Arati Mallik vs State Of Odisha
2022 Latest Caselaw 1872 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     WPC (OA) No. 684 of 2019

               Arati Mallik                                      ....          Petitioner
                                                             Mr. S.N. Patnaik, Advocate
                                              - Versus -
               State of Odisha                                   ....     Opposite Party
                                                                    Mr. R.N. Acharya,
                                              Standing Counsel for S & ME Depatment

                              CORAM:
                                JUSTICE SASHIKANTA MISHRA

                                            ORDER

16.03.2022

Order No. 1. This matter is taken up through hybrid mode.

4.

2. The matter was heard and thereafter posted for judgment. While preparing the judgment, it came to notice that vide order dated 24.10.2021 this Court had directed the State counsel to file an affidavit indicating whether two similarly situated persons, namely, Kaushulya Bhoi, OBC Science and Sujata Behera SC Arts have been given appointment or not and further to take instructions whether other persons have been given appointment from out of the merit lists against any post, which was advertised initially. The said information appears to be relevant for disposal of the present application, hence let such affidavit be filed by next week.

3. List this matter in the week commencing 28th March, 2022. Affidavit be filed positively in the meantime.

4. A free copy of this order be handed over to learned State Counsel for compliance.

                                                           (Sashikanta Mishra)
A.K. Rana                                                          Judge