CHANDRADHWAJA MEHER Vs. STATE OF ORISSA

JUDGEMENT

(1.) As per the writ petition, the petitioner and two others, namely, Bibek Tripathy and Jugal Biswal were selected/ appointed on 10.11.2005 as storage agents of Dunggripali Block in accordance with guidelines prevalent in the year 2005. The petitioner continued discharging his duty to the utmost satisfaction of his authority and his licence was renewed from time to time and he has been continuing as such till date. As Bibek Tripathy and Jugal Biswal were black listed, their quotas were also tagged to him. Pursuant to the advertisement dated 28.10.2006 for appointment of storage agent for the year 2007-08, petitioner along with some others offered their candidatures. Without selecting the petitioner, the official opp. parties selected opp. parties 6 to 10 as storage agents of Dungrupalli Block. In this writ petition, he has assailed the order of rejection of his application and the order of appointment of opp. parties 6 to 10 as storage agents.

(2.) Opp. party No. 8, Sudhir Meher, in his counter affidavit contended that he has been rightfully selected as storage agent in accordance with the guidelines of the year 2007-08. The petitioner could not be selected because of lack qualification.

(3.) Opp. party No. 5 also took similar stand in his counter affidavit and contended that opp. party No. 2 rightly appointed the suitable candidates as storage agents for a period of two years. As there was no separate guidelines by then, they were appointed as per the guidelines prevalent at the time of inviting applications during November, 2006.