Anil Kumar Sarangi vs State Of Orissa And Others
2021 Latest Caselaw 9359 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                           WPC (OA) No. 2383 of 2002

  Anil Kumar Sarangi                            .....                        Petitioner
                                                      Mr. Dharanidhar Jena, Advocate
                                          Vs.
  State of Orissa and others                    .....                  Opposite parties

                                                               Mr. N.K. Praharaj, SC

              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                            ORDER

07.09.2021

Order No. This matter is taken up through hybrid mode.

2. None appears for the petitioner at the time of call.

3. Heard Mr. N.K. Praharaj, learned Standing Counsel for the State.

4. Perused the record. The petitioner has filed this writ petition making multiple prayers in paragraph-7.

5. In the counter affidavit filed by opposite parties no.1 & 2, it is stated that following the judgment of the apex Court in Ajit Singh Januja v. State of Punjab, promotion has been given to opposite parties no.5, 6, 7, 9 & 10, who are senior to the petitioner, to the post of Assistant Executive Engineer (Civil). Subsequently, the petitioner has got promotion to the rank of assistant Executive Engineer (Civil) in the year 1991.

6. In that view of the matter, there is no illegality or irregularity committed by the authority in giving promotion to private opposite parties no.5, 6, 7, 9 and 10. Since none is there to prosecute the matter, this Court is not inclined to adjourn the matter, as it is the case of the year 2002. Accordingly, the writ petition is dismissed.

Alok (DR. B.R. SARANGI) JUDGE