Deepak Kumar Padhi And Others vs State Of Odisha And Others .... Opposite ...
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Orissa High Court

Deepak Kumar Padhi And Others vs State Of Odisha And Others .... Opposite ... on 8 May, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No.12381 of 2025

       W.P.(C) No.12381 of 2025
       Deepak Kumar Padhi and others                    ....           Petitioners
                                                    Mr.Subir Palit, Sr.Advocate
                                        -versus-
       State of Odisha and others                        ....     Opposite Parties

                                                           Mr.S.K.Parhi, ASC
                                                     Mr.P.K.Rath, Sr. Advocate
                                                             (for intervenors)
       W.P.(C) No.12114 of 2025
       Rakesh Ranjan Kar and others                   ....         Petitioners
                                         Mr.Manoj Kumar Mishra, Sr.Advocate

                                        -versus-
       State of Odisha and others                        ....     Opposite Parties

                                                              Mr.S.K.Parhi, ASC

       W.P.(C) No.12865 of 2025
       Subrat Kumar Padhy                               ....          Petitioner
                                                    Ms.Pami Rath, Sr.Advocate

                                   -versus-
       Odisha Public Service Commission                  ....     Opposite Parties
       Represented through Chairman and others
                                                           Mr.S.K.Parhi, ASC
                                                     Mr.P.K.Rath, Sr. Advocate
                                                             (for intervenors)

                               CORAM:
       THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                           ORDER

Order No.                                 08.05.2025
01.         1.    This   matter   is   taken   up   through    Hybrid    Arrangement
            (Virtual/Physical Mode).

2. Heard Mr.Subir Palit, learned Senior Counsel for the petitioners in

W.P. (C) No.12381 of 2025, Mr.Manoj Kumar Mishra, learned Senior Counsel for the petitioners in W.P.(C) No.12114 of 2025, Ms.Pami Rath, learned Senior Counsel for the petitioners in W.P. (C) No.12865 of 2025 and Mr.P.K.Rath, learned Senior Counsel for the intervenors in W.P. (C) No.12381 of 2025 and W.P. (C) No.12865 of 2025.

3. Upon hearing the learned Senior Counsel for the respective parties, this Court is of the view that the interim order passed by this Court in the earlier writ application which was modified by the Division Bench by order dated 15.01.2025 in W.A. No.948 of 2024, requires interpretation. Moreover the corrigendum which was issued pertaining to the judgment dated 15.01.2025 is also required to be examined in the light of the judgment dated 15.01.2025. In such view of the matter, this Court is of the view that the views of Orissa Public Service Commission is highly recommended.

4. Accordingly, extra copies of the writ petition be served on learned counsel appearing for the OPSC informing them that the I.As. shall be heard and necessary interim orders shall be passed on 13.05.2025.

5. Accordingly, Registry is directed to list these matters on 13.05.2025.

6. As an interim measure, it is directed that any decision taken in the meantime by the O.P.S.C. shall be subject to final outcome of the present writ petitions. Further, it is directed that till the next date, no list shall be published by the OPSC without leave of this Court.

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Signed by: BICHITRANANDA SAHOO                                         JUDGE

          Bichi
Reason: Authentication
Location: Orissa High Court
Date: 09-May-2025 14:30:14