Orissa High Court
Prabhat Kumar Patro vs State Of Odisha & Ors. ..... Opposite ... on 17 September, 2021
Author: B.R. Sarangi
Bench: B.R. Sarangi
IN THE HIGH COURT OF ORISSA AT CUTTACK
WPC (OAC) No.3628 OF 2017
Prabhat Kumar Patro ..... Petitioner
Mr. J.R. Deo, Advocate
Vs.
State of Odisha & Ors. ..... Opposite parties
Mr. M. Balabantaray, SC
CORAM:
DR. JUSTICE B.R. SARANGI
ORDER
17.09.2021 Order No. This matter is taken up through hybrid mode.
12. Heard Mr. J.R. Deo, learned counsel for the petitioner and Mr. M. Balabantaray, learned Standing Counsel for the State.
3.The petitioner has filed this writ petition seeking direction to the opposite parties to appoint him to the post of Music Teacher in the model schools/OAVs under the Odisha Adarsha Vidyalaya Sangathan pursuant to the Indicative Advertisement No.2/2017 dated 24.10.2016 issued by Edcil (India) Ltd.
4. In course of hearing, learned counsel for the petitioner stated that highlighting the grievances, the petitioner has made representation to opposite party no.2 vide Annexure-14 and the same may be directed to be disposed of taking into consideration the ratio decided by the apex Court in State of Bihar v. Bihar Rajya M.S.E.S.K.K. Mahasangh, (2005) 9 SCC 129 within a stipulated time.
5. Considering the limited grievance of the petitioner, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.2 to consider the representation filed by the petitioner vide Annexure-14 and pass appropriate order in accordance with law keeping in view the ratio decided by the apex Court in State of Bihar v. Bihar Rajya M.S.E.S.K.K. Mahasangh, (2005) 9 SCC 129 within a period of three months from the date of production of certified copy this order.
Issue urgent certified copy as per rules.
Alok DR. B.R. SARANGI, J.