JYOTIRMAYEE PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS writ petition is filed with a prayer to quash the final order dated 28.3.2009 passed by the State Level Scrutiny Committee under Annexure -6 by which it has been held that the allegation raised against opp. party no.6 -Subarnamala Nayak with regard to her caste certificate is false. The further prayer of the petitioner is to direct the authorities to take necessary steps to dismiss opp. party no.6 from the post of CDPO in the Department of Women & Child Development, Govt. of Orissa.

(2.) THE petitioner in this case claims herself as a public spirited person and belongs to scheduled tribe community of Kandhamal district. The petitioner seeks to challenge the action of opp. parties in not taking any step on the complaint lodged against opp. party no.6, who, though belongs to Christian community "Pano Christian", is serving as a Government Servant in the Department of Women and Child Development as a scheduled caste candidate depriving the genuine scheduled caste persons of getting into the Government job.

(3.) SINCE no order is going to be passed affecting the interest and right of opp. party no.6, no notice is sent to opp. party no.6 and this writ petition is disposed of at the stage of admission.