D.G.R. Patnaik, J. - (1.) HEARD the learned Counsel for the parties and with their consent this writ petition is being disposed of at the admission stage itself.
(2.) THE petitioners in this writ petition have prayed for a direction upon the respondents to allow them to join their duties immediately and forthwith as well as to pay the salary for the month of December 2003 when they had joined services and discharged their duties. The facts of the case of the petitioners are that in response to an advertisement (Annexure -1) inviting applications from eligible candidates for their appointments on the post of Constable in the State Police services, the petitioners had applied in the category of schedule tribe and in the advertisement the number of seats reserved for the scheduled tribes category was also mentioned.
(3.) THE petitioners were given letters informing that they were selected and directing them to report at the Tatisilwai Unit of the respondents. The petitioners reported on the date specified before the concerned authorities at the Tatisilwai Unit and their services after being taken for about 23 days, was suddenly terminated. The grievance of the petitioners is that having been served with the appointment letters (Annexure -3 series) and after allowing them to render their services for more than 23 days, the respondents cannot terminate the services of the petitioners without adopting the procedure established by law for such termination.;