Supreme Court - Daily Orders
Jyostnamayee Mishra vs The State Of Odisha on 4 July, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
1
ITEM NO.41 COURT NO.14 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 1920/2023
(Arising out of impugned final judgment and order dated 12-10-2022
in WPC(OAC) No. 18463/2017 passed by the High Court Of Orissa At
Cuttack)
JYOSTNAMAYEE MISHRA Petitioner(s)
VERSUS
THE STATE OF ODISHA & ORS. Respondent(s)
(FOR ADMISSION and IA No.103936/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS)
Date : 04-07-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) Mr. Siddhartha Chowdhury, AOR
Mr. Anand Swain, Adv.
Mr. Shaffi Mather, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned counsel for the petitioner contends that in Paragraph 6 of the impugned order, Rule 3(d) of The Orissa Service Subordinate Architectural Service Rules, 1979, is not quoted correctly by the High Court. The correct version has been produced at Page 43 (Annexure P2) of this Special Leave Petition. Signature Not Verified
Considering the aforesaid, it appears that the candidate for Digitally signed by Jayant Kumar Arora Date: 2023.07.05 the post of Tracer under Categories I, II and III, should either be 16:26:24 IST Reason:
matriculate with two years experience in tracing blueprinting or should possess a certificate of drops Draftsmanship from the 2 Industrial Training Institute.
It is urged that the petitioner possess a Certificate of drops Draftsmanship from the Industrial Training Institute. Considering the aforesaid, we issue notice to the respondents, returnable in six weeks.
(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER