Orissa High Court
Dr. Swathi Kechchawar G @ vs State Of Odisha And Ors. .... Opposite ... on 29 June, 2022
Author: S.K. Panigrahi
Bench: S.K. Panigrahi
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.16062 of 2022
Dr. Swathi Kechchawar G @ .... Petitioners
Swathi Kecchannar and Ors.
Mr. Avijit Mishra, Adv.
-versus-
State of Odisha and Ors. .... Opposite Parties
Mr. D. Mund, AGA
(for O.Ps.1,3 & 4)
Mr. R.C. Mohanty, Adv.
(for O.Ps.2 & 7)
CORAM:
MR. JUSTICE S.K. PANIGRAHI
ORDER
Order 29.06.2022 No. W.P.(C) No.16062 of 2022 and I.A. No.8647 of 2022
01. 1. This matter is taken up through hybrid arrangement.
2. Heard.
3. In this Writ Petition, the petitioners seek a direction from this Court to the opposite party No.3-Principal and Dean, S.C.B. Medical College and Hospital, Cuttack to return back all the original certificates and documents to them retained by S.C.B. Medical College and Hospital, Cuttack while granting admission to PG courses. He further seeks Court's direction to the opposite party Nos.5 and 6 to release their provisional P.G. Pass Certificates and Mark Sheets.
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4. In such view of the matter, let notice be issued to the opposite parties both in the Writ Petition as well as in the I.A.
5. Mr. D. Mund, learned Additional Government Advocate for the State waives of notice on behalf of the opposite party nos.1, 3 and 4. Required number of copies of the Writ Petition and the I.A., be served on him within three working days hence, who shall obtain instructions in the matter and file reply. Mr. R.C. Mohanty, learned Advocate accepts and waives of notice on behalf of opposite party Nos.2 and 7-DMET. Required number of copies of the Writ Petition and the I.A. be served on him within three working days hence, who shall also obtain instructions in the matter and file reply.
6. So far as opposite party Nos.5 and 6 are concerned, issue notice to them both in the Writ Petition and the I.A. through Registered Post with A.D./Speed Post returnable within three weeks. Postal requisites shall be filed within three working days hence. Accept one set of process fee.
7. List this matter on 3rd of August, 2022 along with W.P.(C) No.26863 of 2021.
8. As an interim measure, the opposite party Nos.5 and 6 are directed to release the PG Pass Certificates and the Page 2 of 3 // 3 // Mark Sheets of the Petitioners during pendency of the Writ Petition.
9. Urgent certified copy of this order be granted on proper application.
( S.K. Panigrahi) Judge BJ Page 3 of 3