LAWS(ORI)-2007-9-46

SAROJ KUMAR NANDA Vs. STATE OF ORISSA

Decided On September 07, 2007
Saroj Kumar Nanda Appellant
V/S
STATE OF ORISSA Respondents

JUDGEMENT

(1.) THE present writ petitioner applied for the post of Ayurvedic doctor in the district of Angul in pursuance of the advertisement made for three posts of Ayurvedic doctors. The petitioner has renewed his licence on 4.1.2007 and his name is at serial No. 10 in the short list prepared by the selection committee.

(2.) SINCE common questions are involved in both the writ petitions, i.e. the present writ petition and W.P.(C) No. 6276 of 2007, they were heard analogously. For the reasons indicated in the judgment delivered by us today in W.P.(C) No. 6276 of 2007, this petition is also allowed.