RAMANARAYAN DASH Vs. ORISSA ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) THESE three writ petitions have been filed against the common judgment and order dated 29.7.1998 passed by the Orissa Administrative Tribunal, Cuttack Bench, Cuttack in a batch of Original Applications which are O.A. No.3729(C) of 1996 filed by Dr. Baikuntha Narayan Mishra, (petitioner in O.J.C. No.13446 of 2000), O.A. No.1882(C) No.1995 and O.A. No.1783(C) of 1997 both filed by Dr. P. K. Mohanty(petitioner in O.J.C. No.11593 of 1998) and O.A. No.1740(C) of 1995 filed by Dr. B.N. Mishra (petitioner in O.J.C. No.13446 of 2000). O.J.C. No.12376 of 1995 has been field by Dr. Ramanarayan Dash, against the impugned judgment and order, who was respondent Nos.3 and 5 in O.A. Nos. 3729(C) of 1996 and O.A. No.17831(C) of 1997 respectively.

(2.) THE dispute involved in this case relates to the recruitment to the posts of Junior Teacher (Lecturer) in the discipline of Paediatric Surgery in Medical Colleges and attached Hospitals under the State Government from amongst the Asst. Surgeons working under the State Government/State Government undertakings having the minimum requisite qualification.

(3.) IT was also mentioned therein that in case of non -availability of suitable candidates of the reserved category, the post reserved for them may be filled up by General candidate. The post in question was within the purview of Orissa Public Service Commission(in short, "OPSC") and as such the Department of Health and Family Welfare had no jurisdiction to make appointments on regular basis without consulting the OPSC.