Orissa High Court
Sukanta Kumar Sahu vs State Of Odisha & Ors. .... Opposite ... on 13 September, 2021
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.27942 of 2021
Sukanta Kumar Sahu .... Petitioner
Mr. Omkar Devdas,
Advocate for petitioner
-versus-
State of Odisha & Ors. .... Opposite Parties
Mr. Biplab Mohanty,
Standing Counsel for S.& M.E.
CORAM:
JUSTICE BISWANATH RATH
ORDER
13.09.2021 Order No.
01. 1. Being prima facie satisfied with the submission of Mr. Devdas, learned Advocate for the petitioner, this Court is inclined to direct for issuance of notice to the opposite parties on the question of admission.
2. Since all the opposite parties will be represented by the learned Standing Counsel for School and Mass Education Department, no notice need be issued to them. Let three extra copies of the writ petition be served on him within three working days.
3. List this matter after completion of pleadings.
(Biswanath Rath) Judge Page 1 of 2 // 2 // ORDER 13.09.2021 I.A. No.12892 OF 2021 Order No.
02. 1. As the finality of the proceeding may take some time, this Court is of the opinion that unless interim protection granted, the matter will become academic. This Court, therefore, permits the petitioner to apply in terms of the advertisement vide Annexure-5. Considering that the petitioner does not fulfill the required criteria made in the advertisement vide Annexure-4 and as the date of online registration pursuant to the advertisement vide Annexure-4 is going to be expired on 14th September, 2021, this Court permits the petitioner to submit the application pursuant to the advertisement vide Annexure-4 by way of offline mode through hard copy. It is further directed that if the petitioner does so by the last date, his application shall be accepted and he will be permitted to appear in the interview process, but his result shall not be declared without leave of the Court.
2. This Court here makes it clear that filling up of post in the category of P.E.T., pursuant to the advertisement vide Annexure-4 shall remain subject to the result of the writ petition. Appointment order, if any, to be issued shall indicate this direction.
3. Issue urgent certified copy in course of the day.
(Biswanath Rath) Judge Page 2 of 2 U.K.Sahoo