SRINIBAS PATRA Vs. STATE OF ORISSA AND OTHERS

JUDGEMENT

(1.) The present writ petition at the instance of one Srinibas Patra, prays, inter alia:-

(2.) In fact, the petitioner challenges the orders in Annexure-14 for up regarding the post of Octroi Superintendent and prays to direct opposite party No.3 not to accept the request made in Annexure-15 to revert the petitioner to his parent department.

(3.) The facts may be stated in details: The petitioner who is an O.A.S.-II Officer and now posted as the Octroi Superintendent of the Cuttack Municipal Corporation challenges the actions of opposite party Nos. 4 and 5 in influencing opposite party Nos. 2 and 3 namely, Director, Municipal Administration, Housing and Urban Development Department, Orissa Secretariat, and State of Orissa to illegally upgrade the post of Octroi Superintendent now being held by the petitioner only in order to drive him out of that post with an oblique motive. There are allegations that the impugned orders are the outcome of mala fide intention of opposite party Nos. 2 and 3.