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Orissa High Court

Jhunu Panda vs State Of Odisha And Ors. .... Opposite ... on 29 July, 2022

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                   W.P.(C) No.18284 of 2022

        Jhunu Panda                        ....           Petitioner
                                   Mr. Krishna Chandra Sahu, Adv.
                                 -versus-
        State of Odisha and Ors.          ....     Opposite Parties
                                        Mr. Debasis Mohapatra, SC
                                               (for S & ME Deptt.)
                                          Mr. G.R. Mohapatra, ASC

                 CORAM:
                 DR. JUSTICE S.K. PANIGRAHI
                              ORDER
Order                        29.07.2022
No.       W.P.(C) No.18284 of 2022 and I.A. No.9764 of 2022

01. 1. This matter is taken up through hybrid arrangement.

2. Heard.

3. Learned counsel for the petitioner submits that in this Writ Petition the petitioner challenges the validity of the impugned order of disengagement of her service dated 23rd May, 2022 passed by the opposite party No.5- Collector-Cum-CEO, Zillaparisad, Subarnapur on the ground that the same has been passed without following due procedure of law. He further submits that the petitioner alleged to have been indicted in some malpractice while appearing in Computer Based Test (CBT) for recruitment to the post of contractual TGT Page 1 of 2 // 2 // Teacher on 25.10.2021 by taking photograph of computer screen with question displayed in the monitor.

4. In such view of the matter, let notice be issued to the opposite parties both in the Writ Petition and the I.A.

5. Mr. Debasis Mohapatra, learned Standing Counsel for the Department of School and Mass Education waives of notice on behalf of the opposite party Nos.1, 2, 3 and 6 and Mr. G.R. Mohapatra, learned Additional Standing Counsel for the State waives of notice on behalf of the opposite party Nos.3 and 5. Required number of copies of the Writ Petition and the I.A. be served on them within three working days hence, who shall obtain instructions in the matter and file reply. Learned counsel for the State shall specifically take instructions as to whether the Department has verified the CCTV cameras footages and other related information before disengaging the petitioner.

6. List this matter on 5th of September, 2022.

( Dr. S.K. Panigrahi) Judge BJ Page 2 of 2