SRIKANTA DASH Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner, who was working as Key Punch Operator under the Berhampur University, has filed this application seeking to quash the order of termination/retrenchment dated 18.09.2007 under Annexure-26, and grant all financial benefits retrospectively, as due and admissible to him, in accordance with law.

(2.) The factual matrix of the case, in hand, is that pursuant to advertisement issued by the opposite party dated 20.06.1988, the petitioner having eligible for the post of Key Punch Operator, applied for the same and after following due procedure, was selected and appointed on 03.01.1989, consequentially, joined on 10.01.1989, along with two other persons, namely, Ms. M. Singh and P.K. Nayak. Since there was a justification of one post more, against which the petitioner is continuing, request was made by the University to Government for sanction of one post of Key Punch Operator, but the same having not been granted, the petitioner faced the termination on 18.09.2007. Hence this application.

(3.) Mr. A.K.Mishra, learned Senior Counsel for the petitioner contended that pursuant to advertisement issued on 20.06.1988, the petitioner was duly selected and appointed on 03.01.1989 as a Key Punch Operator, in which post he joined on 10.01.1989 and has been discharging his duty since then. He has also been granted regular scale of pay admissible to the post along with two other selected Key Punch Operators, those who are continuing against sanctioned posts.So far as the post held by the petitioner is concerned, the same has not been sanctioned by the Government, despite consistent efforts made by the University. As a result of which, the petitioner has been terminated from service on 18.09.2007. Therefore, the petitioner has invoked jurisdiction of this Court seeking above relief.