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Orissa High Court

Sujatamani Choudhury vs State Of Odisha & Ors. .... Opposite ... on 14 July, 2023

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                         W.P.C.(OAC) No. 439 of 2019

        Sujatamani Choudhury                    ....               Petitioner
                                                          Mr. S. Mohanty, Advocate

                                               -versus-

        State of Odisha & Ors.                  ....                 Opposite Parties
                                                                   Mr. S. Rath, ASC

                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                       ORDER

14.07.2023 Order No

02. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel for the Petitioner and learned counsel for the Opposite Parties.

3. The Petitioner has filed the present Writ Petition with the following prayer:-

"(i) The respondents be directed to appoint the applicant as contract staff nurse w.e.f. the date the other SC & ST candidates were given appointment with all admissible consequential benefits.
(ii) And pass such other order/orders and direction/directions as this Hon'ble Tribunal may deem fit and proper."

4. Learned counsel for the Petitioner submits that through highlighting her grievances, the Petitioner has filed a representation at Annexure-7 to the Writ Petition before the O.P. No. 3, but till date nothing has been done in the matter. In such background, learned counsel for the Petitioner prays that a // 2 // direction be issued to Opposite Party No. 3 to take a decision on the above noted Petition within a specific time period.

5. Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs Opposite Party No. 3 to take a decision on the above noted petition in accordance with law within a period of three (3) months from the date of receipt of this order and communicate the result of such exercise to the Petitioner.

6. The Writ Petition is disposed of accordingly.

(Biraja Prasanna Satapathy) Judge Sneha Signature Not Verified Digitally Signed Signed by: SNEHANJALI PARIDA Designation: Jr. Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 17-Jul-2023 11:52:29 Page 2 of 2