Geetashree Nayak vs State Of Odisha And
2024 Latest Caselaw 10336 Ori

Orissa High Court

Geetashree Nayak vs State Of Odisha And on 21 June, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) No.14545 of 2024

        Geetashree Nayak                   ....                   Petitioner
                                                   Mr. D.N. Rath, Advocate

                                        -versus-
        State of Odisha and
        Others                             ....               Opposite Parties
                                                               State Counsel

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                          ORDER

21.06.2024 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 circumstance, it is therefore humbly prayed that this Hon'ble Court may be graciously pleased to issue a writ in the nature of writ of mandamus or any other appropriate writ, direction or order by directing the opp. Parties, more particularly the opposite party No.4 to extend the promotion to the petitioner to Level-III cadre with effect from the date, the juniors to the petitioner was extended the benefit of promotion to Level-III cadre, since the petitioner has the requisite qualification and as per the law decided by this Hon'ble Court vide judgment dated 12.03.2024 in W.P.(C) No.42172 of 2023 and batch of writ petitions, the petitioner is not required to pass OTET-II, and accordingly to extend all service // 2 //

and financial benefit in favour of the petitioner."

4. Learned counsel for the Petitioner submits that through highlighting her grievances, the petitioner has filed a representation vide Annexure-7 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.4 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.4 to take a decision on the above noted petition in accordance with law taking into account Annexure-6, 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

Location: High Court of Orissa, Cuttack