LAXMIPRIYA BARIK Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) HEARD learned counsels for the petitioner, the opposite party Nos. 1 to 4 and opposite party No. 5.

(2.) THE petitioner being aggrieved with the order dated 14.02.2011 which by way of communication issued under the signature of Deputy Director (Hindi & Sanskrit), Orissa addressed to the Collector, -cum -District Magistrate, Bhadrak has approached this Court.

(3.) BEING aggrieved with her selection of the petitioner, opposite party No. 5 has filed writ petition before this Court being W.P.(C) No. 11847 of 2009 which was disposed of on 31.08.2009 giving liberty to the opposite party who was the writ petitioner in W.P.(C) No. 11847 of 2009 to file representation before the Director, Social Welfare which was under Women and Child Development Department, Orissa, Bhubaneswar which shall be directed to take a decision within a stipulated period.