GAYATRI DATTA NAYAK Vs. STATE

JUDGEMENT

(1.) The aforesaid three writ applications have been filed challenging the interim Order Dated 26.2.2010 passed by the Orissa Administrative Tribunal, Cuttack Bench, Cuttack in O.A. No. 218 (C) of 2010 & a batch of Original Applications, directing the Orissa Public Service Commission (OPSC) not to proceed with the viva voce test & the selection of candidates to be appointed in the post of Civil Service pursuant to Orissa Civil Service (Main) Examination, 2006.

(2.) W.P.(C) No. 4635 of 2010 & 4886 of 2010 have been filed by some of the candidates, who are yet to appear in the viva voce test after being successful in the O.C.S. (Main) Examination. W.P.(C) No. 4826 of 2010 has been filed by the OPSC. Opp. Parties 3 to 16 in W.P.(C) No. 4886 of 2010 are the applicants before the Orissa Administrative Tribunal, Cuttack Bench, Cuttack.

(3.) Since in all the three writ applications, the interim order of the Tribunal was under challenge, the same were heard together & are being disposed of by this common order. The writ applications were listed for admission on 15.3.2010. Thereafter, the same were posted to 16.3.2010 for admission, on which date, at the stage of admission, the hearing was concluded.