ATULYA KUMAR PUJARI Vs. STATE OF ORISSA

JUDGEMENT

(1.) THESE are two writ petitions filed against the common advertisement issued by the Director, Consumer affairs cum Joint Secretary to Government, food, Supplies and Consumer Welfare Department, annexed, asannexure-1 to each of the writ petitions inviting applications for filling up of the post; of President and Member of District Consumer Forums of various districts including the district of Deogarh. W. P. (C) No. 15244of 2006 has been filed by one Atulya Kuman Rujari who was appointed as President, District Consumer Forum, deogarh vide order dated 12-7-2001 whereas W. P. (C) No. 15251 of 2006 has been filed by one Chitta Ranjan Khadiratna who was appointed as Member, District Consumer Forum, Deogarh vide order dated 14-9-2000. The aforesaid appointments were made on ad hoc basis. However, it is the case of the petitioners that they continued for a period of five years as provided in Section 10 (2) of the Consumer Protection Act, 1986. It is therefore necessary to reproduce section 10 (2) which is as under :

(2.) NEEDLESS to mention here that pursuant to the advertisement in question, the petitioners appeared before the Selection Committee meaning there by that they participated in the selection and they are aggrieved because the result of the selection has not been disclosed.

(3.) IN the counter affidavit filed on behalf of opposite party Nos. 1 and 2, It has been mentioned that the Government after careful consideration has asked the Selection committee to reconsider the proposal regarding recommendation of the name of the petitioner for appointment as President and member of the District Consumer Forum, deogarh. Thereafter the views of the Government was placed before the Selection committee and the Selection Committee held on 26-9-2006 recommended to go for fresh advertisement to fill up the post of president and Member in the District Forum, Deogarh and the recommendation has been approved by the State Government.