PADMA LOCHAN PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) In this writ petition the petitioner has assailed the order passed by the Orissa Administrative Tribunal dated 24.11.1998 passed in O.A. No.1750 of 1998 whereby and where under direction has been issued upon the opposite parties to fill up the vacancy by a non-matriculate constable in accordance with the government instruction while refusing to cancel the reversion of the petitioner from the post of Assistant Sub-Inspector to Constable as also to declare the letter bearing no.1286 dated 3.8.1989 as ultra-virus.

(2.) We have heard the learned counsels for the parties and perused the documents available on record.

(3.) We have gone through the Government instruction dated 8.1999 whereby and where under the competent authority of the Government has issued criteria for filling up of the post of Assistant Sub-Inspector by which the 50% post in the cadre of A.S.I. of Excise shall be reserved for matriculate constables and 50% shall be filled up by non-matriculate constables.