SATIS GOEL Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner in all the writ petitions, except the petitioner in W.P.(C) No. 2604 of 2009, being the applicants for their appointment as Storage Agent of Lahunipada Block under Sundargarh District and the reliefs claimed by them being almost similar, all the writ petitions are heard analogously and the following order is passed.

(2.) Pursuant to the advertisement dated 13.10.2006 issued by the Managing Director, Orissa, State Civil Supplies Corporation Limited (hereinafter referred to as "Managing Director, OSCSC") inviting applications for appointment of Storage Agents in different Blocks/ ULDs, except the petitioner in W.P.(C) No. 2604 of 2009 and one Sanjib Kumar Khatua, the petitioner in all the writ petitions, applied for appointment of Storage Agent in respect of Lahunipada Block. The Collector, Sundargarh recommended the name of Ashok Kumar Agarwal, Sita Ray and Ranjit Patra, the petitioner in W.P.(C) No. 2602 of 2009, W.P.(C) No. 1053 of 2009 and W.P.(C) No. 4790 of 2009 respectively.

(3.) The Managing Director, OSCSC Ltd. did not select Ashok Kumar Agarwal, as it was alleged by Shri Rabi Narayan Naik, the then, M.L.A of Kuchinda that he was a resident of Sambalpur, and on enquiry it was found to be correct. The Collector, Sundargarh withdrew the recommendation in respect of Ashok Kumar Agarwal.