Pramath Patnaik, J. - (1.) In the captioned writ application, the petitioner has inter alia prayed for direction upon the respondents to consider the claim of the petitioner by releasing salary with interest from the date of appointment/joining i.e 03.12.2013 till date; further prayer has been made to direct the respondents to take work form the petitioner which has orally been stopped from June, 2014; and further for direction upon the respondents to approve the appointment of petitioner.
(2.) The facts, in brief, is that the petitioner was appointed on compassionate ground vide order dated 28.11.2013 in Class IV and accordingly, he joined on 03.12.2013 under the respondents, but, his salary was not released. It has further been submitted that in the appointment letter though it is mentioned that appointment of the petitioner be confirmed in anticipation of meeting of Advisory Board headed by Dy. Commissioner but unfortunately for the last number of years no meeting of Advisory Board was held, for which the petitioner is suffering. Under such circumstances, the petitioner approached the respondentsauthorities for redressal of his grievances, but it did not evoke any response. Left with no alternative, the petitioner has knocked the doors of this Court invoking writ jurisdiction of this Court under Article 226 of the Constitution of India for redressal of his grievances.
(3.) Heard Mr. Ranjan Kumar Singh, learned counsel for the petitioner, Ms. Chandra Prabha, learned S.C. IV being assisted by Mr. Vishal Kumar Rai, A.C to learned S.C. IV for the respondents.;