SOVABATI MANASINGH Vs. THE CHANCELLOR

JUDGEMENT

(1.) The petitioner in the aforesaid writ application has prayed for the following reliefs:

(2.) This case has a chequered history. Seventeen writ petitions were filed before this Court relating to promotion of the petitioner vis- -vis Ramakanta Mohapatra, Oppoiste party no.5. The petitioner-Sobhabati Mansingh@ Mallick herself had filed about thirteen writ petitions. Out of thirteen writ petitions, seven writ petitions were taken up for hearing together on 11.5.2012 as the rest of the cases were disposed of by that time. In essence, the claim of the petitioner in all the writ petitions relates to promotion to the post of Senior Stenographer in Shri Jagannath Sanskrit Viswavidylaya, Puri (hereinafter referred to as "Viswavidyalaya"). One Ramakanta Mohapatra, opposite party no.5 was promoted from the post of Junior Grade Typist on temporary basis to the post of Senior Stenographer w.e.f. 1.7.1990 by order dated 6.10.1990. Thereafter another order was issued in his favour on 18.4.1991. The appointment of opposite party no.5 was the subject matter of dispute in some of the writ petitions.

(3.) All the writ petitions were heard together and dismissed vide common order dated 11.5.2012. The relevant portion of the said order is quoted hereunder: