AMRITA DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Budhadev Routray and Mr. Milan Kanungo, learned Senior Advocates along with others for the petitioners and Mr. Pitambar Acharya, learned Advocate General for the opposite party No.1, Mr. Gautam Mishra, learned Senior Advocate for the opposite party No.3.

(2.) The Petitioners have invoked the Writ Jurisdiction of this Court to explore the following reliefs:

(3.) The prayer relating to the challenge to the vires of Rule, 2007 in the writ petition requires consideration and adjudication by this Hon'ble Court, which is likely to take time, but the last date for submission of application pursuant to the advertisement dtd. 30/4/2026 is imminent, therefore, the petitioners have filed the present I.A. No.8984 of 2026 in W.P.(C). No.14928 of 2026 seeking interim relief, as under :