Orissa High Court
Smruti Snigha Nayak vs State Of Odisha & Ors. ..... Opposite ... on 8 October, 2021
Author: B.R. Sarangi
Bench: B.R. Sarangi
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IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.31236 OF 2021
Smruti Snigha Nayak ..... Petitioner
Mr. T. Panigrahi, Advocate
Vs.
State of Odisha & Ors. ..... Opposite parties
State Counsel
CORAM:
DR. JUSTICE B.R. SARANGI
ORDER
08.10.2021 Order No. The matter is taken up through hybrid mode.
012. Heard Mr. T. Panigrahi, learned counsel for the petitioner.
3. The petitioner has filed this writ petition seeking direction to the opposite parties to appoint her in the post of Secretary of Jageswari Co-operative Society, Alagum under Puri Nimapara Central Cooperative Bank, Puri as she has been selected and got first position.
4. Issue notice to the opposite parties.
5. Three extra copies of the writ petition be served within three days on learned Additional Government Advocate, as he appears for opposite parties no.1 to 3 to enable him to obtain instructions or file counter affidavit.
6. Requisites for issuance of notice to opposite parties no.4 to 6 by Registered Post with A.D. shall be filed within three days. Office shall send notice to the said opposite parties fixing a short returnable date.
Alok DR. B.R. SARANGI, J.
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