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Judgment
This matter is taken up through Hybrid Mode.
Mr. A. Mohanty, learned Senior Counsel assisted by Mr. D. Pattanayak, learned counsel has submitted that this writ petition requires urgent disposal.
Having looked at the controversy raised in the writ petition, we are also of the view that the writ petition be disposed of as expeditiously as possible.
Let the petition be listed for disposal on 26.06.2023. On that day, no accommodation will be made.
Mr. Mohanty, learned Senior Counsel has expressed his apprehension regarding filling up of the posts of Court Managers by a fresh recruitment process in the meanwhile.
We make it abundantly clear that if any process of recruitment is initiated, in the meanwhile, the outcome of such recruitment process shall be subject to the final decision in the writ petition.
The memo of the citations placed by Mr. Mohanty, learned Senior Counsel is taken on record.
Mr. D. Nayak, learned Additional Government Advocate has appeared for the opposite parties..
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