ALL ORISSA PROGRESS ASSISTANTS Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE instant writ application has been filed against the impugned judgment and order dated 19.9.2005 passed by the Orissa Administrative Tribunal, Bhubaneswar in Original Application No. 706 of 2005 wherein the petitioner -Association was the applicant.

(2.) IT appears that a review meeting was held on 17.6.2004 presided by the Chief Minister, Orissa to review anti -poverty programme and to tender services for their implementation. It was resolved therein that each block should have an Additional Block Development Officer (in short 'A.B. D.O.) and 136 such posts can be created by merging posts of Progress Assistants and Grama Panchayat Extension Officers into one cadre and each block should also have one Panchayat Development Officer.

(3.) FEELING aggrieved by the decision of the Tribunal, the petitioner -Association has approached this Court by filing the instant writ application.