Rasmita Rana vs State Of Odisha And Others
2025 Latest Caselaw 5312 Ori

Orissa High Court

Rasmita Rana vs State Of Odisha And Others on 24 March, 2025

Bench: Arindam Sinha, M.S. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  WA No.624 of 2025
            Rasmita Rana                             ....             Appellant

                                                        Represented By Adv. -
                                                    Mr. S. K. Mishra, Advocate
                                         -versus-

            State of Odisha and others               ....          Respondents
                                                        Represented By Adv. -
                                                              Mr. K.C. Kar, GA
                                                     (for respondent nos.1 to 4)
                               CORAM:
              THE HON'BLE MR. JUSTICE ARINDAM SINHA,
                    THE ACTING CHIEF JUSTICE
                                            AND
                   THE HON'BLE MR. JUSTICE M.S. SAHOO
                                          ORDER

24.03.2025 WA no.624 of 2025 and I.A. nos.1645, 1646, 1647 Order No.

01. 1. The appeal has been listed under heading 'For Orders' at

instance of Mr. Mishra, learned advocate, whose client is

seeking to prefer appeal against judgment dated 29th

November, 2024, as affected thereby though not party in the

writ petition.

2. Mr. Kar, learned advocate, Government Advocate

appears on behalf of State.

3. Mr. Mishra submits, his client is a successful candidate

pursuant to notification dated 3rd October, 2024 inviting

applications to fill up post of Anganwadi Worker for the

centre in question, quashed by impugned judgment.

4. We see from the judgment, there was direction for

reinstatement of petitioner. Consequential direction was for

said notification dated 3rd October, 2024 being set aside. The

consequent direction does affect Mr. Mishra's client. She has

leave to prefer this appeal.

5. Appellant will put in requisites for issuance of notice of

appeal on respondent no.5.

6. The application is disposed of.

7. List the appeal on 29th April, 2025. Consequential

direction regarding quashing notification dated 3rd October,

2024 and disengagement letter dated 17th March, 2025 will

remain stayed till next date of hearing.

(Arindam Sinha)

Signed by: PRASANT KUMAR SAHOO Designation: PERSONAL ASSISTANT Reason: Authentication Location: Orissa High Court Date: 24-Mar-2025 20:02:23 (M.S. Sahoo) Judge