PRASANNA KUMAR ACHARYA Vs. STATE OF ORISSA

JUDGEMENT

(1.) In these batch of petitions, the petitioners havechallenged the office orders dated 26.06.2013 and 29.11.2014 issued by the Orissa State Civil Supplies Corporation Ltd transferring them from one place to other and directing them to join in respective transfer places by relieving them w.e.f. 26.06.2013 with immediate effect.

(2.) The short fact of the case in hand is that in order to procure and distribute essential commodities, the Orissa State Civil Supplies Corporation Ltd. has been established to regulate the Public Distribution System of the State. All the petitioners are continuing as Sales Assistant-cum-Godown Assistant under the Orissa State Civil Supplies Corporation Ltd. on "Ad hoc and until further orders basis" and are continuing for more than 10 years in a particular station. They have been transferred vide impugned order in Annexure-1. Challenging the said order of transfer, the petitioners have approached this Court by filing the present applications.

(3.) Mr. G.K. Mishra and Mr. G.K. Behera, learned counsel appearing for the petitioners strenuously urged that the petitioners being the "ad hoc and until further order basis" employees of the Corporation, unless their service is regularized, they cannot be transferred by the authority. It is stated that transfer being a concept of continuity in service, without regularization in service, the impugned order of transfer cannot be sustained in the eye of law. Therefore, they seek for interference of this Court.