Pramath Patnaik, J. - (1.) Prayer has been made for direction upon the respondents to issue call letters and to consider the appointment of the petitioners in regular class IV post in view of scheme dated 20.05.2011.
(2.) The facts, as narrated in the writ application, in brief is that petitioners are working as temporary class IV employees for 6-7 years (till date of filing of the writ application) in the office of respondent no. 4. It has been averred that pursuant to order dated 18.01.2011 in Civil Appeal No. 953-968 of 2005 passed by Hon'ble Supreme Court, the respondents framed scheme dated 20.05.2011 for regular appointment of temporary employees who have worked for five years or more in L.I.C of India as on 18.01.2011. It has further been averred that since the petitioners were working for more than five years and were fulfilling all the eligibility criteria, they applied for appearing in the written examination but they did not receive any call letters to appear in the said written examination. Aggrieved thereof, the petitioner represented before the respondents-authorities but it did not evoke response; which compelled the petitioners to knock the doors of this Court for redressal of their grievances.
(3.) Heard Mr. N.K. Sahani, learned counsel for the petitioners and Mr. Sachin Kumar, learned counsel for the respondentsCorporation.;