Biswajit Singh And Others vs State Of Odisha And Others
2022 Latest Caselaw 1733 Ori

Citation : 2022 Latest Caselaw 1733 Ori
Judgement Date : 9 March, 2022

Orissa High Court

Biswajit Singh And Others vs State Of Odisha And Others on 9 March, 2022

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No.6355 of 2022

            Biswajit Singh and others                   ....             Petitioners
                                              Mr.Gautam Mukharjee, Sr. Advocate and
                                                       Ms.Ankita Mukherji, Advocate
                                           -versus-
            State of Odisha and others                  ....       Opposite Parties
                                                        Mr.K.K. Nayak, ASC for State

                      CORAM:
                      JUSTICE A.K.MOHAPATRA

                                            ORDER

09.03.2022 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Issue notice to the Opposite Parties.

3. Since Mr.K.K. Nayak, learned ASC for the State accepts notice on behalf of Opposite Party No.1, no notice need be issued to him. One extra copy of the writ petition be served on him within three working days.

4. Issue notice to the Opposite Party Nos.2 to 5 by Speed Post with A.D., fixing a short returnable date. Requisites shall be filed within three working days.

5. Counter Affidavit, if any shall be filed within four weeks with copy to the other side.

6. List this matter in the week commencing 18.04.2022.

I.A. No.3197 OF 2022

7. Issue notice as above.

8. Accept one set of process fee.

// 2 //

9. As an interim measure, this Court directs that the recruitment to the post of Junior Management Trainee (Electrical) under Odisha Power Transmission Corporation Limited, Odisha (Annexure-10) shall not be finalized till disposal of the writ petition. It is further clarified that in view of the judgment of the Hon'ble Supreme Court, the Petitioner shall not be disengaged/terminated till recurrent process is undertaken by the Opposite Parties.

10. Issue urgent certified copy as per rules.

(A.K. Mohapatra) Judge U.K.Sahoo