RAJENDRA KUMAR PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE writ petitioner, Rajendra Kumar Pradhan, has asked for the following relief:

(2.) ANNEXURE -8 to the writ petition is an Office Order No. 2G -63 95(+2):15870/dated 23.3.1996 issued from the office of the Director of Higher Education, Orissa, Bhubaneswar. It transpires from the said Annexure -8 that in terms of paragraphs 9(3), 10(1)(4)(i)(ii) (iii) and 16 (i) of the Grant -in -Aid Order, 1994, approval was accorded provisionally for the appointment of the teaching and non -teaching staff of Anchalika Mahavidyalaya, Jagannath Prasad, Dist. Ganjam. The approval was made to the appointment of Sri Santanu Kumar Swain, Lecturer in English (first post) and to the appointment of Sri Simanchal Panda, Junior Clerk -cum -Typist. This approval of Sri Simanchal Panda by opposite party No. 4 in the present writ petition is being challenged.

(3.) IT is contended that from the date of joining the petitioner was continuously and satisfactorily working as Clerk -cum -typist. The name of the petitioner was recommended for approval on 12.9.1993. Surprisingly enough instead of approving the appointment of the petitioner against the post of Junior Clerk -cum -Typist, appointment of opposite party No. 4 was approved, who was selected and appointed as Head Clerk and continued as such and was not a candidate for the post of Clerk and was never interviewed and selected as a Clerk, as Junior Clerk -cum -Typist as per order dated 23.3.1996.