SAGARBALA MALLICK Vs. DISTRICT JUDGE

JUDGEMENT

(1.) THIS will writ application has been filed against the impugned order dated 21.8.2004 passed by the District Judge, Kandhamal, Boudh Phulbani by which petitioner was ordered to show -cause to the effect that when her appointment was made after the expiry of one year from the date of publication of the list, i.e., 19.6.2002 why her services may not be terminated on that ground as her appointment was quite illegal.

(2.) THE brief facts of the case are that the District Judge, Phulbani by order dated 26.5.2000 (Annexure -1) invited applications from the intending candidates for the recruitment examination for filling up two posts of Junior Stenographers in the judgeship of Kandhamal -Boudh -Phulbani. It was specifically mentioned therein that two posts of Junior Stenographers are lying vacant and two posts would likely to be filled up in the event of opening of Courts of Civil Judge (Junior Division) at Kandhamal and Daringibadi.

(3.) IT is also necessary to reproduce the relevant part of the advertisement dated 26.5.2000 made in pursuance of the letter dated 20.5.2000 of the District Judge for making such advertisement in the newspaper which is as under :