PRATAP SINGH Vs. REGISTRAR I G I T

JUDGEMENT

(1.) Leave granted.

(2.) Heard Shri Ashok Kumar Panda, learned senior counsel for appellant and Shri Jayant Das, learned senior counsel for respondents Nos. 1 to 3, Shri S. B. Upadhyay, learned counsel for respondents Nos. 4 to 7, and Shri Janaranjan Das, learned counsel for respondents Nos. 8 to 11.

(3.) Being aggrieved by the order of the High Court dismissing the writ petition OJC No. 4783, the appellant has filed this appeal by special leave assailing the judgment. The Writ Petition was filed by the appellant seeking issue of a writ of mandamus to the respondents - the Indira Gandhi Institute of Technology (for short 'IGIT'), Sarang, in the State of Orissa and the State Government for framing of specific rules governing his service conditions, for inclusion of his name in the common cadre of ministerial staff in the category of cashier/senior assistant accepting him as a ministerial staff/cashier since 17-4-1986/1-7-1986, for his placement in the gradation list of the cadre of senior assistants of the IGIT.