief Examiner(s) to examine the answer scripts of the writ petitioners and produce the result before it.
Accordingly, We confirm the interim order dated 04.10.2018 passed by this Court in these special leave petitions. In view of the above, the instant special leave petitions are disposed of.
We request the High Court to dispose of the pending writ petitions expeditiously in accordance with law. Pending interlocutory applications, if any, stand disposed of. (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR