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Judgment
S.K. Panigrahi, J
This matter is taken up through hybrid arrangement.
Learned Additional Standing Counsel for the State is directed to take instructions from the respective Department regarding the Notification dated 11th January, 2022 issued by the Principal Secretary to Government, General Administration and Public Grievance Department under Annexure-2 read with the letter dated 12th January, 2022 issued by the Additional Secretary to Government of Odisha, General Administration and Public Grievance Department under Annexure-3.
Since there is confusion in the minds of the prospective candidates regarding such age relaxation, the Government should consider and issue proper corrigendum clarifying the details especially with respect to the candidates who will be considered under the Odisha Civil Service (Fixation of Upper Age Limit) Amendment Rules, 2022.
It is expected from the learned Additional Standing Counsel for the State to come out with a positive solution to the problem faced by many candidates after taking instructions from the Government. It is hoped and expected that the State will take proactive steps in the light of the spirit of the Notification dated 11th January, 2022.
List this matter on 28th of February, 2022 along with W.P.(C) Nos.1070 and 4380 of 2022.
The connected matters i.e. W.P.(C) Nos.39872 and 41629 of 2021 are detached from this writ petition.
A free copy of this order be handed over to Mr. Karunakar Das, learned Additional Standing Counsel for the State for early compliance.
Urgent certified copy of this order be granted on proper application.
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