STATE OF ORISSA Vs. GATIKRUSHNA SATAPATHY

JUDGEMENT

(1.) This writ petition at the instance of the State Government is directed against the common order dated 14.2.2000 passed by the Orissa Administrative Tribunal, Cuttack Bench, Cuttack in O.A. No. 415 (C) of 1998 requiring it to fill up the posts of O.A.S Class-ll by giving appointment to four persons after retrenching the junior most hands.

(2.) The opposite party No. 1 filed the aforesaid O.A. No. 415 (C) of 1998 challenging fixation of five numbers of vacancies reserved for ex-servicemen category out of 399 vacancies for Orissa Civil Services. According to him, he is an ex-serviceman and as such, at least 3 per cent of 400 vacancies (i.e. 12 vacancies ) should have been reserved for ex-servicemen in view of the Orissa Ex-Servicemen (Recruitment to State Civil Services and Post) Rules, 1985.

(3.) Facts in brief are necessary to be noted for the purpose of decision. The Orissa Public Service Commission made an advertisement on 1.1.1997 for combined competitive recruitment examination for the following services :