STATE OF ORISSA Vs. BHARAT CH JENA

JUDGEMENT

(1.) All these Writ Petitions involve common questions of facts and law and as such they are being disposed of by this judgment.

(2.) THE State of Orissa in the Revenue Department and the Collector, Malkangiri have challenged the judgment and order dated 9.7.2002 in a batch of O.As, leading case of which was O. A. No. 1448 of 2001. They have also challenged the Order dated 10.1.2003 on the application for clarification filed by the intervenors and the petitioners in the said O.As. passed by the Orissa Administrative Tribunal, Bhubaneswar.

(3.) THE question of law for determination before the Tribunal was whether while preparing the fresh select list, adoption of the norm of minimum speed of 20 words per minute in typing was justified ? Vide impugned judgment and order the Tribunal has held that the same was not justified. The following reasons were given by the Tribunal in its judgment for arriving at that conclusion :