DIBAKAR PATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Petitioner, a Court employee aspiring for employment in the Odisha Judicial Service, having been denied appointment and further debarred from public employment, is knocking at the doors of Writ Court essentially with the following prayers:

(2.) After service of notice the opposite parties having entered appearance through the learned AGA and the panel counsel have filed the counter resisting the petition. To the said counter petitioner has filed rejoinder. Learned advocates representing the opposite parties make submission in justification of impugned Rules and proceedings.

(3.) Foundational Facts:-