RAMA SANKAR MISHRA Vs. ORISSA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) All these writ applications have been heard together as they arise out of the same transaction and are being disposed of herewith.

(2.) In all of them, challenge has been made to the select list (Annexure 1) prepared by the Orissa Public Service Commission (shortly stated, "the Commission") for appointment to the posts of Probationary Munsifs in Class II of the Orissa Judicial Service. The main ground of challenge by the petitioners is that the Commission not only did not award any narks to the petitioners in the viva voce test but altogether dropped them from further consideration erroneously holding them `unfit' for recommending their names.

(3.) At the time of admission, sitting in Division, I referred it to a larger Bench for hearing in view of the importance of the questions raised in the cases.