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Judgment
19 paragraphs · 430 wordsM.S.Sahoo, J
I.A. No. 1776 of 2022
This matter is taken up through hybrid mode.
On 23.3.2022, after hearing learned counsel for the parties, the following order was passed :
“I.A. No. 1776 of 2022
This matter is taken up by hybrid mode.
It is submitted by learned counsel for the petitioner that the Govt. of Odisha in Higher Education Department-O.P. NO.1 has issued letter dated 7.1.2022 indicating the selection of the petitioner as Associate Professor on recommendation of Orissa Public Service Commission and he is to be appointed as Associate Professor in Ramadevi Women’s University in the subject of Philosophy.
It is further submitted by learned counsel for the petitioner that his limited submission would be that the petitioner may be allowed to join as Associate Professor without prejudice to his rights and contentions raised in the present writ petition and keeping his lien under the Utkal University where he is posted now.
In response, learned Addl. Government Advocate seeks a short accommodation.
As prayed for, list on 29.3.2022.
Urgent certified copy of the order be granted as per Rules.
The order be uploaded in the Court’s website.”
It is submitted by learned counsel for the petitioner hat he has served copy on the learned counsel for the University as directed by order dated 29.3.2022.
It is reiterated on behalf of the petitioner that the petitioner may be allowed to join as Associate Professor on recommendation of the Odisha Public Service Commssion in Ramadevi Women’s University in the subject of Philosophy without prejudice to the rights and contentions raised in the present writ petition and the connected other petitions.
It is submitted by learned counsel for the University and the learned AGA that the petitioner may join the University pursuant to his selection without any prejudice to the rights and contentions of the respective parties to the litigation.
Having heard learned counsel for the parties, it is ordered that the petitioner shall have the liberty to join as Associate Professor in Ramadevi Women’s University in the subject of Philosophy pursuant to his selection by the Odisha Public Service Commission as per the Government of Odisha Higher Education Department letter dated 7.1.2022. The joining of the petitioner shall be without prejudice to any of the rights and contentions of the petitioner and the other parties in the present litigation. Accordingly, the I.A. is disposed of.
Urgent certified copy of the order be granted as per Rules.
The order be uploaded in the Court’s website.
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