CHAKRADHAR SAHOO Vs. CESU AND OTHERS

JUDGEMENT

(1.) This writ petition is under Article 226 and 227 of the Constitution of India wherein the following prayers have been made;

(2.) The grievance of the petitioner who appears in person is that he has joined his service and while continuing as Clerk-B in the Corporate Office of the opposite party no.1 and also putting more than 30 years of unblemished service, having eligibility criteria for appearing in the Departmental Test Examination in which he has appeared but has not been considered suitable for promotion to the higher post while the authorities have considered the candidature of the private opposite party nos.3 to 5, who according to him were not eligible to be promoted as per the rule of promotion. His further assertion is that one Ananta Ch. Debata, who was also not eligible as per the rules of promotion, has been granted promotion.

(3.) Per contra, Mr. B.K. Nayak appearing for CESU has vehemently opposed the submission and arguments of the petitioner by submitting that there is no illegality in the decision taken by the authorities in allowing the private opposite parties in appearing in the 3rd D.T. Examination.