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Judgment
Dr. S.K. Panigrahi, J
(W.P.(C) No.21562 of 2022 and I.A. No.11544 of 2022)
This matter is taken up through hybrid arrangement.
Heard.
In this Writ Petition, the Petitioner challenges the action of the Opposite Parties in not appointing him as CRCC and in appointing the Opposite Party No.7 as CRCC in Khallikote Block, in the district of Ganjam.
Learned counsel for the Petitioner submits that despite the Opposite Party No.7 is a tainted person which is reflected in different letters by the authorities, he has been appointed as CRCC in Khallikote Block, in the district of Ganjam. However, the Petitioner has been excluded from giving appointment to such post for no reason. It seems that the authorities have overlooked the allegation made against the Opposite Party No.7.
In such view of the matter, let the notice be issued to the Opposite Parties both in the Writ Petition and the I.A. 6. Mr. Debasis Mohapatra, learned Standing Counsel for the Department of School and Mass Education waives of notice on behalf of the Opposite Party No.1, 5 and 6 and Mr. D. Mund, learned Additional Government Advocate for the State waives of notice on behalf of the Opposite Party Nos.3 and 4. Required number of copies of the brief be served on them within three working days hence, who shall obtain instructions in the matter and file reply.
So far as Opposite Party No.2 is concerned, learned counsel for the Petitioner to serve a copy of the brief on Mr. Pranoy Mohanty, learned Advocate who usually appears for it within three working days hence who shall also obtain instructions in the matter.
So far as Opposite Party No.7 is concerned, issue notice to him both in the Writ Petition and the I.A. through Registered Post with A.D./Speed Post. Postal requisites shall be filed within three working days hence. Accept one set of process fee.
List this matter on 22nd September, 2022.
As an interim measure, it is directed that the Opposite Party No.7 shall not be engaged as CRCC in Khallikote Block, in the district of Ganjam, if he has not been engaged, till the next date.
Urgent certified copy of this order be granted on proper application.
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