HARAPRIYA NANDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid mode. I.A. No.302 of 2024 & W.A. No.307 of 2024

(2.) This appeal is barred by limitation and accordingly, the I.A. has been filed for condonation of delay of 318 days in filing the writ appeal.

(3.) The appellant-petitioner has preferred an Original Application before the Odisha Administrative Tribunal giving rise to O.A. No.2966 of 2016 which came to be transferred to this Court upon abolition of the Tribunal and registered as W.P.(C) (OA) No.2966 of 2016 which came to be disposed of by a learned Single Judge of this Court by an order dtd. 15/2/2023 which is under challenge in the present writ appeal. The appellant-petitioner had filed the case for quashing of an order dtd. 6/12/2016 (Annexure-13) with a further prayer to direct the opposite party No.3 to consider his case for her appointment as Stipendiary Engineer (Civil) against the vacancy that had arisen in 1993-94.