PRADIPTA KUMAR MISHRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) B .K. NAYAK, J 1. In this Writ Petition the Petitioner assails the Order Dated 19.05.2010 (Annexure -9) passed by the Orissa Administrative Tribunal, Bhubaneswar in O.A. No.49 of 2009 and further prays to consider the case of the Petitioner for promotion to the post of Orissa Finance Service Class - II.

(2.) RECRUITMENT to the Orissa Finance Service Class -II (in short 'O.F.S. Class -II') is governed by the Orissa Finance Service Rules, 1979, (herein after referred to as the Rules). As per Rule 3 (1) the recruitment is made from three sources, namely:

(3.) IT is the allegation of the Petitioner that though originally Opposite Party No.5 was senior to him and recommendation was sent to the Finance Department, after revision of seniority his length of service in the cadre of Senior Assistant became equal with that of Opposite Party No.5. But while Opposite Party No.5 was given promotion taking into consideration his length of service, the Petitioner was not given promotion.