SAROJKANTA MOHAPATRA Vs. ARUN KUMAR PANDA

JUDGEMENT

(1.) HEARD Learned Counsel for the Petitioner & Learned Advocate General. The Petitioners in both the Contempt Petitions alleged non -compliance of the following Order Dated 5.12.2007 passed by this Court in OJC No. 5379 of 2000.

(2.) THE contemner Commissioner -Cum -Secretary to Government of Orissa, Housing & Urban Development Department as well as the Commissioner -Cum -Secretary to Government or Orissa, Finance Department, Bhubaneswar, have filed separate affidavits. As it appears in both the affidavits filed by two Secretaries that out of the total number of posts available, 5 -0% are to be filled up by way of direct recruitment & the Secretary, Housing & Urban Development Department has indicated in the affidavit that out of the total number of posts filled up by way of direct recruitment, some are to be reserved for the purpose of appointment of compassionate ground & also for the purpose of regularization. The Finance Department, as it appears from the affidavit filed, has not agreed to the said proposal as yet & the matter is kept pending at that stage. Learned Advocate General appearing for both the Secretaries, submits that if the proposal is submitted by the U.D. Department again indicating the number of vacancies available for direct recruitment, number of posts to be kept reserved for appointment on compassionate grounds & for regularization, the Finance Department can take a decision.

(3.) COPY of this order be handed over to the Learned Advocate General for compliance.