MANOJ KUMAR DASH Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner in this case prays for a direction to the opposite parties to grant regular scale of pay to the petitioner to regularize his services and to grant all consequential service and financial benefits including seniority from the date of his initial appointment and also prays for other reliefs as deemed just and proper by the Court.

(2.) The petitioner was appointed as Assistant Computer Operator, in short 'ACO' for brevity, on 26.06.2015 in pursuance of advertisement dated 09.04.2015. It is the case of the petitioner that the Orissa University of Agriculture and Technology, Bhubaneswar, hereinafter referred to as the "OUAT" for brevity, has appointed as many as 63 ACOs in different grades starting from 2006 to 2015. Though such appointments were on contractual basis but they have been allowed to continue keeping in view the requirements of manpower. However, the petitioner claims that he was not given extension after 30.09.2016. It is the positive case of the petitioner that OUAT requires the services of these ACOs.

(3.) The petitioner claims that the Finance Committee of the OUAT in its Resolution dated 15.11.2013 has recommended for appointment of computer knowing hands and to fill up posts on regular establishment. At present 135 posts are lying vacant in different grades. These vacancies are increasing due to increase of the work load. With the aforesaid documents, the petitioner and other ACOs have been duly selected and appointed and the petitioner has been disengaged on 30.09.2016, which is the subject matter of this writ application. It is also the admitted fact that several other writ petitions are pending before the Court which have been filed by other aggrieved contractual employees of the OUAT.