Monalisha Malik vs State Of Odisha & Others
2021 Latest Caselaw 8192 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        W.P.(C) No. 22225 of 2021

             Monalisha Malik                               .....                    Petitioner
                                                                          Mr. B. Ray, Advocate
                                                  - Versus-
             State of Odisha & others                     ..                      Opp. Parties
                                                                          Mr. A.K. Mishra, AGA

                            CORAM:
                                DR. JUSTICE B.R. SARANGI

                                                  ORDER

05.08.2021

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

Heard learned counsel for the petitioner.

The petitioner has filed this writ petition seeking direction to opposite parties to opposite parties to consider the candidate of the petitioner and to issue necessary engagement order by taking into account the vacancies available in ST/SC category as well as in terms of the observation made by this Court in judgment dated 23.10.2017 within a reasonable time and further seeks direction to opposite parties to issue necessary engagement order in favour of the petitioner under untrained category considering her qualification and OTE & T certificate and reasonable time may be given to undergo the training i.e. C.T./B.Ed.

In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.1 vide Annexure-5 series and the same may be directed to be disposed of within a stipulated time.

Considering the limited grievance of the petitioner, 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 petitioner vide Annexure-5 series and pass appropriate order in accordance with law within a period of three months from the date of production of authenticated/certified copy of this order.

Urgent certified copy of this order be granted on proper application.

                                                               (DR. B.R. SARANGI)
A.K. Rana                                                             JUDGE