2020 LAB. I. C. 4555 ::AIROnline 2020 Ori 70 ::(2020) 1 CLR 626 ::(2020) 165 Fac LR 928 ::(2020) 1 Orissa LR 946 ::2021 (3) Cur LR 387 ::2020 (165) Fac LR 928 ::2020 (1) Orissa LR 946 ::2020 (1) Cur Leg R 626

Orissa High Court

Hon'ble Judge(s): S. K. Mishra, A. K. Mishra , JJ

Constitution of India , Art.16— Promotion - Post of Junior Executive - Reference to corrigendum - While petitioner's claim for promotion was under consideration State issuing corrigendum which was meant to substitute original reference - By corrigendum only one circular is referred to, while in initial reference no such limitation is stipulated for consideration of promotion - Scope of adjudication of claim for promotion is squeezed within compartment of corrigendum - Matters incidental to dispute and such implied power cannot be limited by issuing corrigendum - Corrigendum liable to be quashed - Resettling issue of promotion on basis of corrigendum, not proper. (Para 6 6A 7)