Orissa High Court
Pradeep Kumar Naik & Others vs Opsc on 7 December, 2021
Author: M.S.Sahoo
Bench: M.S.Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.38231 of 2021
Pradeep Kumar Naik & others .... Petitioners
Mr.S.K.Behera, Advocate
-versus-
OPSC, Cuttack & anothers .... Opp.parties
Mr. S. Mishra, Standing Counsel for the School
and Mass Education Department.
(for opposite party no.2)
CORAM:
JUSTICE M.S.SAHOO
ORDER
07.12.2021 Order No.
1. This matter is taken up through hybrid mode.
Heard Mr. Behera, learned counsel for the petitioners and Mr. Mishra, learned Standing Counsel for the School and Mass Education Department-opposite party no.2.
Learned counsel for the petitioners submits that the petitioners have become ineligible to apply for the post of Odisha Education Service Officers in Group-B pursuant to advertisement No.15 of 2021-22 as they have become over age.
Issue notice on the question of admission.
Issue notice to opposite party no.1 by speed post with A.D., fixing a short returnable date. Requisites shall be filed within one week.
Mr. Mishra, learned Standing Counsel for the School and Mass Education Department accepts notice on behalf // 2 // of opposite party no.2. One extra copy of the brief be served on him by 09.12.2021.
As prayed for by the learned Standing Counsel, four weeks time is granted to file counter affidavit. The petitioners are at liberty to file rejoinder.
List this matter on 22.12.2021.
( M.S.Sahoo) Judge Gs Page 2 of 2