Bani Kumari Mishra vs State Of Odisha & Ors
2021 Latest Caselaw 9323 Ori

                                    1




       IN THE HIGH COURT OF ORISSA AT CUTTACK


                  W.P.(C) No.23743 OF 2021

Bani Kumari Mishra                       .....                   Petitioner

                                                   Mr. S.B. Jena, Advocate
                               Vs.
State of Odisha & Ors.                   .....             Opposite parties

                                                             State Counsel


            CORAM:
                DR. JUSTICE B.R. SARANGI

                                       ORDER

06.09.2021

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 appoint her as sikhya Sahayak taking into account 4136 number of vacant posts and the judgment in Babita satpathy v. State of Odisha (W.A. No.701 of 2019 disposed of on 23.12.2020) & batch of writ appeals.

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-5 and the same may be directed to be considered within a stipulated time.

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-5 and pass appropriate order in accordance with law 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