Orissa High Court
WP(C)/8660/2020 on 10 September, 2020
Author: S.K.Mishra
Bench: S.K.Mishra
W.P. (C) No.8660 OF 2020
3 10.9.2020. This case is taken up through Video Conferencing
because of Covid-19 Pandemic.
Heard M/s. Sagarika Sahoo, learned counsel for the
petitioner and Mr. M.S. Sahoo, learned Addl. Government
Advocate for the State.
The Division Bench on the last date i.e. on
18.3.2020 directed learned counsel for the petitioner to
obtain instructions regarding the exact mark the petitioner
has secured in the preliminary examination. However, she
submits that the OPSC has rejected her application for
information regarding the marks obtained by her.
As the (Main) written examinations are stated to be
held in November, 2020, we find it expedient to direct the
learned counsel for the petitioner to serve four extra copies of
the brief on Mr. Pradipta Kumar Mohanty, learned Senior
Advocate, who generally appears for the OPSC within three
days. Mr. Mohanty, learned Senior Counsel, shall obtain
instructions regarding the exact marks secured by the
AKB petitioner in the preliminary test examination, which was
held on 02.2.2020, and the qualifying marks of the last
selected General Category candidate. He shall also obtain
instructions from the OPSC if any marks have been
awarded to any candidate in Question Nos.5,8,52 and 54 in
the said examination.
List this matter on 16.9.2020 before the assigned
Bench.
As period of COVID-19 is continuing, learned
counsel for both the parties may utilize the soft copy of this
order available in the High Court's Website or print out
thereof at par with certified copies in the manner prescribed
vide Court's Notice No.4587 dated 25.3.2020.
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S.K.Mishra, J .............................. Savitri Ratho, J