Tulika Ashe vs State Of Odisha And
2023 Latest Caselaw 4476 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) No.12802 of 2023

        Tulika Ashe                         ....                    Petitioner
                                                    Mr. K.K. Swain, Advocate
                                         -versus-
        State of Odisha and
        Others                              ....             Opposite Parties
                                                      Mr. D.K. Mohanty, ASC

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                           ORDER

26.04.2023 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel for the parties.

3. The Petitioner has filed the present Writ Petition with the following prayer: -

<Under the above circumstances, it is humbly prayed that the writ petition may be allowed;

(A) a writ of mandamus or an appropriate writ may be issued commanding the opposite parties to approve the petitioner as Principal-in-Charge of Luipa Degree Mahavidyalaya, Radho in the district of Mayurbhanj in terms of the judgment of this Hon'ble Court rendered in the case of Kamala Kanta Das and Ors Vrs. State of Orissa and others (W.P.(C) No.230 of 2022 and batch of cases disposed of vide common judgment dated 11.07.2022) on the basis of length of service and as per the recommendation made by the Sub-Collector, Kaptipada, Udala-cum-President of the Governing Body of the College vide his letter dated 01.09.2021 under Annexure:3 series, within a time to be stipulated by this Hon'ble Court;

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(B) And any other order/orders or direction/directions may be issued so as to give complete relief to the petitioner.=

4. Learned counsel for the Petitioner submits that through highlighting her grievance, the petitioner has filed a representation vide Annexure-6 to the Writ Petition, but till date nothing has been done in the matter. In such background, she prays that a direction be issued to opposite party No.2 to take a decision on the above noted petition within a specific time period.

5. Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs opposite party No.2 to take a decision on the above noted petition in accordance with law, within a period of three months from the date of production of certified copy of this order and communicate the result of such exercise to the petitioner.

6. The Writ Petition is disposed of accordingly.

(Biraja Prasanna Satapathy) Judge

Basudev