DEBENDRANATH SAMANTARY Vs. DIRECTOR OF INDUSTRIES AND ORS.

JUDGEMENT

(1.) PETITIONER is a Supervisor in the Industrial Training Institute at Cuttack. He filed the writ petition for issue of a writ of mandamus or any other appropriate writ for quashing the gradation list in Annexure -6 and the promotion of opposite parties 4 to 21 to the rank of Foreman.

(2.) MOST of the allegations made in the writ petition were not pressed at the time of hearing and the writ petition was confined only to the promotion of opposite parties 17 to 20. The relevant facts are these:

(3.) THE main question for consideration is whether matriculation is the prescribed qualification for the post of Foreman.