RANJANI KANTA SAMAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner has filed this writ petition challenging the order dated 11.9.2008 passed by the Orissa Administrative Tribunal, Cuttack Bench, in O.A. No.2186 (C) of 2008, in which the copy of the paper book has been sent to the Special Secretary, O.P.S.C., with a direction to verify the contention of the petitioner and if for some reason he has not been called for interview or is not found eligible for promotion for the post of Professor in Chemistry then the reason be communicated to him within two days. The petitioner in this case makes an allegation that the procedure adopted by the Orissa Public Service Commission (hereinafter, "OPSC") for selection to the post of Professor in Chemistry is contrary to the provision of Rule 5(2)(c) of the Orissa Education Services (Professors Grade) Recruitment Rules, 1990 and prays for quashing the same.

(2.) THIS Court by order dated 15.9.2008 while issuing notice to the O.Ps had given liberty to the petitioner to appear at the interview but his result would be kept in sealed cover until further orders.

(3.) IT is the admitted case of the OPSC as well as the petitioner and the State that the provisions of Orissa Civil Services (Zone of Consideration for Promotion) Rules, 1988 is applicable to the case of the petitioner. Rule -2(c) of the said rules defines "Zone of Consideration" as follows : -