- (1.) Leave granted.
(2.) Being aggrieved by the judgment delivered in Writ Petition (C) No. 2492 of 2010 by the High Court of Orissa, the appellant-State has filed this appeal. By virtue of the impugned judgment delivered by the High Court, the order passed by the Orissa Administrative Tribunal in O.A. No. 831 of 2006 dated 27th November, 2008 has been confirmed.
(3.) The facts giving rise to the present litigation, in a nutshell, are as under :- The respondent was appointed as an Inspector of Supplies on the post which had been reserved for SC/ST candidates. It was reported to the Government Authorities that, in fact, the respondent was not belonging to either SC or ST and therefore, proceedings were to be initiated against him so as to ascertain whether the information received was correct. Though the proceedings had been initiated, by an order dated 16th October, 1995, the said proceedings had been dropped. Thereafter, on 4th September, 2000, the aforesaid decision with regard to closing the proceedings under order dated 16th October, 1995 had been reconsidered and a notice was issued to the respondent with regard to initiation of the departmental proceedings.;