Orissa High Court
Krushna Chandra Tarai vs Opsc & Anr. ..... Opposite Parties on 10 July, 2024
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
WPC(OAC) No.3173 of 2017
Krushna Chandra Tarai ..... Petitioner
Ms. S. Sarangi, Advocate
on behalf of
Mr. A.K. Mohapatra, Advocate
-versus-
OPSC & Anr. ..... Opposite Parties
Mr. M.K. Balabantaray, AGA
Mr. A. Behera, Advocate
(Opp. Party No. 1)
CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
10.07.2024 Order No. 03
1. This matter is taken up through hybrid mode.
2. Heard learned counsel appearing for the Parties.
3. Pursuant to the order passed by this Court on 01.07.2024, Mr. A. Behera, learned counsel appearing for the Commission produced the mark so secured by the Petitioner in viva voce test pursuant to the order passed by the Tribunal. Mark so produced in a sealed cover was opened in Court and it was found that Petitioner has secured five (05) marks in the viva voce test. Photo copy of the assessment sheet so produced in Court be kept in record.
4. Mr. A. Behera, learned counsel appearing for the Commission further contended that Petitioner in his written examination has secured 48.750 marks and the cut-off mark after taking the mark secured in the written and viva voce is 68.859 for sports category person.
Page 1 of 2.5. Since the Petitioner admittedly made his application under sports category and he has not secured the cut-off mark, he is not eligible to get the benefit. Though Ms. Sarangi, learned counsel for the Petitioner prays for some time to obtain instruction, but this Court finds that Petitioner has not secured the cut-off mark so fixed for sports category candidate and accordingly no direction can be issued as prayed for.
6. In view of the same, the writ petition is disposed of.
(BIRAJA PRASANNA SATAPATHY) Judge Sneha Signature Not Verified Digitally Signed Signed by: SNEHANJALI PARIDA Reason: Authentication Location: High Court of Orissa, Cuttack Date: 11-Jul-2024 17:57:18 Page 2 of 2.