SURYA NARAYAN MISHRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Surya Narayan Mishra, while working as Financial Consultant in the District Project Office (DPO), SS, Kendrapara on contractual basis with a consolidated remuneration of Rs.6,000/- per month, has filed W.P.(C) No.12584 of 2019 seeking to quash the order dated 17.07.2019 under Annexure-2, by which he has been transferred to DPO, SS Bolangir on administrative ground.

(2.) Essentially, both the writ petitions have been filed by the contractual employees working under the Odisha Primary Education Programme Authority (OPEPA) in different capacities seeking to quash the orders of transfer issued against them. Therefore, they have been heard together and are being disposed of by this common judgment, which will govern in both the cases.

(3.) The factual matrix which has given rise to filing of W.P.(C) No. 12584 of 2019 is that the petitioner therein was engaged as Financial Consultant in the DPO, SSA/DPEP, Malkangiri on contractual basis vide office order dated 17.08.2004 with remuneration of Rs.6,000/- per month. While he was so continuing, he was disengaged and again re-engaged vide office order dated 10.11.2005 at DPO, Ganjam, While working as such, again he was re-engaged at DPO, SS, Kendrapara vide office order dated 12.05.2008 and continuing as such till the impugned order of transfer was passed by the authority on 17.07.2019, by which he has been transferred from DPO, SS, Kendrapara to DPO, SS Bolangir.