Orissa High Court
Dr. Son Pattnaik vs State Of Odisha And Ors on 16 May, 2022
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) Nos.8065, 8844, 8873, 8905
& 9852 of 2022
In W.P.(C) No.8065 of 2022
Dr. Son Pattnaik .... Petitioner
Mr. Avijit Mishra, Adv.
-versus-
State of Odisha and Ors. .... Opposite Parties
Mr. S.K. Samal, AGA
(for O.P.1)
Mr. R.C. Mohanty, Adv.
(for O.P. No.2-DMET)
Ms. Pami Rath, Adv.
(for Interveners)
In W.P.(C) No.8844 of 2022
Dr. Sibangi Patnaik & Ors. .... Petitioners
Mr. Avijit Mishra, Adv.
-versus-
State of Odisha and Ors. .... Opposite Parties
Mr. S.K. Samal, AGA
(for O.P.1)
Mr. R.C. Mohanty, Adv.
(for O.P. No.2-DMET)
Ms. Pami Rath, Adv.
(for Interveners)
In W.P.(C) No.8873 of 2022
Dr. Sujata Sahoo & Ors. .... Petitioners
Mr. Madan Sundar Behera, Adv.
-versus-
State of Odisha and Ors. .... Opposite Parties
Mr. S.K. Samal, AGA
(for O.P.1)
Mr. R.C. Mohanty, Adv.
(for O.P. No.2-DMET)
Ms. Pami Rath, Adv.
(for Interveners)
Page 1 of 3
// 2 //
In W.P.(C) No.8905 of 2022
Dr. Satya Ranjan Acharya & .... Petitioners
Ors.
Mr. Madan Sundar Behera, Adv.
-versus-
State of Odisha and Ors. .... Opposite Parties
Mr. S.K. Samal, AGA
(for O.P.1)
Mr. R.C. Mohanty, Adv.
(for O.P. No.2-DMET)
Ms. Pami Rath, Adv.
(for Interveners)
In W.P.(C) No.9852 of 2022
Dr. Nihar Ranjan Mohanty & .... Petitioners
Ors.
Mr. Pratik Dash, Adv.
-versus-
State of Odisha and Ors. .... Opposite Parties
Mr. S.K. Samal, AGA
(for O.P.1)
Mr. R.C. Mohanty, Adv.
(for O.P. No.2-DMET)
Ms. Pami Rath, Adv.
(for Interveners)
CORAM:
MR. JUSTICE S.K. PANIGRAHI
Order ORDER
No. 16.05.2022
10. 1. These matters are taken up through hybrid
arrangement.
2. Learned counsels for the petitioners and opposite
parties in all the aforesaid Writ Petitions are present.
Judgment prepared in separate sheets is delivered
// 3 //
and pronounced in open Court in the presence of
learned counsels for the parties and the order is
passed accordingly as follows:-
3. The aspirational trajectory of the petitioners are
worth appreciating but considering the stipulations in
the advertisement and post-PG based SR certificate to
be offered to them during their current postings, fails to
convince this Court for granting any relief. This Court
appreciates their service to the people and fire in the
belly to strive high in their vocation. However, in view of
the discussion made hereinabove, the Opposite Party
No.2/ DMET to redraw the merit list of the selected SRs
by excluding the petitioners and publish the result
within three days from receipt of the copy of this order.
Accordingly, the earlier order dated 05.04.2022 passed
in I.A. No.4168 of 2022 arising out of W.P.(C) No.8065
of 2022, order dated 07.04.2022 passed in I.A. No.4589
of 2022 arising out of W.P.(C) No.8844 of 2022 and
order dated 07.04.2022 passed in I.A. No.4611 of 2022
arising out of W.P.(C) No.8873 of 2022 are vacated and
the Writ Petitions are dismissed.
4. All the aforesaid Writ Petitions are, accordingly,
disposed of as dismissed.
5. Consequently all the pending I.As. are disposed
of.
( S.K. Panigrahi)
Judge
BJ
