Swati Swagatika Meher vs Opsc on 3 September, 2021

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Orissa High Court

Swati Swagatika Meher vs Opsc on 3 September, 2021

Bench: B.R. Sarangi

       IN THE HIGH COURT OF ORISSA AT CUTTACK


                      W.P.(C) No. 26745 of 2021

 Swati Swagatika Meher                  .....                  Petitioner
                                                Mr. P.K.Dash, Advocate
                                 Vs.
 OPSC, Cuttack & another.               .....            Opposite Parties
                                                         State Counsel


            CORAM:
               DR. JUSTICE B.R. SARANGI

                                        ORDER

03.09.2021 Order No. This matter is taken up through hybrid mode.

2. Heard learned counsel for the petitioner.

3. The petitioner has filed this writ petition seeking direction to the opposite party No.2 to consider the grievance of the petitioner under Annexure-12 within a time stipulated by this Court and allow the petitioner to appear the Viva Voce Test for the post of Asst. Director Textiles pursuant to the advertisement No.14 of 2019-20 under Annexure-2.

4. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.2 vide Annexure-13 and the same may be directed to be considered within a stipulated time.

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5. Considering the limited grievance of the petitioner, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.2 to consider the representation filed by the petitioner vide Annexure-13 and pass appropriate order in accordance with law within a period of four weeks from the date of production of certified copy this order.

Issue urgent certified copy as per rules.

(DR. B.R. SARANGI) JUDGE A.K.Rana Page 2 of 2

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