BANAMBAR PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) IN all these writ petitions the respective petitioners have mainly challenged the common order dated 29.06.1999 passed by the Orissa Administrative Tribunal in O.A. Nos.143 of 1992, 30 of 1992, 2121 of 1993 and 2881 of 1999 respectively.

(2.) O .J.C. No.8670 of 1999 has been filed by the applicant No.6 in O.A. No.143 of 1992 along with four others, who were not parties to the said O.A. They have filed this writ petition along with petitioner No.1, being adversely affected by the impugned order dated 29.06.1999 passed in the O.A. The opposite party No.5 was also not a party to the O.A. and he has been arrayed as a party in this case as per order dated 27.1.2003 passed on his application for intervention.

(3.) THE main prayer in the O.A. was for quashing the Resolution of the Finance Department dated 06.12.1991 (Annexure -5), which was on the basis of a Policy decision of the Government "for setting up a State Government Accounts Organization for pension and provident fund of the employees of the Educational Institutions", on the ground that it is in contravention of the G.A. Department Resolution Dated 01.01.1985 which lays down the principles of promotions and fixation of seniority of ministerial officers in the office of the Heads of the Department.