KOTHARI BISWAJIT MEKAP Vs. STATE OF ODISHA

JUDGEMENT

(1.) THE CHALLENGE: Assailing Office Order No.17952-6C-11-2011-II, dtd. 12/5/2016 issued by the Deputy Director (GCB) by Order of Director of Higher Education (Odisha), Annexure-6), whereby in compliance of direction vide Order dtd. 2/2/2016 passed in Original Application being O.A. No.510 (C) of 2009 by the Odisha Administrative Tribunal, Cuttack Bench, Cuttack, the Director of Higher Education (Odisha) rejected the prayer for regularisation of service against the post of Demonstrator, the petitioner, Assistant Store Keeper, preferred to invoke provisions of Sec. 19 of the Administrative Tribunals Act, 1985, by way of Original Application (registered as O.A. No.2424 (C) of 2016).

(2.) The Samanta Chandra Sekhar College, Puri, autonomous Government College, consists of two separate units, i.e., Samanta Chandra Sekhar Junior College and Samanta Chandra Sekhar Degree College.

(3.) As claimed in the petition, the petitioner-Kothari Biswajit Mekap, having qualified Bachelor of Science with Physics (Honours) as one of the subjects in graduation level in 1st Class, faced interview for the post of Assistant Store Keeper and being selected he was directed to join by Office Order vide Memo No.1478, dtd. 5/4/1999 issued by the Principal of Samanta Chandra Sekhar College, Puri, inter alia with the following terms: