KHIROD KUMAR MISHRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. B.K. Mohanty, learned counsel appearing for the Petitioner and Mr. A. Behera, learned Additional Standing Counsel for the State-Opposite Parties. Perused the pleadings of the parties as well as materials placed before this Court.

(2.) The Petitioners who are working as Sub-Inspectors in Odisha Police have knocked the doors of justice by filing the present writ application for redressal of their grievances by directing the Opposite Parties to call for nomination in respect of the petitioners for its necessary consideration by CSB for promotion to the post of Inspectors of Police by treating them as Sub-Inspectors of Police with effect from 4/8/2021/10/5/2012 in terms of the order passed by the learned Odisha Administrative Tribunal under Annexure-4 which was ultimately affirmed by this Court vide its judgment dtd. 9/1/2017 under Annexure-5 series and to consider the case of the petitioner for promotion along with the nomination in respect of 98 selectees of 2000 batch whose nominations were called for promotion even though they were placed below the petitioners in the seniority list of A.S.I.s of 2000 batch. Further, a prayer has also been made to consider the case of the petitioners for promotion in a time bound manner by holding a special CSB for consideration of the cases of the Petitioners.

(3.) The factual matrix, as culled out from the writ petitioner, is that on being selected by conducting a due selection process the petitioners were appointed as Constables and accordingly they joined under the Odisha Police between the year 1981-85. Subsequently, since the petitioners were found eligible as per the provisions of OMR 660, the petitioners were allowed to appear in a test conducted on 18/6/2000 to undergo A.S.I. Course of training. Due to illegal fixation of pass mark at 50 %, only 98 candidates were selected finally as per Annexure-1 and the other candidates including Petitioners who appeared in such test were not selected.