ARUN MISHRA Vs. STATE ODISHA

JUDGEMENT

(1.) Heard Mr. Routray, learned counsel for the petitioner and Mr. Sahoo, learned Additional Standing Counsel for the State.

(2.) In the present writ application, the petitioner has sought to challenge the order dated 03.09.2010 dismissing the O.A. No.687 of 2008 by the learned Member (Admn.) Orissa Administrative Tribunal, Bhubaneswar.

(3.) Mr. Routray, learned counsel for the petitioner contends that the petitioner had appeared at the examination conducted for the post of S.I. of Police by the State of Odisha and the advertisement dated 27.08.2002 has indicated 254 vacancies in addition to 31 vacancies advertised earlier on 31.07.2002. The petitioner had appeared in the written examination, but his name has not been found place in the list of short listed candidates published on 11.06.2004 for psychological test. Therefore, he approached the Tribunal in O.A. No.683 of 2004 which was dismissed on 02.04.2007 devoid of any credible information.