SUSIL KUMAR BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner is aggrieved by the rejection of his representation for regularization of his service by the Dean and Principal, VIMSAR, Burla (Opposite Party No.3) and in the present writ petition, he seeks quashment of said order of rejection and for a direction to the opposite parties to regularize his services in any class-IV post.

(2.) The petitioner claims to have been appointed as Sweeper on 7/2/2000 by the Principal of VIMSAR, Burla on daily wage/ad-hoc basis.

(3.) The case of the opposite parties is that the petitioner despite claiming to have been appointed as Sweeper on 7/2/2000 has failed to submit a copy of the appointment order.