WP(C)/3408/2021
2021 Latest Caselaw 1067 Ori

W.P.(C) No.3408 of 2021

02. 29.01.2021 This matter is taken up by video conferencing mode.

Heard learned counsel for the Petitioner.

Notice be issued to the Opposite Parties through Special Messenger at the cost of the Petitioner, which shall be assessed and deposited by Monday (1st February, 2021) along with requisites.

Notice be made returnable within one week.

List on 11th February, 2021.

Rejoinder, if any, be filed in the meantime.

( Dr. S. Muralidhar ) Chief Justice

(D. Dash) Judge

I.A. No. 1684 of 2021

03. 29.01.2021 Heard.

Issue notice as above.

Accept one set of process fee.

It is directed that all actions shall be taken pursuant to the Rule under challenge be subject to the outcome of the writ petition. It is made clear that there shall be no stay in the process of recruitment/promotion.

The I.A. stands disposed of.

As the restrictions due to the COVID-19 situation are continuing, learned counsel for the parties may utilize a soft copy of this order/judgment available in the High Court's website or print out thereof at par with certified copy in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020

( Dr. S. Muralidhar ) Chief Justice

(D. Dash) Judge

Aks/PA