DEEPAK KUMAR PADHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since all these writ petitions have been filed challenging the 5th corrigendum issued by the Odisha Public Service Commission (in short Commission) to Advertisement No. 19 of 2023-24 for recruitment to the post of Assistant Executive Engineer (Civil and Mechanical) under the department of Water Resources, Govt. of Odisha vide notice dtd.11/4/2025, all these writ petitions were heard analogously and disposed of by the present common order.

(2.) While W.P.(C) No. 12381 of 2025 has been filed by the Petitioners challenging the fixation of the last date to make the application for the post of Assistant Executive Engineer (Civil and Mechanical) to 8/5/2025 vide Clause 3 of the corrigendum, the other two writ petitions have been filed challenging the stipulation contained in Clause 5 of the corrigendum dtd.11/4/2025.

(3.) Learned Sr. Counsel appearing for the Petitioners in W.P.(C) No. 12381 of 2025 contended that the Commission initially issued Advertisement No. 19 of 2023-24 inviting applications for recruitment to 580 posts of Assistant Executive Engineer (Civil) under the Water Resources Department, Works Department and H & UD Department of Govt. of Odisha and for recruitment of 41 posts of Assistant Executive Engineer (Mechanical) under the Water Resources Department on 28/12/2023.