Ashabaree Samal vs Ouat
2022 Latest Caselaw 4699 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                      W.P.(C) No.11555 of 2022


        Ashabaree Samal                     ....           Petitioner
                                      Mr. Prafulla Kumar Rath, Adv

                                  -versus-

        OUAT, Bhubaneswar and Anr.           ....   Opposite Parties
                                              Mr. Avijeet Pal, Adv.
                                                       (for OUAT)



                CORAM:
                DR. JUSTICE S.K. PANIGRAHI
Order                            ORDER
No.                             13.09.2022

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

        2. Learned counsel for the parties are present. Judgment

        prepared in separate sheets is delivered and pronounced

        in open Court in the presence of learned counsel for the

        parties and the order is passed accordingly as follows:-

        3. As stated herein above, the post against which the

        Petitioner is requesting the release of results as the post is

        still lying vacant with the respondents. In the aforesaid

background, this Court is of the view that the case for

showing indulgence in extraordinary jurisdiction is made

out.

// 2 //

4. Accordingly, while allowing the aforesaid Writ

Petition, this Court sets aside the impugned order of the

Registrar, OUAT dated 25.04.2022 and directs the

Opposite Parties to release the result of the selection

process within two weeks and issue the necessary

appointment letter to the successful candidate within two

weeks thereafter.

5. The Writ Petition is disposed of being allowed.

(Dr. S.K. Panigrahi) Judge

B.Jhankar