RAMESH CHANDRA DASH Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Petitioner has been filed the present writ petition inter alia with the following prayer:-

(2.) It is contended that the Petitioner with having qualification of HSC pass, he was appointed as Senior Helper (Class IV), where he joined on 26/12/1985. While so continuing pursuant to the letter issued by the Directorate of Family Welfare on 21/12/1993 under Annexure-14, Petitioner since was having HSC pass certificate, he was allowed to undergo the required training for his selection as an in-service candidate to the post of MPHW (Male). Not only that in terms of the letter issued on 21/12/1995 under Annexure-14 and on successful completion of the training, Director of Family Welfare vide his letter dtd.21/6/1996 under Annexure-15 requested the Opp. Party No. 4 to sponsor the names of eligible Class IV employees who have passed the High School certificate examination and have undergone the MPHW (Male) training during the session 1996-97 for consideration of their claim for appointment as against the post of MPHW (Male).

(3.) It is contended by the learned counsel for the Petitioner that the Petitioner since his initial appointment as against a Class IV post is continuing as such till date and in spite of the letters issued under Annexure-14 and 15 and consequential benefit extended in favour of similarly situated Class IV employees vide orders under Anenxure-16 to 18, the Petitioner is yet to get the benefit of promotion as against the post of MPHW (Male).