TAPAN KUMAR MOHAPATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has prayed for quashing the impugned judgment and order dated 9.3.2006 passed by the Orissa Administrative Tribunal, Cuttack Bench in O.A. No. 3470(C) of 2003 and to issue a writ in the nature of mandamus directing the opposite parties 1 to 3 to appoint the petitioner against any of the posts mentioned in the advertisement No. 5 of 2000 -2001 for the recruitment to Orissa Civil Services (2000) by the Orissa Public Service Commission under the Sports quota with consequential benefits.

(2.) THE brief facts of the case are that the Orissa Public Service Commission had issued advertisement No. 5 of 2000 -2001 for recruitment to the posts under the Orissa Civil Services. The applications were invited for Orissa Civil Services Combined Competitive Recruitment Examination 2000 in which there were two categories of services. The Category -1 was:

(3.) A perusal of Sub -clause (f) of Clause 10 quoted above shows that the candidate who would claim appointment as Sports person was required to attach copy of identify card issued by the Director of Sports, Orissa. But the petitioner although claimed himself to be a Sports person did not attach the copy of the identify card and therefore his candidature was not considered by the O.P.S.C. under the sports quota. However, he belongs to SEBC and had attached the certificate in that regard. He was treated as candidate under reserved quota of SEBC. The last date of receipt of application was 31.1.2001. By that time the petitioner had not received the identity card from the Director of Sports, Orissa and, therefore, there was no question to attach attested copy of the same with the application form submitted by him. However, he was called for participation in the written (main) examination but he could not qualify in the same under the SEBC category. The last candidate selected under SEBC category by the O.P.S.C. was opposite party No. 5, namely, Sri Surendra Meher, son of Madhu Meher.