PARSURAM AGARWALA Vs. STATE OF ORISSA

JUDGEMENT

(1.) AS all the aforesaid writ petitions arise out of the same facts and involve same question all the three writ petitions are being disposed of by this common judgment.

(2.) THE petitioner in W.P.(C) No. 15362 of 2008 challenges the legality of the letter dated 13.10.2008 under Annexure -5 to the writ petition by which the opp. Party no.2 Managing Director of the Orissa State Civil Supplies Corporation Ltd. (for short, 'the Corporation) enclosing the list of selected candidates for being appointed as Storage Agents for different blocks and Urban Local Bodies intimated the Collector, Kalahandi to call upon such selected candidates for execution of necessary agreements so as to function as Storage Agents in the respective places. The petitioner was appointed as a Storage agent for the financial year 2005 -06 and continued as such till 31.10.2006.

(3.) THE petitioner pleads that as he suffered from serious illness, he could not make an application, but he is continuing as the Storage Agent for Dharamgarh Block in the district of Kalahandi. By the impugned letter, the opp.Parties 4 and 5 were selected to be appointed as Storage Agents for two years from the date of execution of the agreement. By the interim order passed by this Court on 27.10.2008 in W.P.(C) No. 15362 of 2008, it was directed hat status quo shall be maintained in respect of Storage Agency for Dharamgarh Block and the said interim order is still continuing.