Orissa High Court
Priti Parag vs The State Of Odisha And Others on 2 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 13315 of 2023
Priti Parag .... Petitioner
Mr. Bidyadhar Mansinga, Advocate
-versus-
The State of Odisha and others .... Opposite Parties
Mr. Arnav Behera, A.S.C.
CORAM:
JUSTICE A.K.MOHAPATRA
ORDER
Order No. 02.05.2023
01. 1. This matter is taken up through Hybrid Arrangement
(Virtual/Physical Mode).
2. Heard learned counsel for the Petitioner and learned
Additional Standing Counsel appearing for the State-Opposite
Parties.
3. The Petitioner has filed the present writ petition with the
following prayer:-
"The petitioner most respectfully prays that this
Hon'ble Court may graciously be pleased to admit/allow
this writ petition and hearing the parties to declare the
Annexure-2 is illegal and with further direction to
O.P.S.C. to issue corrigendum advertisement and unblock
website to accept application of eligible degree holders in
engineering as Principal Recruitment Rules, 2012 under
Annexure-1.
And pass such other order(s)/direction(s)/writ(s) as
are deemed just and proper in the bonafide interest of
justice."
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4. It is submitted by the learned counsel for the Petitioner
that the Petitioner wants to make a fresh representation before
the authority concerned with a direction from this Court to the
authority to consider the case of the Petitioner within a
stipulated period of time.
5. Learned counsel for the State-Opposite Parties submits
that he has no objection if the Petitioner is permitted to file a
fresh representation before the authority concerned with a
direction to the authority concerned to consider the
representation of the Petitioner in accordance with law within
the stipulated period of time.
6. Considering such submission and without expressing
any opinion on the merit of the case, this Court disposes of the
writ petition permitting the Petitioner to make a fresh
representation before the Opposite Parties No.1 and 2 within a
period of two weeks from today and in the event such
representation is filed before the Opposite Parties No.1 and 2,
the Opposite Parties No.1 and 2 shall do well to consider and
dispose of the same in accordance with law by passing a
speaking and reasoned order within a period of two months
from the date of filing of such representation. The decision so
taken on such representation shall be communicated to the
Petitioner within two weeks thereafter. It is open for the
Petitioner to rely upon any decision/judgment and file the copies
thereof along with the representation. In the event copies of such
decisions/judgments are filed before the Opposite Parties, the
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Opposite Parties shall do well to consider the same while
considering the representation of the Petitioner.
(A.K. Mohapatra)
Judge
DEBASIS AECH Digitally signed by DEBASIS AECH
Date: 2023.05.04 14:04:53 +05'30'
