Padmini Mallick vs State Of Odisha & Others
2021 Latest Caselaw 8259 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     W.P.(C) No. 22171 of 2021

             Padmini Mallick                       .....                        Petitioner
                                                                      Mr. A.K. Mishra, Adv.
                                                 -Versus-

             State of Odisha & others              .....                   Opposite Parties
                                                                            State Counsel
                          CORAM:
                              DR. JUSTICE B.R. SARANGI


                                                 ORDER

06.08.2021

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

01. Heard learned counsel for the petitioner.

The petitioner has filed this writ petition seeking direction to opposite parties to consider the candidature of the petitioner and 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 the judgment of the Court dated 23.10.2017 within a reasonable time and further seeks direction to opposite parties to issue engagement order in favour of the petitioner under untrained category considering his qualification and OTE & T certificate and reasonable time may be given to undergo training i.e., CT/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.

Issue urgent certified copy as per rules.

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