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Orissa High Court

Ramakanta Sahu vs State Of Odisha And on 2 January, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.41251 of 2023

        Ramakanta Sahu                       ....                    Petitioner
                                                      Mr. A.K. Apat, Advocate

                                          -versus-
        State of Odisha and
        Others                               ....             Opposite Parties
                                                          Mr. S.K. Samal, AGA

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                            ORDER

02.01.2024 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel for the parties.

3. The Petitioner has filed the present Writ Petition with the following prayer: -

<It is therefore prayed that this Hon'ble Court may graciously be pleased to admit the writ application, issue notice to the Opp. Parties and directed to file show cause as to why the proportionate evaluation will not be made keeping in view the non-availability of 30 marks of questions in the computer screen and consequentially the petitioner be awarded grace marks to be selected for the post of TGT in the interest of justice.=

4. Learned counsel for the Petitioner submits that through highlighting his grievances, the petitioner has filed a representation vide Annexure-5 series to the Writ Petition, but till date nothing has been done in the matter. In such background, he prays that a direction // 2 // be issued to opposite party No.2 to take a decision on the above noted petition within a specific time period.

5. Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs opposite party No.2 to take a decision on the above noted petition in accordance with law, within a period of four weeks from the date of production of certified copy of this order and communicate the result of such exercise to the petitioner.

6. The Writ Petition is disposed of accordingly.

(Biraja Prasanna Satapathy) Judge Basudev Signature Not Verified Digitally Signed Page 2 of 2 Signed by: BASUDEV SWAIN Reason: Authentication of Order Location: High Court of Orissa, Cuttack Date: 03-Jan-2024 14:31:21