Pranati Panda vs State Of Odisha And Others
2021 Latest Caselaw 9073 Ori

        IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No. 23670 of 2021

Pranati Panda                            .....                   Petitioner
                                                   Mr. K. Rath, Advocate
                                      Vs.
State of Odisha and others              .....               Opposite parties



            CORAM:
               DR. JUSTICE B.R. SARANGI

                                       ORDER

27.08.2021

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

2. The petitioner has filed this writ petition seeking to quash the letter dated 02.12.2020 of opposite party no.3, and issue direction to the opposite parties to provide the post under group-C as per the prevailing rule which was in vogue as on the date of her application dated 23.01.2020 in the light of the judgment of the apex Court and this Court under Annexure-3 series.

3. In course of hearing, learned counsel for the petitioner states that the petitioner may be permitted to file a fresh representation before the opposite party no.3 highlighting all her grievances, and the same may be directed to be disposed of within a stipulated time taking into consideration Annexures-1 and 3.

4. Considering the facts and circumstances of this case, but, however, without expressing any opinion on the merits of the case, this writ petition stands disposed of with the direction that in case the petitioner, with regard to the

grievance made in this petition, files a fresh comprehensive representation before the opposite party no.3 within 15 days hence, the same shall be considered by the said authority taking into consideration Annexures-1 and 3, and pass a reasoned and speaking order as expeditiously as possible, preferably within a period of three months from the date of receipt of such representation along with the certified copy of this order.

Issue urgent certified copy as per rules.

Ashok (DR. B.R. SARANGI) JUDGE