KALANDI CHARAN BARIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Video Conferencing/Physical Mode).

(2.) The petitioner Kalandi Charan Barik has filed this writ petition with a direction to the opposite parties more particularly to the opposite party no.3, the Collector -cum- C.E.O., Zilla Parishad, Angul to give him appointment as Multiple Purpose Assistant (GRS) in Jharbeda Gram Panchayat under Pallahara Block.

(3.) It is the contention of the learned counsel for the petitioner that since the petitioner remained as the sole candidate in the merit list which was prepared in the year 2007, he should be given appointment for the said post. It is further submitted that a representation was filed on 18/11/2021 before the opposite party no.3, the Collector -cum- C.E.O., Zilla Parishad, Angul and a copy of the same was also served on the opposite party no.2, the Project Director, District Rural Development Agency, Angul but the same has not been acted upon and therefore, direction is sought for to the opposite parties to give him appointment as Multiple Purpose Assistant (GRS).