Suptimayee Acharya vs State Of Odisha And Others
2022 Latest Caselaw 5749 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                             W.P.(C) No.20808 of 2019

            Suptimayee Acharya                         ....           Petitioner

                                                     Mr. Rakesh Sahu,
                                                     Advocate

                                          -versus-
             State of Odisha and others                ....    Opposite Parties
                                                   Mr.P.K.Panda,
                                                 Standing Counsel (S & M.E.).


                       CORAM:

                                 JUSTICE SASHIKANTA MISHRA
                                        ORDER

Order No. 19.10.2022.

18. 1. This matter is taken up through hybrid mode.

2. As directed the Asst. Director, Secondary Education filed an affidavit, inter alia, stating therein that 708 posts in UR category are lying vacant. The affidavit be kept on record.

3. Hearing concluded. Judgment is reserved.

4. Parties may file their note of submissions and memo of citations, if any, within a week.

                                                        (Sashikanta Mishra)
       AKB                                                     Judge




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