KABITA PANDA Vs. MANAGING DIRECTOR ORISSA STATE

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has prayed for issuance of a writ in the nature of mandamus commanding the opposite parties particularly opposite parties 1 and 2, to conduct the interview/test as per advertisement dated 25.03.1994 contained in Annexure -1 to the writ petition by declaring the appointment made subsequent to the said advertisement as illegal.

(2.) IT appears that the Orissa State Civil Supplies Corporation Ltd. had issued an advertisement in the newspaper dated 25.03.1 994 to fill up 25 vacancies of Junior Stenographer (General -10, ST -8, SC -5, Ex -Serviceman -1 and Sports -1) but no action was taken thereafter to fill up the posts pursuant to the said advertisement.

(3.) IT is well settled law that the Court cannot compel the recruiting authority to make recruitment in case it has advertised the post for the purpose of recruitment. It can also not be directed that the appointment be made pursuant to the advertisement or selection