Madhusudan Dash & Ors vs State Of Odisha & Ors

Biswanath Rath, J

This matter is taken up by video conferencing mode.

Issue notice on the question of admission.

Since the Opposite Party Nos.1 & 2 will be represented by the learned State Counsel, no notice be issued to them. Let two extra copies of the brief

be served on the learned State Counsel within three working days hence.

Since Mr. S.S. Rao, learned Senior Advocate has already entered his appearance on behalf of the Board of Secondary Education, Odisha-Opposite

Party No.3, let an extra copy of the brief be also served on the associate of Mr. S.S. Rao, learned Senior Advocate also within the time stipulated

hereinabove.

Counter affidavit, if any, shall be filed with service of a copy thereof on the learned counsel for Petitioners within a period of six weeks from the

date of receipt of the brief.

List this matter after completion of pleadings.

I.A. No.9023 of 2021

Issue notice as above.

As an interim measure, this Court directs, in the event the examination in terms of the advertisement vide Annexure-1 has not been taken place as

yet and if the Petitioners submit their application form within three working days hence, without prejudice to the claim of the parties involved in the

writ petition, the same shall be accepted and the Petitioners shall be permitted to appear in the examination pursuant to the advertisement under

Annexure-1 and their result shall be kept in a sealed cover and their appearance will be subject to the final outcome in the writ petition.

As restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available

in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court’s

Notice No.4587, dated 25th March, 2020 as modified by Court’s Notice No.4798, dated 15th April, 2021.