BIJAYA KUMAR BHUMIJ Vs. STATE OF ODISHA, REPRESENTED THROUGH SECRETARY TO GOVERNMENT, LAW DEPARTMENT AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed challenging the action of the learned District Judge, Sambalpur, opposite party no.2 in rejecting the representation of the petitioner vide his order dated 13.06.2013 (Annexure-14) for his retention in the judgeship of Sambalpur.

(2.) Facts

(3.) Be it stated that the learned District Judge, Sambalpur rejected the representation of the petitioner vide order dated 106.2013, which is challenged in this writ petition with a further prayer to allow the petitioner to continue in the mother judgeship of Sambalpur.