SANATAN NAHAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Even though the matter was listed under the heading "For Orders" but, on the request of learned counsels for the parties this matter was taken up for final disposal. Order sheet shows even though2 notice on all the opposite parties is duly served but, the opposite party no.5 chose not to contest the case. The matter is finally disposed of after hearing the appearing contesting parties.

(2.) The petitioner is aggrieved by order dated 01.12.2012 vide Annexure-5 passed by opposite party no.3 appointing opposite party no.5 as a Switch Board Attendant in the opposite party no.2-company on clear manipulation/interpolation of the recruitment records. The petitioner alleges that even though his case was considered for the purpose of selection and he was found most suitable but by manipulation/interpolation made raising the marks in respect of opposite party no.5 and reducing the marks in respect of the petitioner as clearly appearing from the assessment sheet at page-22 vide Annexure-4 to the brief, the opposite party no.5 has been shown a favour. The petitioner further alleges that due to interpolation, in the personality test category, the position of the opposite party no.5 is deliberately raised above the petitioner placing him at Sl. No.1 of the said list.

(3.) Learned counsel for the opposite party no.2 filed the only counter and submits that the selection is made for the seasonal purpose, the appointment lost force on expiry of the said season in 2012-13 and there is no cause of action in pursuing the present writ petition.