PRASANNA KUMAR DASH Vs. STATE OF ORISSA

JUDGEMENT

(1.) Both these writ petitions involve common questions of fact and law relating to termination of the service of Sri Prasanna Kumar Dash, petitioner in OJC No. 5292 of 1994 and consequential appointment of Smt. Radharani Sarangi, petitioner in W.P.(C) No 6066 of 2004 in place of Sri Prasanna Kumar Dash as Lecturer in Education in D.R. Nayapalli College, Bhubaneswar. On intervention, Smt. Radharani Sarangi has been impleaded as opposite party No. 5 in OJC No. 5292 of 1994. Therefore, both the writ petitions were heard analogously and they are being disposed of by this common judgment.

(2.) For brevity and convenience the petitioner in OJC No. 5292 of 1994 and petitioner in W.P(C) No. 6066 of 2004 are referred to respectively as petitioner and opposite party No. 5 in the judgment.

(3.) The undisputed facts are as follows: