SATCHIDANANDA DAS Vs. STATE OF ORISSA AND OTHERS

JUDGEMENT

(1.) Since these two writ petitions have got common question of law involved, the same are being taken up together and are being disposed of by this common judgment.

(2.) Challenge has been made to the order passed by the learned District Judge, Cuttack, opposite party no.2 by posting the petitioners in W.P.(C) Nos.680 and 681 of 2014 as Sheristadar in the Court of the learned Civil Judge (Senior Division), Kujanga and Sheristadar in the Court of the learned Civil Judge (Senior Division), Jagatsinghpur respectively illegally and the inaction of the opposite party no.2 in not restoring the petitioners at Cuttack.

(3.) The unfolded story of the case of the petitioner in W.P.(C) No.680 of 2014 is that the petitioner was appointed as Junior Clerk on 01.03.1989 in the undivided district of Cuttack whereas the petitioner in W.P.(C) No.681 of 2014 has been appointed as Junior Clerk on 19.08.1997 in the Court of the learned S.D.J.M., Athagarh in the undivided judgeship of Cuttack. In 2012, when there was creation of Jagatsinghpur, Kendrapada and Jajpur judgeship, options were called for from the employees of mother judgeship of Cuttack. Although the petitioners gave their respective options to be retained in Cuttack.