SANJAYA KUMAR ROUT Vs. STATE OF ORISSA

JUDGEMENT

(1.) N . PRUSTY, J 1. The applicants in O.A. 1933(c)/2009, O.A. 1935(c)/2009, O.A. No. 1936(c)/2009 and O.A. No. 1937(c)/2009 are presently working as A.S.O. cum -Additional Tahasildar, Biramitrapur in the district of Sundargarh, A.S.O. -cum -Addl. Tahasildar, Tangi in the district of Khurda, A.S.O. -cum -Addl. Tahasildar, Dhenkanal in the district of Dhenkanal, A.S.O. in the office of the Sub Collector, Nilagiri in the district of Balasore respectively. They have filed these O.As. with a prayer for a direction to the respondents to complete the selection for promotion for O.A.S. by convening D.P.C. and declaring selection list for 2007 -08 and other years promptly within a month as per Regulation 1978 and issue appointment after selection. It has also been prayed for by these applicants for a direction to the respondents that selection should be carried regularly every year within the time as the posts in O.A.S. cadre are lying vacant.

(2.) THE applicants in O.A. 1162/(c)/2009, O.A. 1163(c)/2009 and O.A. 1164 (c)/2009 are presently working as Diploma holder Junior Engineer in Block Office, i.e. Angul Sadar Block in the district of Angul, in Baghuabol Irrigation Division, Angul in the district of Angul and the Block Office, Gondia in the district Dhenkanal. They have filed these O.As. with a prayer for direction to the respondents to complete the process (selection/ promotion) within a time stipulated.

(3.) SINCE pleadings in O.A. 1936(c)/2009 have already been completed i.e. counter and rejoinder have been filed and subject matter of all these cases is one and the some, this O.A. is taken to be the leading case far the purpose of discussion and disposal, keeping in view of the fact that vacancies of the year from 2001 to 2005 have already been filled up and as such the question to be decided in these O.As is as to whether the applicants in all these O.As are to be considered far the vacancies of 2008 far their promotion/selection to the O.A.S. -II cadre past, keeping in view communication dated 28.4.2008 (Annexure -1).