DEEPAK KUMAR SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) Initially, the Petitioner as an applicant filed Original Application bearing No.4786(C) of 2016 before Orissa Administrative Tribunal, Cuttack Bench, Cuttack seeking for a direction to declare that the cutoff date of passing of B.Ed. has no nexus with the advertisement for the post of contract teacher and he has prayed for further direction to the Respondents-Opposite Parties to consider the candidature of the application-Petitioner for the post of Contract Teacher in Hindi. After abolition of Odisha Administrative Tribunal, the above noted Original Application has been transferred to this Court and reregistered as WPC(OAC) No.4786 of 2016.

(2.) The factual backdrop of the case, in short, is that the Petitioner is a graduate with B.Ed. training in Hindi from a recognized university and was aspiring to be appointed as Contract Teacher in Hindi under the Director, Secondary Education, Odisha. The Petitioner in his application has stated that he satisfies all the eligibility criteria for being considered to be appointed to the post of contract teacher Hindi.

(3.) The case of the Petitioner is that in the year 2014, the Government of Odisha in its School and Mass Education Department vide Notification No.23404 dtd. 27/10/2014 issued a resolution regarding recruitment procedure to be followed for selection and recruitment of teaching staff in Government Secondary School. In the said resolution while laying down eligibility criteria, the authorities have reduced the upper age limit of the candidates to 32 years from 42 years which was upper age limit for previous years selections. While reducing the upper age limit, the age relaxation for S.C. /S.T. and SEBC candidate have been retained.