JANHABI DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner for a direction to the Opposite Party Nos.2 and 3 to take necessary steps for regularizing the service of the Petitioner from 1/7/1999 to 10/4/2013 with consequential service and financial benefits.

(2.) The factual background of the case, in brief is that pursuant to the advertisement dtd. 14/4/1999, the petitioner applied for a post of Tailoring Mistress to the Opposite Party No.2. The Petitioner, she having requisites qualification, was found suitable and she was called upon by the authorities to produce the original documents and the same was produced by her. It is further stated that the requisite qualification for appoint as a Tailoring Mistress trade from I.T.I. which the petitioner conferred possessed from among many other candidates, who had applied for the said post. However, ignoring the case of the petitioner, the authorities appointed one Chimayee Panda though she was not having requisite qualification and went on to issue appointment letter in favour said Chinmayee Panda. As a result, the present petitioner lodged a written report before the Collector, Keonjhar (Opposite Party No.2) alleging that the appointment of said Chinmayee Panda is illegal and void as she did not have requisite qualification.

(3.) It is further alleged in the application that the Opposite Party No.2 sat over the matter and did not take any action promptly on the complaint of the petitioner. Under such compulsion, the petitioner approached the learned Odisha Administrative Tribunal by filing O.A. No.3206(C) of 1999 challenging the illegal order and action of the Opposite Party No.2 and to declare the appointment of said Chinmayee Panda as void.