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Judgment
S.K. Panigrahi, J
I.A. No.4648 of 2022
1.This matter is taken up by hybrid mode.
Heard.
3.Mr. R.C.Mohanty, learned counsel appearing for the opposite party No.2-DMET/applicant has prayed for modification of the order dated 05.04.2022 by seeking for direction from the Court to publish the result of Senior Residents/Tutors and accordingly, the appointments/ engagements may be made to provide immediate service to the public without any precondition.
4.Considering the submissions made, the prayer for modification is allowed.
The I.A. is accordingly, disposed of.
Issue urgent certified copy of this order as per Rules.
A free copy of the order be handed over to the learned counsel for the opposite party No.2-DMET, Odisha, Bhubaneswar for necessary compliance.
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