UDAYA CHANDRA GANDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This writ petition is directed against the impugned order issued by the State Government vide notification dated 3.11.2003 terminating the petitioner from the service of Orissa Judicial Service Class -ll.

(2.) THE brief facts of the case are that the petitioner appeared and declared successful in the competitive examination held by the Orissa Public Service Commission in pursuance of the advertisement No.10 of 1999 -2000 under the provisions of the Orissa Judicial Service Rules, 1994 (hereinafter referred to as 'the Rules') meant for recruitment to Orissa Judicial Service Class -ll by direct recruitment.

(3.) WE have perused the relevant records which were produced before us by the learned Addl. Government Advocate. The services of the petitioner were terminated on the ground of unsuitability by a decision taken by the Full Court in its meeting held on 12.8.2003 which is quoted as under : - resolve that Shri U.C. Ganda, a Judicial Officer on probation, presently posted as J.M.F.C, Mottu be not retained in service as his services have not been found to be satisfactory. It was also resolved to send necessary recommendation to the State Government for issuing appropriate orders for termination of his services.