SOURAV ROUT Vs. ODISHA LEGISLATIVE ASSEMBLY

JUDGEMENT

(1.) W.P.(C) No.31988 of 2021 1. The present writ application has been filed by one of the selected candidates for the post of Reporter in Odisha Legislative Assembly with a prayer for a direction to the Opposite Party No.1 to issue appointment order in favour of the petitioners for the post of Reporter as per merit list/select list as recommended by the Examination Committee as well as Assembly Secretariat. W.P.(C) No.6171 of 2022

(2.) The present writ application has been filed by the unsuccessful candidates, who had applied for the post of Reporters that was advertised by Odisha Legislative Assembly, challenging the Advertisement dated 26. 01.2021 to fill up seven posts of Reporters in Odisha Legislative Assembly. On perusal of the writ application, it appears that the petitioner has prayed for quashing of the entire selection process and also the selection of the Opposite Party Nos.2 and 3pursuant to the advertisement under Annexure-1 for a further direction to Opposite Party No.1 to hold a fresh selection process and in the event the petitioner is found suitable, he may be appointed as a Reporter with all consequential service and financial benefits.

(3.) Since the above noted two writ applications have been filed by two different candidates i.e. one by selected candidates in W.P.(C) No.31988 of 2021 for a direction to appointment him as a Reporter and the other one i.e. W.P.(C) No.6171 of 2022 by unsuccessful candidate, who was not selected by the Examination Committee with a prayer to quash the entire selection process. Since both the writ applications are inter-linked and the dispute involved in the writ applications revolve around the recruitment process pursuant to advertisement dtd. 26/1/2021 issued by the Secretary, Odisha Legislative Assembly for examination and appointment of seven numbers of Reporters in Odisha Legislative Assembly, in such view of the matter, this Court is of the considered view that both the matters are required to be heard together and accordingly, the same were heard together by giving ample opportunity to learned counsels for the parties and accordingly, the above noted writ applications are being disposed of by the following common judgment.