Dr. Archana vs State Of Odisha And
2023 Latest Caselaw 14607 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.P.C. No. 36916 of 2022

            Dr. Archana                    ....                       Petitioner
            Kanungo
                                                                     In Person

                                            -Versus -
            State of Odisha and             ....               Opposite Parties
            another
                                                 Additional Standing Counsel


                         CORAM:
                           JUSTICE SASHIKANTA MISHRA

ORDER_ 14.11.2023

Order No. 1. This matter is taken up through hybrid mode.

01. 2. Heard further arguments.

3. This court on going through the pleadings of the parties particularly that of the petitioner found that she has basically challenged the process of selection in this writ application. She claims recruitment under sports persons quota and as evident from the record, she belongs to the unreserved category. As it appears, 12 posts were notified in the advertisement, out of which 6 posts were earmarked for the unreserved category. Since the process of selection has been challenged, this Court felt that in case the petitioner's writ application is allowed, the persons already appointed under unreserved category would be adversely affected but the petitioner has not impleaded them as parties to the writ application.

4. Under such circumstances, the matter was listed again to grant an opportunity to the petitioner to implead the 6 persons, who have already been appointed under unreserved category as opposite parties in the case.

However, the petitioner, who appears in person through virtual mode is not inclined to implead them as opposite parties despite the opportunity granted by this Court. She claims to be competing only against the persons, who had applied under sports persons quota but against different disciplines. She further submits that she is not required to implead any person as opposite party in the case as she is not competing against anyone.

5. In such view of the matter, hearing is closed and judgment is reserved.

(Sashikanta Mishra) Judge

deepak

Signature Not Verified Digitally Signed Signed by: DEEPAK PARIDA Reason: Authentication Location: OHC,Cuttack Date: 16-Nov-2023 17:09:51