SANTANU KUMAR BUDHIA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The matter is taken up through hybrid mode.

(2.) Heard learned counsel for the petitioner and learned counsel for the Opposite Parties.

(3.) The present petition has been filed challenging the notice dtd. 22/7/2022 and the consequential publication of provisional selection list of SEBC category for the post of initial appointee teachers (TGT Arts). The petition calls into question the action of opposite parties in excluding the name of the petitioner from the provisional selection list even though he had qualified the Computer Based Test (CBT) and was enlisted in the draft merit list.