Orissa High Court
Purna Chandra Pradhan vs State Of Orissa And Others ..... ... on 13 August, 2021
Author: B.R. Sarangi
Bench: B.R. Sarangi
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 23561 of 2021
Purna Chandra Pradhan ..... Petitioner
Mr. B.S. Tripathy-1, Advocate
Vs.
State of Orissa and others ..... Opposite parties
Mr. A.K. Mishra, AGA
CORAM:
DR. JUSTICE B.R. SARANGI
ORDER
13.08.2021 Order No. This matter is taken up through hybrid mode.
01. Mr. A.K. Mishra, learned Addl. Government Advocate contended that the petitioner has made two fold prayer in the writ petition. So far as rejection of representation vide order dated 30.07.2021 under Annexure-10 is concerned, they have no grievance. But so far as prayer no.2, with regard to the gradation list of ASOs in Annexure-11 by placing him at sl.no.1 of the gradation list of ASOs for consideration of his case for promotion to the next higher post of Section Officer is concerned, this writ petition suffers from non-joinder of proper parties.
In course of hearing, Mr. B.S. Tripathy-1, learned counsel for the petitioner confines the writ petition only to prayer no.1, by which the petitioner seeks for quashing of the order dated 30.07.2021 under Annexure-10, as the same is contrary to the Rule-13(3) of Rules-1994 read with Rule-3(b) of Orissa Civil Service (Criteria for Promotion) Rules, 1992.
Issue notice to the opposite parties.
Two extra copies of the writ petition be served on learned State Counsel appearing for opposite parties no.1 and 2 within three days enabling him to obtain instructions or file counter affidavit.
Ashok (DR. B.R. SARANGI) JUDGE