Madhab Chandra Mallick vs State Of Odisha And Others

Biraja Prasanna Satapathy, J

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

Heard learned counsel for the Petitioner and learned counsel for the Opposite Parties.

The Petitioner has filed the present Writ Petition with the following prayer: -

“ Under the above facts and circumstances of the case, it is humbly prayed that this Hon’ble Court may graciously be pleased to allow the writ application by directing Opp. Party No.3 (Sub-Collector-cum-President of G.B) to take necessary action with regard to interview and illegal appointment dtd.05.09.2008 to Opp. Party No.5 by Opp. Party No.4 (Principal-cum-In charge, Secretary) under Annexure-1;

And further direct the Opp.Party No.2 (Director, Higher Education) to cancel the issuance of list of recommended claimants for Block Grant under G.I.A.2008 in view of order passed by Information Commission under Annexure-6 in favour of Khirod Kumar Swain (Opp.Party No.5) whose approval for the 1st post of Odiya lecturer is still pending in view of illegality committed in claimant list under Annexure-5;

Further direct the College authority i.e. Governing Body of Delta College for giving the charge of 1st post of Lecturer in Odiya in favour of the Petitioner”.

However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioner to make a detailed representation before Opp. Party No.3 by enclosing all the relevant documents and citations in support of his claim, if any, within a period of three weeks hence.

It is observed that if such a representation is filed within the aforesaid period, Opp. Party No.3 shall do well to take a lawful decision on the same within a period of three (3) months from the date of receipt of such representation. The order so passed by the Opp. Party No.3 be communicated to the petitioner.

With the aforesaid observation and direction, the Writ Petition is disposed of.

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