Dr. Indira Palo vs State Of Odisha & Anr
2021 Latest Caselaw 12703 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK


                 WPC (OAC) No.3180 OF 2016

Dr. Indira Palo                         .....                 Petitioner

                                               Mr. G.R. Sethi, Advocate
                                Vs.
State of Odisha & Anr.                  .....          Opposite parties

                                                         State Counsel



            CORAM:
                DR. JUSTICE B.R. SARANGI

                                        ORDER

10.12.2021

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

2. Heard learned counsel for the petitioner.

3. The petitioner has filed this writ petition seeking direction to the opposite parties to recalculate the reserve points and prepare the merit list of Asst. Professor (O & G) by fixing the reservation limit up to 50% as per the dictums laid down by the apex Court and grant all financial and consequential benefits flowing from the date when others have got appointment.

4. 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-4 and the same may be directed to be considered keeping in view the judgment passed by this Court in Ajaya Kumari Mishra v. State of Orissa, 2020 (Supp.) OLR 639.

5. 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-4 and pass appropriate order in accordance with law keeping in view judgment of the apex Court in Ajaya Kumari Mishra (supra) within a period of three months from the date of production of certified copy this order.

Issue urgent certified copy as per rules.

Alok (DR. B.R. SARANGI) JUDGE