Roshan Kumar Baral And Others vs State Of Odisha And Others

I. A. No.4089 of 2022

Having heard learned counsel for the parties, we are satisfied that the prayer made in this application deserves to be allowed without prejudice to the rights and contentions of the parties. The application is accordingly allowed.

Let the necessary amendment be carried out in the writ petition as per the schedule to the application. The consolidated writ petition incorporating the amendment already filed at Flag-D is taken on record.

W.P. (C) No.1365 of 2022

Issue notice.

Mr. P. K. Muduli, learned Additional Government Advocate for the State accepts notice for Opposite Parties 1 and 2. Since he accepts notice, let required number of copies of the writ petition be served on him within three working days.

Notice be issued to Opposite Party No.3 by registered/speed post with A.D., making it returnable before the next date, requisites for which shall be filed within three working days.

The reply be filed within six weeks of service of notice and rejoinder thereto, if any, be filed before the next date.

List on 22nd August, 2022.

I.A. Nos.687 and 4088 of 2022

All appointments made in the meanwhile shall be subject to the outcome of the writ petition.

The participation of the Petitioners in the selection process would be without prejudice to the rights and contentions of the Petitioners.

The I.As. are accordingly disposed of.

Issue urgent certified copy of this order as per rules.

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