Orissa High Court
WP(C)/5739/2021 on 17 February, 2021
Author: Biswanath Rath
Bench: Biswanath Rath
W.P.(C) No.5739 of 2021
2. 17.02.2021 This matter is taken up through Video Conferencing.
Considering the submission made by Mr. K.C. Sahu,
learned counsel for petitioner the defects pointed out by the
Stamp Reporter stands ignored for the time being.
Heard Mr. K.C. Sahu, learned counsel for petitioner.
Issue notice on the question of admission.
Since all the O.Ps. will be represented by the learned
State Counsel, no notice be issued to them. Let three extra
copies of the brief be served on the learned State Counsel
within three working days hence. Counter affidavit, if any,
shall be filed within a period of four weeks thereafter.
Background of the case is that following the decision of
the Tribunal in Original Applications, vide O.A. No.4179 (C) of
2014 along with several others, case of the Laboratory
Technicians for their regular induction has been forwarded for
consideration. It is alleged that name of the persons who have
passed out from the private unrecognized and Non-AICTE
approved institutes, have not been recommended for regular
induction, which is contrary to Rule.
List this matter after filing of the counter affidavit.
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(Biswanath Rath, J.) I.A. No.2739 of 2021
3. 17.02.2021 Heard Mr. K.C. Sahu, learned counsel for petitioner. Considering the submissions made and keeping in view the above facts & circumstances, this Court directs the concerned authority-O.Ps. not to finalize the induction aspect without leave of this Court. In the meantime, there is also no prevention for considering the case of the petitioner as STLS.
The I.A. stands disposed of.
As restrictions are continuing due to COVID-19, 2 petitioner(s) may utilize the soft copy of this order available in the High Court's website or print out thereof at par with certified copies in the manner prescribed, vide Court's Notice No.4587, dated 25.03.2020.
.............................. (Biswanath Rath, J.) sks