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Judgment
M.S.Sahoo, J
This matter is taken up through hybrid mode.
Learned Senior Counsel on behalf of the petitioner draws attention to the orders dated 25.04.2022, 28.03.2022, 23.02.2022 and 20.09.2021, passed by this Court to submit that despite the repeated adjournments, instructions have not been obtained and affidavit has not been filed on behalf of the opposite parties.
Learned Additional Government Advocate referring to the order dated 25.04.2022 submits that in view of the said peremptory order, he has obtained specific instructions from the opposite party no.1 regarding the last but one paragraph in letter dated 12.06.2017 (Annexure-9) that during the relevant time of consideration, the requisite percentage of marks was 48% in M.A. and that has been wrongly mentioned as 55% in M.A in Annexure-9.
The further instructions obtained by the learned Addl. Government Advocate are that the matter is actively considered regarding eligibility, admissibility etc. of the post as claimed by the petitioner
Learned Senior Counsel in response submits that there is no dispute regarding the fact that the petitioner’s entitlement is qua first post of lecturer in Oriya, in the Institution, therefore, the matter needs to be expedited by the opposite parties.
Learned Addl. Government Advocate seeks accommodation to obtain further up-to-date instruction.
As prayed for, list on 04.07.2022.
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