Orissa High Court
WP(C)/36797/2020 on 5 January, 2021
Author: Biswanath Rath
Bench: Biswanath Rath
W.P.(C) No.36797 of 2020
2. 5.01.2021 This matter is taken up through Video Conferencing.
Heard Mr. K.C. Sahu, learned counsel for petitioners.
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 by 8th of January,
2021. 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.
..............................
(Biswanath Rath, J.)
3. 5.01.2021 I.A. No.15833 of 2020 Heard Mr. K.C. Sahu, learned counsel for petitioners. 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 petitioners as Laboratory Technician.
The I.A. stands disposed of.
As restrictions are continuing due to COVID-19, 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.
..............................
Ayas (Biswanath Rath, J.) 2