BISWAJIT MOHAPATRA Vs. STATE OF ORISSA AND OTHERS

JUDGEMENT

(1.) THE prayer and issues involve in all the three writ applications being same, we heard the matters together and dispose of in this common judgment.

(2.) UNDISPUTEDLY , the Resolution dated 17.3.2007 passed by the Governing Council, WALMI, the power for selection and appointment of Director for WALMI was given to the Water Resources Department. Resolution of the Governing Council dated 17.3.2007 is not disputed. Therefore, the authority of the Department in issuing the advertisement in Annexure -1 to all the writ applications inviting applications for selection of a candidate for appointment to the post of Director, WALMI cannot be questioned.

(3.) FOR the reasons stated above, we find no merit in any one of the writ applications and, accordingly, dismiss the same.