PRASANTA KU. ACHARYA Vs. STATE

JUDGEMENT

(1.) The petitioner was one of the applicants along with Opposite Party No.4 for the post of Multipurpose Health Worker (Male) under NVBDCP Project in the District of Keonjhar. Being aggrieved by the order dtd. 29/1/2014 at Annexure-8 rejecting his representation for consideration in UR (PH category) and appointment of Opposite Party No.4, in terms of the provisional list dtd. 29/5/2013, at Annnexure-6, this Writ Application has been filed.

(2.) It is submitted by the learned counsel for the petitioner pursuant to the "form of application" provided for engagement as Multipurpose Health Worker (Male), the petitioner applied as a physically handicapped candidate having 45% disability.

(3.) Along with said format for application the petitioner submitted the disability certificate and other educational certificates. On consideration of the same the selection committee arrived at the conclusion that the petitioner has secured 61.88% on academic scale of evaluation and his physical disability is 45%. The name of the petitioner appears at Serial No.77 of provisional list of candidates at Annexure-5 and that of Opposite Party No.4 at serial No.75 and total mark secured was 60.24 and his physical disability was to the extent of 40%.