RADHAMOHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) THE petitioner is aggrieved by the disengagement of his support organization under the Orissa Community Tank Management Project, Angul and issuance of advertisement dated 28.12.2012 for recruitment of Cluster Level Team under the said project.

(2.) WE have heard Mr. Aurovinda Mohanty, learned Counsel for the petitioner and Mr. Muduly, learned Addl. Standing Counsel for the State -opp. Parties.

(3.) THE opp. Party in their counter have substantially averred that the disengagement of petitioner's support organization has to be made due to non -progress of work and non -submission of required information in time. They have insisted that the action has been taken as per the procedure involved and in conformity with the letter and spirit of Clause -13 of the contract agreement. The answering opp. party have additionally stated that the petitioner had not submitted the Data Collection Format in hard and soft copies till date, for which the work of the OCTMP had been badly affected and that not only out of three personnel engaged by the petitioner's organization, the technical organizer had frequently remained absent, there has been repeated change of staff adversely affecting the work. The opp. party have maintained that the petitioner's organization thus failed to discharge its duties properly as per the contract agreement and thus it had to be disengaged in the interest of work under the project.