BATAKRUSHNA ADHIKARI Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS appeal has been filed challenging the Judgment and Order Dated 22.6.2001 passed by a Learned Judge of the Writ Court in OJC No. 10584 of 1997.

(2.) IN that Writ Petition the present Appellant was the Petitioner and he prayed for quashing the appointment of Opposite Party No. 8 Sachindra Kumar Parida in the post of Trained Graduate Teacher in Mahyama stream as well as for a direction to promote him to the post of Trained Graduate Teacher.

(3.) THE Learned Judge noted that the case of the Appellant is that in 1992 the Appellant made a representation to the Managing Committee of the institution for consideration of his case for promotion to the post of Trained Graduate Teacher which was available. But the grievance of the Appellant is that without considering his case for promotion to the said post in terms of Rule 8(2)(b) of 1974. Rules the Managing Committee appointed Respondent No. 8 (Opposite Party No. 8 in the Writ Petition) on 27.11.1992 against the said post though admittedly Respondent No. 8 was not qualified and was untrained at the time of such appointment.