Orissa High Court
Satyabrata Sahu & Others vs Opsc Cuttack & Ors. ..... Opposite ... on 31 August, 2021
Author: B.R. Sarangi
Bench: B.R. Sarangi
1
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 25896 of 2021
Satyabrata Sahu & others ..... Petitioners
Mr. Achyutananda
Pattanaik, Advocate
Vs.
OPSC Cuttack & Ors. ..... Opposite Parties
State Counsel
CORAM:
DR. JUSTICE B.R. SARANGI
ORDER
31.08.2021 Order No. This matter is taken up through hybrid mode.
12. Heard learned counsel for the petitioners.
3. The petitioners have filed this writ petition seeks to direct the Opposite Parties to take necessary steps to allow the candidatures of the petitioners by the way of relaxing their maximum age limit as more than 50 years by amending the Clause-3 (Concerning age limit) of the Advertisement No.7 of 2021-22, issued by the Odisha Public Service Commission at Cuttack for recruitment to the posts of Assistant Director of Sericulture, Group-B of Odisha Textiles & Sericulture Service (Sericulture Cadre) under Handlooms, Textiles & Handicrafts Department.
24. In course of hearing, learned counsel for the petitioners states that highlighting the grievances, the petitioners have made representation to opposite party no.1 vide Annexure-4 and the same may be directed to be considered within a stipulated time.
5. Considering the limited grievance of the petitioners, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.1 to consider the representation filed by the petitioners vide Annexure-4 and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy this order.
Issue urgent certified copy as per rules.
(DR. B.R. SARANGI) JUDGE A.K. Rana