Maa Saraswati Shg vs State Of Odisha And Others
2023 Latest Caselaw 6377 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No.14987 of 2023
                               (Through Hybrid mode)

            Maa Saraswati SHG, Kendrapara            ....                Petitioner
                                                     Mr. M. K. Mohanty, Advocate
                                          -versus-

            State of Odisha and others               ....          Opposite Parties

                                                          Mr. A. K. Sharma, AGA

                      CORAM: JUSTICE ARINDAM SINHA
                                    ORDER

17.05.2023 Order No.

1. 1. Mr. Mohanty, learned advocate appears on behalf of petitioner

and submits, his client is a Self Help Group (SHG). There was illegal

engagement of the SHG, described at serial no.3. In letter dated 31st

August, 2018 there are particulars of the SHGs, with views against

them. The illegally appointed SHG was not recommended. This

Bench by judgment dated 19th January, 2023 in WP(C) no.11 of 2019

quashed the engagement and had given liberty to his client to

approach for obtaining order for the supply. He submits further,

annexure-1 will demonstrate that the SHG engaged had got remark

'conditionally recommended', while his client had got remark

'recommended'. In spite of observations made in said judgment, by

impugned order dated 10th March, 2023, the Child Development

// 2 //

Project Officer (CDPO) directed the outgoing SHG to handover to

opposite party no.4.

2. Mr. Sharma, learned advocate, Additional Government

Advocate appears on behalf of State and submits, he needs to obtain

instructions.

3. Issue notice along with this order on opposite party no.4 by

registered/speed post with A.D. Petitioner will put in requisites. In the

meantime, State is to obtain instructions. Prayers for further

adjournment or filing counter are not likely to be allowed.

4. List on 7th July, 2023.

5. Pendency of the writ petition will not prevent State from

taking steps to duly appoint or engage for the supply, in the

meantime.

(Arindam Sinha) Judge Prasant

Signature Not Verified Digitally Signed Signed by: PRASANT KUMAR SAHOO Designation: SENIOR STENO Reason: Authentication Location: OHC Date: 17-May-2023 18:38:51