Orissa High Court
Aamnayee Mishra vs State Of Odisha & Anr. ..... Opposite ... on 12 March, 2026
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No. 4476 of 2026
Aamnayee Mishra ..... Petitioner
Mr. S. Mohanty, Advocate
-versus-
State of Odisha & Anr. ..... Opposite Parties
Mr. S.P. Das, ASC
Mr. P.K. Mohanty, Sr. Advocate
along with
Mr. T. Patnaik, Advocate
(Opp. Party No. 2)
CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
12.03.2026 Order No. 03
1. This matter is taken up through hybrid mode.
2. Heard learned counsel appearing for the Parties.
3. Pursuant to order dtd.13.02.2026 and 18.02.2026, Mr. P.K. Mohanty, learned Sr. Counsel appearing for the OPSC along with Mr. T. Patnaik, learned counsel produced the instruction provided by the OPSC in Court. The same be kept in record.
4. Basing on the instruction it is contended that Petitioner after being found eligible, she has been asked to appear on 30.03.2026 for verification of her documents and to appear the personality test.
5. Learned counsel appearing for the Petitioner does not dispute the contention so raised.
6. Since Petitioner has been found eligible and has been called for verification of the documents and to appear the personality test, the writ petition stands disposed of.
Page 1 of 2.6.1. However, while disposing the writ petition, this Court once again is expressing its displeasure with regard to conduct of various examination by the OPSC, being the premiere recruiting agency of the State. It is found on repeated occasion that the Commission is not conducting the examination in a free and fair manner. Not only that, on an earlier occasion even though this Court passed an order with a request to the Chairman to see that all these things don't happen in future, but the same is continuing.
6.2. While expressing its displeasure once again, this Court request the Chairman to do the needful and see that all the examinations conducted by the Commission is conducted in a free and fair manner and not giving scope to any of the candidate to challenge the recruitment process.
7. A copy of the order be provided to Mr. P.K. Mohanty, learned Sr. Counsel appearing for the Commission for communication to the Chairman and other members of the Commission with a copy to the Chief Secretary of the Govt..
(BIRAJA PRASANNA SATAPATHY) Judge Sneha Signature Not Verified Digitally Signed Signed by: SNEHANJALI PARIDA Reason: Authentication Location: High Court of Orissa, Cuttack Date: 13-Mar-2026 11:28:49 Page 2 of 2.