PRADEEP KUMAR NAYAK Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The present petition has been filed challenging the Resolution dtd. 14/12/2021 issued by the opposite party No. 1 and the consequential advertisement dtd. 23/12/2021 issued by the Director, Secondary Education, Bhubaneswar. The petitioners challenge the entire selection process since the same is contrary to the rules and guidelines governing the said selection process.

(3.) Shorn of unnecessary details, the substratum of matter presented before this Court remain that pursuant to advertisement dtd. 13/8/2021, the Opposite Party No. 2 invited online applications for recruitment to the posts of contractual teachers against existing vacancies of Hindi, Sanskrit and Physical Education Teacher posts in Government Secondary schools. The selection for the above-mentioned posts was to be made through Computer Based Test (CBT) in selected test centers in Odisha.