P. Smitarani Rao vs State Of Orissa And Others
2021 Latest Caselaw 8583 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No.23844 of 2021

            P. Smitarani Rao                        ....                     Petitioner
                                                                        Mr. S.S. Jena,
                                                                            Advocate

                                            -versus-
            State of Orissa and others             ....               Opposite Parties
                                                                       Mr. S. Ghosh,
                                                              Addl. Standing Counsel

                      CORAM:
                      JUSTICE BISWANATH RATH
                                        ORDER

16.08.2021 Order No.

02. 1. Heard learned counsel for the petitioner.

2. The writ petition involves the following prayer:

"Under the above mentioned facts and c circumstances of the case, this Hon'ble Court may graciously be pleased to issue a writ of mandamus or any other appropriate writ/writs by directing the Opp. Parties to appoint the petitioner as Sikhya Sahayak taking into account 4136 number of vacant posts and the judgment of this Hon'ble Court in Babita Satpathy and Ors. -Vrs.- State of Odisha and Orders (W.A. No.701 of 2019 disposed of on 23.12.2020) and batch of writ appeals.

Or pass such order(s)/direction(s) as case may be deemed fit and proper in the interest of justice and equity.

And for which act of kindness, the petitioner as in duty bound, shall ever pray."

3. Considering the limited request involved herein and as this Court finds representation of the petitioner vide Annexure-6 is pending consideration before the Commissioner-cum-Secretary,

// 2 //

School and Mass Education Department, Odisha,O.P.1, this Court without expressing any opinion on the merits of the case disposes of the Writ Petition directing the O.P.1 to look into the grievance of the petitioner, vide Annexure-6 taking into consideration the grounds raised in the writ petition and the documents appended thereto and take decision as appropriate by completing the entire exercise within a period of one and half months from the date of communication of this order by the petitioner.

4. Issue urgent certified copy on proper application.

(Biswanath Rath) Judge

U.K.Sahoo