CHINMAYEE LENKA Vs. STATE OF ORISSA

JUDGEMENT

(1.) SINCE both the Writ Petitions involve the same subject matter, they were heard together & are being disposed of by this common order.

(2.) IN W.P.(C) No. 3830 of 2007 challenge has been made by the Petitioner to the Order Dated 14.3.2007 passed by the Deputy Secretary to Government of Orissa, Health & Family Welfare Department in cancelling her selection for opening of a 24 hours medicine shop in the campus of Sura -Divisional Hospital, Udala in, the district of Mayurbhanj whereas in W.P.(C) No. 6369 of 2007, the Petitioner has challenged the decision of fresh publication of advertisement for opening of the said 24 hours medicine shop.

(3.) IT may kindly be noted that challenging the selection of Smt. Chinmayee Lenka, one Smt. Anuradha Nayak had earlier filed W.P.(C) No. 10831 of 2006 which was dismissed by this Court on 17.8.2006 with an observation that Petitioner -Smt. Anuradha Nayak may approach the appropriate authority far redressal after grievance. Accordingly, Petitioner -Smt. Anuradha Nayak filed a representation before Opp. Party No. 1 & the matter was enquired into departmentally.