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Judgment
M.S.Sahoo, J
The office note regarding the consent of the earlier counsel, who had appeared for CHSE, may not be correct, inasmuch as the learned counsel who had appeared, himself has mentioned that Mr. P.K. Rath, learned counsel will appear in his place.
Accordingly, the said noting be deleted.
Learned counsel for the petitioner submits that he has received copy of the counter on behalf of the opposite party-CHSE today and may be accommodated for some time so as to go through the same and file response, if any.
The affidavit filed on behalf of opposite party-CHSE is taken on record.
It is submitted by the learned counsel for the petitioner that due to the pending litigation, the petitioner bonafidely has not filled-up the Form for appearing at the 2022 examination. It is submitted that the petitioner may be allowed to fill-up the Form on payment of dues as determined by the CHSE without prejudice to the rights and contentions of the petitioner in the present writ petition.
It is submitted by the learned counsel for CHSE that the last date of examination to be held in the year 2022 like the annual CHSE Examination (Regular, Ex-Regular, Vocational etc.) has been extended for the 3rd time after initially notified by CHSE by notification no.6626 dated 22.12.2021 and notification no.161 dated 10.01.2022.
It is submitted that the last date is 29.03.2022 for uploading of filled up Forms and updation of data and the last date for deposit of fees has been fixed from 28.03.2022 to 30.03.2022 with late fee of Rs.450/-.
Having heard the learned counsel for petitioner and the CHSE, it is directed that the CHSE shall accept the Form through their colleges by updation of the data uploading and/or physically and also accept the fees for appearing at the examination, if the petitioner submits within 05.04.2022.
It is also observed that the order of extending the last date of filling-up of the Form after the initial two notifications dated 22.12.2021 and 10.01.2022 extending the date, is passed in the extra ordinary circumstances of the present case shall not be treated as precedence.
As prayed for, list this matter on 22.04.2022.
Urgent certified copy of this order be granted on proper application.
Copy of the order be uploaded in the official website.
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