PRATAP KUMAR MOHANTY Vs. VICE CHANCELLOR, UTKAL UNIVERSITY

JUDGEMENT

(1.) IN this writ petition the Petitioner has prayed for directing the opposite parties to appoint him in the existing vacancies of Junior Assistant by exhausting the panel of names prepared for said appointment and to dispose of the representation of the Petitioner in Annexure -3 within a specified time span.

(2.) THE facts leading to filing of the writ petition by the writ petitioner may be stated in a nutshell as follows: - After due selection the Petitioner was appointed on 1 -10 -1983 in the post of Junior Assistant in Utkal University on daily wage basis and the said appointment continued from time to time till 6 -10 -1986, whereafter, the Petitioner was selected for appointment to the said post on ad hoc basis and he joined on 7 -10 -1986 and continued till 13 -12 -1987 without any break. From 14 -12 -1987 till today the Petitioner is continuing as Junior Assistant on ad hoc basis on a consolidated remuneration. The Petitioner is a Law Graduate and has been discharging his duties sincerely and at no point of time there has been any allegation against him. The Petitioner made several representations for regularization of his services in the grade of Junior Assistant and when no action was taken by the University the Petitioner took shelter in this Court by filing OJC No. 190 of 1988 and the same was disposed of on 21 -3 -1990 wherein this Court passed the following order: -

(3.) THE Petitioner filed a rejoinder to the counter affidavit filed by the opposite parties reiterating the same stand taken in the writ petition and has further asserted that the denial of the fact of his selection and standing first in the selection for appointment of Junior Assistants held in the year 1995 is totally baseless as he was orally communicated that in the said test he stood first. He has objected to the averments made in the counter affidavit of the opposite parties that after the test only the selection list of SC/ST/PH candidates was approved and published and the result in respect of the candidates belonging to the general category has not been published as it has not been approved by the Vice -Chancellor as yet.