REGENT COMPUTRONICS PVT. LTD.

Arunabala Sethi Appellant

V/S

State of Orissa and Ors. Respondents

Referred Judgements :-

S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
S J S BUSINESS ENTERPRISES P LTD VS. STATE OF BIHAR [REFERRED TO]
ARUNIMA BARUAH VS. UNION OF INDIA [REFERRED TO]
PRESTIGE LIGHTS LTD VS. STATE BANK OF INDIA [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
DALIP SINGH VS. STATE OF U P [REFERRED TO]
MEGHMALA VS. G NARASIMHA REDDY [REFERRED TO]
KISHORE SAMRITE VS. STATE OF U.P [REFERRED TO]
DEVENDRA KUMAR VS. STATE OF UTTARANCHAL [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Mr. Amit Pattnaik, Addl. Government Advocate for O.Ps.1 to 3 and M/s. S.D. Das, learned Sr. Advocate for opposite party No.

(2.) The order dated 4.9.2012 passed in Anganwadi Appeal No. 10 of 2012 by the Additional District Magistrate, Nayagarh is under challenge in this writ petition.

(3.) Brief facts of the case is that the petitioner has been awarded 57.2 marks by the selection committee wherein opposite party No. 4 has been awarded 53.93 marks but 5 additional marks on account of having disability of hearing impairment has been added, hence she stood first in the complete merit list and selected.

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ARUNABALA SETHI Vs. STATE OF ORISSA AND ORS.

Referred Judgements :-

JUDGEMENT

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