Orissa High Court
Dipti Ranjan Pattanaik & Others vs The State Of Odisha & Ors. .... Opposite ... on 16 July, 2021
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.20026 of 2021
Dipti Ranjan Pattanaik & others. .... Petitioners
Mr.R.N.Prusty, Advocate
-versus-
The State of Odisha & Ors. .... Opposite Parties
Mr. D. Mohapatra,
Standing Counsel for
the School & Mass Education Department
CORAM:
JUSTICE BISWANATH RATH
ORDER
16.07.2021 Order No.
02. 1. This matter is taken up by video conferencing mode.
2. Issue notice on the question of admission.
3. Since the Opposite Party Nos.1 & 2 will be represented by the learned State Counsel, no notice be issued to them. Let two extra copies of the brief be served on the learned State Counsel within three working days hence.
4. One extra copy of the brief be served on Mr. S.S. Rao, learned Senior Counsel who usually appears on behalf of the Board of Secondary Education, Odisha-Opposite Party No.3, within the time stipulated hereinabove.
5. Counter affidavit, if any, shall be filed with service of a copy thereof on the learned counsel for Petitioner within a period of six weeks from the date of receipt of the brief.
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6. List this matter after completion of pleadings.
(Biswanath Rath) Judge 03. I.A. No.9205 of 2021
1. Issue notice as above.
2. As an interim measure, this Court directs, in the event the examination in terms of the advertisement vide Annexure-1 has not been taken place as yet and if the Petitioners submit their application form within three working days hence, without prejudice to the claim of the parties involved in the writ petition, the same shall be accepted and the Petitioners shall be permitted to appear in the examination pursuant to the advertisement under Annexure-1 and their result shall be kept in a sealed cover and their appearance will be subject to the final outcome in the writ petition.
3. As restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No.4798, dated 15th April, 2021.
K.K.Sahoo (Biswanath Rath) Judge Page 2 of 2