Sushanta Majhi And Others vs State Of Odisha And Others

1.This matter is taken up through Hybrid mode.

Heard Mr. Biswajit Nayak, learned counsel for the petitioners, Mr. Bikash Jena, learned counsel for the Opposite Party No.4 and Mr. P.P. Mohanty, learned Additional Government Advocate for D.T.E.T.,(O.P.No.2)

Nobody appears for the Opposite Party No.5-Principal, Zenith Institute of Science & Technology, Pitapali, District-Khurda inspite of valid notice.

It is brought to our notice that pursuant to the order dated 27.08.2021 passed by this Court and observations made therein, the petitioners' registration has already been carried out. But, the Principal, Zenith Institute of Science & Technology is not allowing them to appear in the examination. The last date to fill up the Form to appear in the examination has already been over.

Mr. P.P. Mohanty, learned Additional Government Advocate and counsel for O.P.No.2, on instructions, submits that the students will be allowed to appear in the examination provided that they will approach the Opposite Party No.2-Director, Directorate of Technical Education and Training, Orissa, Cuttack.

Without disposing the writ application, we give liberty to the Petitioners to immediately approach the Director, Directorate of Technical Education and Training, Orissa, Cuttack to allow them to appear in the examination scheduled to be held on 4th September, 2021.

We hope and trust that the Opposite Party No.2-Director, Directorate of Technical Education and Training, Orissa, Cuttack shall consider the case of the Petitioners compassionately as career and future prospect of the Petitioners are involved. Accordingly, decision be taken and the Petitioners be allowed to appear in the examination.

Let the Petitioners appears before the Opposite Party No.2-Director, Directorate of Technical Education and Training, Orissa, Cuttack during course of the day by producing a downloaded copy of this order from the website of the Court duly attested by Mr. Biswajit Nayak, learned counsel for the Petitioners.

List this matter on 16.09.2021.

Urgent certified copy of this order be granted as per rules.

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