KRUSHNA CHANDRA SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Mr. M.K. Das, learned counsel for the petitioners and Mr. K.C. Kar, learned Addl. Standing Counsel for opp. parties 1 to 4.

(2.) THE case of the petitioners are that they are all functioning as Sub -wholesalers in kerosene oil in different places under Marsaghai Block, Kendrapara district as per the details given herein below :

(3.) MR Das, learned counsel for the petitioners vehemently submitted that since the appointments of the additional Sub - wholesalers in Marsaghai Block, as recommenced in Annexures 4 and 5 to the writ petition, by the Collector, Kendrapara will be contrary to the aforesaid circulars of the Government, this Court, while issuing notice should pass an interim order to the effect that there shall be no appointment to the additional Sub - wholesaler for kerosene in the Marsaghai Block.