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Orissa High Court
Reshma Rani Sahoo vs State Of Odisha & ..... Opposite Parties on 9 April, 2026
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 10495 of 2026
Reshma Rani Sahoo ..... Petitioner
Mr. A. Baral, Adv.
-versus-
State of Odisha & ..... Opposite Parties
Another Mr. C.K. Pradhan, AGA
CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
09.04.2026
1. This matter is taken up through hybrid mode.
2. Heard learned counsel appearing for the Parties.
3. The present Writ Petition has been filed inter alia with
the following prayer:
It is, therefore, most respectfully prayed that
Your Lordships would be graciously pleased to
admit the Writ petition, issue notice to the Opposite
Parties and after hearing the parties would further
be pleased to direct the Opposite Parties to issue
the Provisional Admission Letter (Admit Card) of
the Main Examination to the Petitioner, by allowing
her to appear in the Phase-II, i.e. in the Main
examination scheduled to be held on 26th April,
2026 in pursuant to the Notice bearing No.IIE-
14/2026-963/OSSSC, Dated 17th March, 2026
under Annexure-7, or else the Petitioner will be
highly prejudiced.
And/or pass any such order/s as may deem just
and proper in the facts and circumstance of the
case;
And for this act of kindness, the Petitioners shall
as in duty bound ever pray.
4.It is contended that Petitioner though has given the
correct reply to Question No.75 of the Preliminary
Examination,Phase-I, but he has not been awarded mark.
Because of the that, she has been deprived to appear the
Phase-II examination which has now been fixed to
26.04.2026 under Annexure-7. It is also contended that
ventilating her grievance, Petitioner though has moved an
application before Opp. Party No.2 on 17.03.2026 under
Annexure-6, but no decision has been taken as yet. It is
accordingly contended that Opp. Party No.2 be directed
to take a decision on the representation made by the
Petitioner under Annexure-6, so that she can appear the
Phase-II examination, which has now been fixed to
26.04.2026.
5.Learned Addl. Govt. Advocate has no serious objection
to the course of action proposed.
6.Having heard learned counsel appearing for the parties
and considering the submission, this Court while
disposing the Writ Petition, directs Opp. Party No.2 to
take a decision on the representation made by the
Petitioner under Annexure-6 on or before 20th April, 2026
with due communication to the Petitioner. If on
consideration of the Petitioner's claim, it will be found
that Petitioner has become eligible, consequential follow-
up action be taken in allowing the Petitioner to take the
Phase-II Examination to be held on 26.04.2026. Opp.
Party No.2 is directed to act on production of the certified
copy of this order.
7. The Writ Petition accordingly stands disposed of.
(Biraja Prasanna Satapathy)
Judge
Sangita
Reason: authentication of order
Location: high court of orissa, cuttack
Date: 15-Apr-2026 12:57:47
