Asit Kumar Pattanayak vs State Of Odisha & Others
2025 Latest Caselaw 7850 Ori

Orissa High Court

Asit Kumar Pattanayak vs State Of Odisha & Others on 3 September, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK

           W.P.(C) Nos.12129, 13199 & 17108 of 2025

        Asit Kumar Pattanayak             ....                    Petitioners
                                                  Mr. B.P.B. Bahali, Advocate

                               -versus-
        State of Odisha & Others
                                  ....                         Opp. Parties
                              Mr. Pitambar Acharya, learned Advocate General
                                            along with Mr. C.K. Pradhan, AGA


                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY


                                         ORDER

03.09.2025 Order No.

05. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel appearing for the Parties.

3. All these Writ Petitions have been filed inter alia with a prayer to provide appointment to the Petitioners as they have come out successful in the recruitment conducted by State Selection Board, Odisha Police vide Advertisement dtd.22.09.2024 and their names have been included in the final select list published by the Board with issuance of the order of appointment, subsequently kept in abeyance.

4. It is contended by the learned Advocate General appearing for the State that pursuant to the order // 2 //

passed by the learned Single Judge vide his judgment dtd.05.12.2024 in W.P.(C) No.26079 of 2024 and batch and further order passed on 13.03.2025 in W.A. No.3321 of 2024, out of the 1800 over aged candidates, who were allowed to participate in the selection process 77 candidates have come out successful.

4.1. It is also contended that while accommodating those 77 candidates it was found that 41 candidates are to be ousted from the select list already published by the Board. However, Government has taken a conscious decision to accommodate the 77 over aged candidates, as well as the 41 candidates, who were found to be excluded from the earlier merit list by creating 41 nos. of supernumerary posts.

4.2. It is also contended that all those candidates who were selected earlier including the 77 over aged candidates, will be issued with the order of appointment on a single date taking into account the option exercised by them and the vacancies available in the concerned battalion. It is accordingly contended that the Opposite Parties be permitted to complete the recruitment process.

5. Learned counsels appearing for the Petitioners have no objection to the course of action proposed by the learned Advocate General.

6. Considering the submissions made, this Court while disposing all the Writ Petitions, directs the Opposite

// 3 //

Parties to take effective step for preparation of a fresh merit list by including the 77 over aged candidates and provide appointment to all the selectees including the Petitioners in the present batch of Writ Petitions if their names were there in the earlier merit list with due creation of 41 nos. of supernumerary post as undertaken.

6.1. This Court directs the Opposite Parties to complete the entire exercise within a period of two (2) weeks hence.

7. All these Writ Petitions stand disposed of.

8. Photocopy of the order be placed in the connected cases.

(Biraja Prasanna Satapathy) Judge

Subrat

Location: HIGH COURT OF ORISSA, CUTTACK