JUDHISTIR PRADHAN Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) THE Petitioner challenges the action of the District Judge, Ganjam, Berhampur, for not giving him an order of appointment against the vacant post of a Junior Typist.

(2.) THE case in brief is, the. District Judge, Ganjam, called for applications to fill up 5 posts of Junior Typist, reserved for the scheduled castes and 4 for the scheduled tribes by advertisement dated 30 -8 -1989 (Annexure -I). After the written examination a merit list of successful candidates was drawn vide Annexure -2 where the Petitioner stood at serial 9. It is claimed by the Petitioner that, though he belongs to the scheduled caste and also a handicapped, the District Judge committed illegality in not appointing him in one of the posts.

(3.) HAVING heard Mr. A.S. Naidu, learned Counsel for the Petitioner and Mr. Prusty, learned Government Advocate we are of the view that we cannot give any relief to the Petitioner. Mr. Naidu has relied on a decision in the case of Himansu Parida v. District Judge, Bolangir and Anr reported in : 82(1996) C.L.T. 585: 1996(II) O.L.R. 372. In the said case this Court held that the merit list prepared after the examination is to remain in force till result of the next examination is published but not for one year only. But we are of the view that this decision for the present is of no assistance to the Petitioner the reason being as follows.