PREMANANDA BEHERA AND SIX Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Mr. R. Rath and Mr. D. Mohapatra, learned counsel for the petitioners, and Mr. J.P. Pattnaik, learned Additional Government Advocate for the State. The petitioners have filed these writ petitions challenging the order dated 27.1.2000 passed by the Superintending Engineer, Southern Irrigation Circle, cancelling their provisional ad hoc appointment in the post of Wages Khalasi and a common order dated 20.12.2001 passed by the Orissa Administrative Tribunal, Bhubaneswar, dismissing their Original Applications filed against the said order dated 27.1.2000.

(2.) THE case of the petitioners is that initially they were appointed as N.M.R. under different establishments of the Irrigation Circles of the State prior to 1993. While working as such, by virtue of the office order dated 30.12.1999 passed by the Superintending Engineer, Southern Irrigation Circle, Berhampur, the petitioners were provisionally appointed on ad hoc basis against the existing vacancy posts of Regular (Wages) subject to acceptance of the terms and conditions enclosed therein. Thereafter the following impugned order dated 27.1.2000 was passed.

(3.) COUNTER affidavit sworn to by the Executive Engineer has been filed on behalf of the O.Ps. in the Year 2006. In the said counter affidavit, the O.Ps. have taken a stand that as and when the posts of in this category of the petitioners will be available, their cases will be considered for regularisation, for which they should not be aggrieved and cannot take the benefit of irregular/illegal order.