SUSANTA KUMAR MOHANTY Vs. O.U.A.T. AND ORS.

JUDGEMENT

(1.) Susanta Kumar Mohanty, who was appointed as Post Graduate Research Fellow against the post of Junior Scientist in NARP, Bhawanipatna, petitioner herein, has filed this petition, inter alia, with a prayer to direct the Orissa University of Agriculture and Technology to absorb him on regular basis in terms of Clause 49 of the Orissa University of Agriculture and Technology Statute, 1966.

(2.) The epitome of the facts is that Orissa University of Agriculture and Technology, hereinafter to be referred to as "OUAT", in short, has been constituted under the provisions of the OUAT Act.

(3.) Mr.H.M.Dhal, learned counsel for the petitioner states that as per Clause 49 of the University Statute, 1966, the petitioner is entitled to continue against Class-II post and he should be granted the benefits admissible in accordance with law. More so, it is urged that Dr.Sarbanaryan Mishra, a similarly situated person, approached this Court in OJC No. 14049 of 2006 and on consideration of his grievance, this Court directed the authorities to consider his case in terms of Clause 49 of the OUAT Statute, 1966 and to make a substantive appointment against the vacant post of Class-II cadre and extend the consequential benefits as due and admissible under law.