HANSMINA KUMARI DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) Four residents of Jagatsinghpur District have filed this Public Interest Litigation (PIL), complaining of a large number of irregularities committed in the appointment of Teachers for Primary Schools pursuant to a Resolution dtd. 12/3/1996 of the School and Mass Education Department (S&ME), Government of Odisha. In particular, it is alleged that the merit list of eligible Teachers for appointment as Primary Teachers in Jagatsinghpur included less meritorious candidates by-passing those who had secured more marks in the selection process.

(2.) It is stated that on its own, the S&ME Department realized its mistake and published a revised selection list in 2006. The Petitioners stated that this list too has numerous persons whose appointments are vitiated for having secured less marks than those overlooked and further that some of them have produced fake certificates.

(3.) The immediate provocation for the present petition appears to be an order dtd. 13/7/2015 of the S&ME Department allowing such persons to have the benefit of the Revised Assured Career Progression (RACP) Scheme. It is alleged that the Government has tried to regularize the services of some of these illegally appointed Teachers and, therefore, the Court should interfere and direct the Opposite Parties "to take immediate steps to remove the disqualified Primary School Teachers from Jagatsinghpur Education District". The further prayer is that a CBI enquiry should be directed.