PRADIPTA KUMAR SAMANTA Vs. STATE OF ORISSA

JUDGEMENT

(1.) IN all thase seven writ petitions filed under Arts. 226 and 227 of the Constitution of India, the facts and the point of law involved are the same and similar. Therefore, all of them are disposed of by this common judgment and order.

(2.) FOR the purpose of convenience, we state the facts of OJC No. 632 of 1996. The following facts are not disputed :

(3.) WE have heard learned counsel for both the parties at length. The only question which requires our determination is whether on the basis of the select list prepared in December, 1992, appointments can be made in vacancies which occurred long after.