Semanti Pradhan And Another vs State Of Odisha And Others
2023 Latest Caselaw 4419 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No.780 of 2014
                            (Through hybrid mode)

        Semanti Pradhan and another             ....           Petitioners

                                               Mr. S.K. Lenka, Advocate
                                   -versus-

        State of Odisha and others              ....     Opposite Parties

                                                  Mr. A.K. Nanda, AGA


                  CORAM: JUSTICE ARINDAM SINHA
                                  ORDER

Order                            25.04.2023
No.
  10.   1.      Mr. Lenka, learned advocate appears on behalf of petitioners

and submits, inter alia, final order dated 13th September, 2013 of the

State Level Scrutiny Committee is under challenge.

2. Mr. Nanda, learned advocate, Additional Government

Advocate appears on behalf of State.

3. This Bench, in disposed of and pending litigation, has noticed

there is confusion regarding application of Orissa Caste Certificate

(For Scheduled Castes and Scheduled Tribes) Rules, 1980,

notifications issued pursuant to direction made by a Division Bench of

this Court with reference to judgment of the Supreme Court in

Kumari Madhuri Patil v. Addl. Commissioner, Tribal

Development reported in AIR 1995 SC 94, coming into force of

// 2 //

Odisha Scheduled Castes, Scheduled Tribes and Backward Classes

(Regulation of Issuance and Verification of Caste Certificates) Act,

2012 and draft rules notified thereunder. All there questions are now

before the First Division Bench of this Court in writ appeals preferred

by State. The appeals stand adjourned to 5th July, 2023.

4. In view of aforesaid, list the writ petition on 10th July, 2023.

5. Interim order to continue till next date of hearing.

(Arindam Sinha) Judge Sks