BHIMASEN BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) <JGN>Kumari Sanju Panda,Sujit Narayan Prasad</JGN> <ADV>K.Digal,B.Pattnaik,M.S.Sahoo,Asim Amitabh Dash,B.K.Parida,Prasanta Kumar Mahali,A.N.Pattnaik,M.Panda,Manoj Kumar Khuntia,J.K.Digal,B.K.Patnaik,Nirmal Chandra Das,Ashwini Kumar Mishra,Panchanan Sahoo,Chayarani Rout</ADV> <AT>W.P.(C) Nos.22716 of 2016, 13566, 4494, 776 & 920 of 2015</AT> <SI> <ACT>Constitution Of India</ACT><S>Art.226</S><S>Art.227</S> </SI> <JT> <PARA> <JGN>Kumari Sanju Panda,Sujit Narayan Prasad</JGN> 1.In these writ petitions since common issue involved, the same are being disposed of by this common order.

(2.) This writ petition is under Articles 226 and 227 of the Constitution of India wherein the order passed by the Tribunal in O.A. No.625 (C) of 2012 dtd.19.12.2014 and the order dtd.24.6.2015 passed in O.A. No.751(C) of 2015 are under challenge whereby and where under the Tribunal, while disposing of the original applications by allowing the same, has quashed the order dtd.26.2.2015, i.e. the advertisement and given declaration that Rule 660 of Police Manual Rule do not prescribe any time limit, hence the select list under Annexure-2 shall be kept valid till it is exhausted.

(3.) The case of the applicants - petitioners in brief is that they are working as leading Fireman and intend to be promoted to the post of Asst. Station Officer, accordingly they appeared in the written test held on 23.9.2007 but they failed in the result published on 16.10.2007, as such they have approached to the Tribunal with the following prayers:-