REGENT COMPUTRONICS PVT. LTD.

Snigdha Prava Mishra Appellant

V/S

STATE OF ODISHA Respondents

Referred Judgements :-

WANDER LTD. VS. ANTOX INDIA (P) LTD [REFERRED TO]
MANOJ NARULA VS. UNION OF INDIA [REFERRED TO]
ANINDITA MOHANTY VS. THE SENIOR REGIONAL MANAGER,H.P. CO. LTD.,BHUBANESWAR [REFERRED TO]
ODISHA ADMINISTRATIVE TRIBUNAL BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
STATE OF HIMACHAL PRADESH AND OTHERS VRS. SATPAL SAINI [REFERRED TO]
ASIF HAMEED STATE OF JAMMU AND KASHMIR RAJEEV MAHAJAN JYOTI KUMARI VS. STATE OF JAMMU AND KASHMIR:RAJEEV MAHAJAN:STATE OF JAMMU AND KASHMIR:STATE OF JAMMU AND KASHMIR [REFERRED TO]
SUPREME COURT EMPLOYEES WELFARE AS SOCIATION SUPREME COURT FOURTH CLASS EM PLOYEES WELFARE ASSOCIATION S P JAIN VS. UNION OF INDIA [REFERRED TO]
MALLIKARJUNA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
UNION OF INDIA VS. DEOKI NANDAN AGGARWAL [REFERRED TO]
BADDULA LAKSHMAIAH VS. ANJANEYA SWAMI TEMPLE [REFERRED TO]
VISHAKA VS. STATE OF RAJASTHAN [REFERRED TO]
AJAIB SINGH VS. SIRHIND CO OPERATIVE MARKETING CUM PROCESSING SERVICE SOCIETY LIMITED [REFERRED TO]
DISTRICT MINING OFFICER VS. TATA IRON AND STEEL CO [REFERRED TO]
UNION OF INDIA VS. ASSOCIATION FOR DEMOCRATIC REFORMS [REFERRED TO]
UNION OF INDIA VS. PRAKASH P HINDUJA [REFERRED TO]
B VENKATAMUNI VS. C J AYODHYA RAM SINGH [REFERRED TO]
V B PRASAD VS. MANAGER P M D U P SCHOOL [REFERRED TO]
STATE OF U P VS. JEET S BISHT [REFERRED TO]
DHAMPUR SUGAR MILLS LTD VS. STATE OF U P [REFERRED TO]
COMMON CAUSE VS. UNION OF INDIA [REFERRED TO]
DESTRUCTION OF PUBLIC AND PRIVATE PROPERITES VS. STATE OF A P [REFERRED TO]
UNIVERSITY OF KERALA VS. COUNCIL PRINCIPALS COLLEGES [REFERRED TO]
UNION OF INDIA VS. ARULMOZHI INIARASU [REFERRED TO]
DELHI JAL BOARD VS. NATIONAL CAMPAIGN [REFERRED TO]
THE MANAGEMENT OF NARENDRA & COMPANY PRIVATE LIMITED VS. THE WORKMEN OF NARENDRA & COMPANY [REFERRED TO]
STATE OF UTTAR PRADESH & ORS VS. ACHAL SINGH [REFERRED TO]

JUDGEMENT

(1.) This intra-Court appeal is directed against the Judgement dtd. 14/2/2025 rendered by a learned Single Bench in an application, bearing W.P.(C) No.27920 of 2024, under Article 226/227 of the Constitution of India, with the following prayer(s):

(2.) As is unfurled in the Judgment dtd. 14/2/2025 passed by the learned Single Judge in the writ petition filed at the instance of the appellant read with pleadings, averments and contents of the writ petition as well as the writ appeal it has come to fore that being appointed and joined as Assistant Surgeon in the Office of Chief District Medical Officer, Kalahandi on 25/5/1992, the appellant, on completion of post graduate study as in-service candidate, was posted as Lecturer in Maharaja Krishna Chandra Gajapati Medical College and Hospital, Berhampur and thereafter she was posted as Assistant Professor on 20/1/2004 and then joined as Associate Professor. While she was posted and performing her duties as Professor at School of Nursing at Maharaja Krishna Chandra Gajapati Medical College and Hospital, Berhampur, since 13/2/2019, vide Notification dtd. 28/2/2024 she was transferred and directed to join at Saheed Rendo Majhi Medical College and Hospital, Bhawanipatna in Kalahandi District, where she did not join due to health issues.

(3.) Since a short point, whether the learned Single Judge was justified in acceding to the reasons ascribed by the Health and Family Welfare Department, Government of Odisha for refusing acceptance of voluntary retirement of the appellant, is involved, at the request of counsel for the both sides, this matter is disposed of at the stage of 'Fresh Admission".

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SNIGDHA PRAVA MISHRA Vs. STATE OF ODISHA

Referred Judgements :-

JUDGEMENT

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