Citation : 2022 Latest Caselaw 5221 Ori
Judgement Date : 28 September, 2022
IN THE HIGH COURT OF ORISSA AT CUTTACK
WA No.1258 of 2022
Chitta Ranjan Sethi .... Appellant
Ms. Pami Rath, Advocate
-versus-
State of Odisha and others .... Respondents
Mr. Ishwar Mohanty, AGA
Mr. S.K. Das, Advocate
CORAM:
THE CHIEF JUSTICE
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 28.09.2022
01. 1. There are two contentions advanced by the learned counsel for the Appellants. One is that there are only two persons likely to be affected adversely by the impugned order of the learned Single Judge if the revised select list is published. Secondly, there are sufficient vacancies available against which the said two persons can be accommodated without affecting the chances of the solitary person (represented by Mr. Sameer Kumar Das) who is likely to qualify as a result of the publication of the revised select list. Reliance is placed on the decisions in Vikas Pratap Singh v. State of Chhatishgarh AIR 2013 SC 3414 and Anmol Kumar Tiwari v. State of Jharkhand AIR 2021 SC 1139 in support of the above contention. It is further pointed out that the affected Appellants have worked for more than eight years first as Junior Clerks and thereafter in their promoted posts.
// 2 //
2. Issue notice. Mr. Mohanty accepts notice on behalf of Respondents 1 to 4 and Mr. S.K. Das accepts notice on behalf of Respondent Nos.5 to 7.
3. The revised select list prepared in terms of the impugned judgment of the learned Single Judge shall be kept in a sealed cover which shall be produced before the Court on the next date.
4. List on 2nd November, 2022.
(Dr. S. Muralidhar) Chief Justice
(Chittaranjan Dash) Judge KC Bisoi
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