PRADIP KUMAR SAHOO Vs. PRINCIPAL SECRETARY TO GOVT.

JUDGEMENT

(1.) Both the matters are taken up through hybrid mode.

(2.) Heard learned counsel for the Petitioners and learned counsel for the Opposite Parties-State.

(3.) The petitioners have filed these applications challenging the order dtd. 23/3/2021 of the District Education Officer, Kendrupara- Opp. Party No.4 in rejecting their representations for compassionate appointment under the prevailing Rule when the petitioners had submitted thier application pursuant to the order of the High Court for considering their case in the light of the judgment reported in 2015 (11) ILR-CUT-569. The petitioners have also challenged the action of the Opp. Parties in not considering their case for appointment under Rehabilitation Assistance Scheme as per the Orissa Civil Service (Rehabilitation Assistance) Rule1990 although they had submitted their applications along with all necessary documents before the appropriate authority for appointment under Rehabilitation Assistance Scheme as per Rule 1990 due to the harness of their late fathers.