KAMALA KANTA DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) Since similar questions of law and fact are involved in all the above writ petitions, all the matters were heard together. However, this Court feels it appropriate to decide W.P.(C) No.230 of 2020 first and whatever the outcome of the said writ petition, the same will be covered to other similar writ petitions mentioned above.

(2.) The petitioner challenges the legitimacy of the Government Letter No.17 dtd. 1/1/2022 under Annexure-7 and beseeches for invalidating the same on the ground that no inter se seniority can be fixed on the basis of date of birth of the employees instead of their valid date of joining or entry into the service.

(3.) In the present case, the Government Letter No.17 dtd. 1/1/2022/ Annexure-7 relates to approval of opposite party No.4-Sarita Malla as Lecturer in Political Science as Principal-cum-Secretary of the College on the basis of Government order dtd. 31/8/2020. It is clarified that the said Government order dtd. 31/8/2020 has also been challenged in other homogeneous writ petitions mentioned above.