CHINTAMANI MEKAP Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since the issue involved in the present batch of Writ Petitions is identical, all the matters were heard analogously and disposed of by the present common order. However, for the sake of convenience and brevity, W.P.(C ) No.37768 of 2025 is taken as the leading case.

(2.) W.P.(C ) No.37768 of 2025 has been filed inter alia with the following prayer:

(3.) Mr. Milan Kanungo, learned Senior Counsel appearing for the Petitioners along with Mr. S.R. Mohanty, learned counsel contended that Petitioners on being found eligible, were appointed as Law Officers in the district of Ganjam vide notification dtd.8/1/2024, so issued by the Government in the Law Department- Opp. Party No.1. Such order of appointment was issued vide notification dtd.8/1/2024, in terms of the provisions contained under the Orissa Law Officers Rules, 1971 (in short, "Rules").