Dr. Archana Kanungo vs Unknown
2023 Latest Caselaw 11536 Ori

                                            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                       W.P.(C) No. 36916 of 2022

                      Dr. Archana Kanungo                              ....                   Petitioner
                                                                            Ms. A. Kanungo, Advocate
                                                               - Versus -

                      State of Odisha & another                             ....             Opp.Parties
                                                                 Ms. S. Mohanty, Advocate for OPSC

                                                CORAM:
                                                  JUSTICE SASHIKANTA MISHRA

                                                               ORDER

21.09.2023

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

28.

2. While preparing for judgment in this case after having heard both the parties at length, this Court finds that there is nothing on record to show as to on what basis the APR (API) score of the petitioner was calculated as 73 as against the claim of the petitioner that same should have been 102 as per the norms prescribed by the UGC guidelines and mentioned in the advertisement. This information is essentially required in order to adjudicate the matter.

3. Learned counsel for the OPSC is directed to inform the Court, if necessary by producing a chart showing the calculation under different heads as prescribed by the UGC.

4. List this matter again under the heading 'To be mentioned' on 5th October, 2023.

(Sashikanta Mishra) Judge

A.K. Rana

Signature Not Verified Digitally Signed Signed by: AJAYA KUMAR RANA Designation: Personal Assistant

Location: High Court of Orissa, Cuttack Date: 21-Sep-2023 17:42:11