KALPANA BAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) Relief sought for in the aforesaid writ application are more or less similar, with the consent of the respective parties all the writ petitions have been heard analogously and are being disposed of in this common order.

(2.) The petitioners in the aforementioned writ petitions have inter alia prayed for direction to the opposite parties to allow him to continue as Assistant Commuter Operator till his service are regularized as per the contractual appointment scheme, 2013 floated by the Government of Odisha.

(3.) The brief facts of the case are that in pursuance of the advertisement issued by the Registrar of Odisha University of Agriculture and Technology (in short referred to as 'OUAT') for filling up of the post of Assistant Computer Operator ( hereinafter called as "ACO") on contractual basis, the petitioners applied for the post in the prescribed form and in prescribed manner. After coming through the process of selection they were issued with order of appointment in their favour on 02.01.2015 calling upon them to join the post and accordingly, the petitioners joined on the said posts. Though the nomenclature of the term of appointment was contractual for a fixed term, but the petitioners were granted annual increment as per the Government of Odisha, General Administration Department Resolution dated 12.11.2013. Thereafter their appointments were extended giving one day artificial break with the same terms and conditions in the previous appointment order. Further, the service period of the petitioners were extended on the basis of recommendation for continuance of the petitioner by opposite party No.4, but to the utter surprise the recommendation of opposite party no.4 was returned by opposite party no.3 with remarks that ( it may be preferable if the work will be outsourced to a man power agency. It has been averred in the writ petition that Odisha Group C and Group D post (Contractual Appointment) Rule 2013 has come into effect with effect from 18.11.2013 wherein it has been envisaged that the contractual employees are to be regularized after completion of six years of satisfactory service. Since the OUAT being created and funded by the State of Odisha, the Government Rules are applicable to the OUAT. The OUAT has allowed extension of 13 nos of ACO those who have completed six years of service in office order dated 01.10.2016 and the case of the petitioner and other similarly situated persons have been turned down on the ground that outsourcing will be useful for the organization as evident from Annexur-7 to the writ application Though the post of A.C.O. is very uch essential and one contractual employee cannot be replaced by any contractual employee but for the reasons best known o the opposite parties the extension has ot been issued in favour of the petitonr which has compelled the petitioner to invoke the extraordinary jurisdiction of Article 226 of the Constitution of India for redressal of her grievance.