Orissa High Court
Bhagabata Maharana vs Paradip Port Trust And Others ... ... on 7 November, 2024
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.26888 of 2013
Bhagabata Maharana ... Petitioner
Mr. B. Puajri, Advocate
-versus-
Paradip Port Trust and others ... Opposite Parties
Mr. S.D. Das, Sr. Advocate (OPs.1-4)
CORAM:
JUSTICE G. SATAPATHY
ORDER(ORAL)
07.11.2024 Order No.
15. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. Mr. Basudev Pujari, learned counsel for the petitioner only raises a question that the appointment of the petitioner is beyond the scope as he was overaged at the time of appointment, but Mr. S.D. Das, learned Senior Counsel appearing for OPNos.1 to 4 gives reply by stating inter-alia that the appointment of the petitioner is under Rehabilitation Assistance Scheme and the rules therein provides for relaxation of the age of the recruitee up to 45 years in case of Rehabilitation appointment.
3. However, on being queried, learned counsels for both the parties seek some time to provide the order of appointment of OPNo.4, which is the subject matter of challenge in this writ petition, by next date.
Signature Not Verified4. List this matter on 20.11.2024.
Digitally Signed Signed by: SUBHASMITA DAS Reason: AuthenticationLocation: High Court of Orissa Date: 08-Nov-2024 10:40:55 (G. Satapathy) Judge Subhasmita