Orissa High Court
Unknown vs 2 5.1.2021 This Matter Is Taken Up ... on 5 January, 2021
Author: Biswanath Rath
Bench: Biswanath Rath
W.P.(C) NO. 37887 OF 2020
2 5.1.2021 This matter is taken up through Video
Conferencing mode.
Heard learned counsel for the petitioner.
Admit.
Issue notice to the opposite parties on the
question of admission.
Since learned Additional Standing Counsel for
the State accepts notice on behalf of opposite party nos.1 to
3, three extra copies of the brief be served on him within
three working days. Counter affidavit, if any, shall be filed
within four weeks.
The background involving the case is that
following the decision of the tribunal in Original
Applications, vide O.A. No.4179(C) of 2014 along with
several others, case of the Laboratory Technicians for their
regular induction has been forwarded for consideration. It is
alleged that persons those who have passed out from the
private unrecognized and Non-AICTE approved institutes,
their names have not been recommended for induction,
which is contrary to Rule.
List this matter after filing of the counter
affidavit.
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Biswanath Rath, J.
I.A.NO.16306 OF 2020 3 5.1.2021 Considering the submissions made and keeping in view the above circumstance, this Court while not inclined to issue notice in the matter of Interlocutory Application, directs the concerned authority-O.Ps. not to 2 finalize the induction aspect without leave of this Court. In the meantime, there is also no prevention for considering the case of the petitioner as Laboratory Technician.
I.A. stands disposed of.
The petitioner may utilise the soft copy of this order available in the High Court's website or print out thereof at par with certified copy in the manner prescribed, vide Court's Notification No.4587 dated 25.3.2020.
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m Biswanath Rath, J.