NARENDRANATH DASH Vs. STATE OF ODISHA AND OTHERS

JUDGEMENT

(1.) This writ petition is under Articles 226 and 227 of the Constitution of India wherein the order passed by the Orissa Administrative Tribunal dtd.2.8.1999 in original application No.2169 (C) of 1999 has been challenged whereby and where under the Tribunal has refused to grant relief to the petitioner regarding appointment in terms of advertisement issued in the year 1988.

(2.) The brief facts of the case is that the applicant who is petitioner herein has participated in the selection process for the post of Jr. Grade Typist in terms of an advertisement published in the month of October, 1988. The name of the petitioner has been incorporated in the panel for being selected having his name appeared at Sl. No.72. The petitioner has not been appointed.

(3.) On the other hand learned Additional Government Advocate has vehemently opposed the prayer made on behalf of the petitioner by defending the order impugned.