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Orissa High Court

Dr. Archana Kanungo vs State Of Odisha & Another .... Opposite ... on 8 August, 2023

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No.36916 of 2022


            Dr. Archana Kanungo                 ....                  Petitioner
                                                     Dr. A. Kanungo (In person)
                                        - Versus -
            State of Odisha & another                ....       Opposite Parties
                                                  Addl. Government Advocate
                                               Ms. S. Mohanty, Adv. for OPSC
                           CORAM:
                             JUSTICE SASHIKANTA MISHRA

                                       ORDER

08.08.2023 Order No. 1. This matter is taken up through hybrid mode.

23.

2. The sealed cover containing the merit list produced by the counsel for OPSC is opened in Court.

3. Ms. S. Mohanty, learned counsel appearing for OPSC submits that serial No. 58 relates to the present petitioner. Reference to the further additional affidavit filed by the OPSC reveals that under paragraph-2 it has been mentioned that assessment of Academic Performance Indicators (API) score is the basis of screening or shortlisting of candidate for interview. Whereas the highest API Score under UR category is 93 out of total API Score 100, the petitioner has obtained 73 API score out of 100. The merit list does not contain any such score though there is a column mentioned APR score, which is vacant in so far as the petitioner is concerned. Further in Paragraph-4 of the said affidavit it has been stated that in order to judge the merit of a candidate the Board comprising of subject experts assesses the domain knowledge, pedagogy skill and quality of research and publications etc. of a candidate and recommends his/her suitability or otherwise for the post. The merit list is found to Page 1 of 2 contain the column pedagogy skill and domain knowledge but no marks have been awarded to the petitioner under these categories.

4. It is further seen that in respect of some candidates all the columns are filled up whereas for the others the columns have been left blank including that of the petitioner.

5. Ms. S. Mohanty, learned counsel appearing for OPSC shall obtain instructions in this regard.

6. List this matter day after tomorrow (10.08.2023).

(Sashikanta Mishra) Judge A.K. Rana Signature Not Verified Digitally Signed Signed by: AJAYA KUMAR RANA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa, Cuttack Date: 08-Aug-2023 20:09:10 Page 2 of 2