BHUBAN MOHAN BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up by hybrid mode.

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

(3.) The petitioner has filed this application challenging the legality and propriety of order passed by O.P. No.2 vide No.533/PSC, dtd. 17/1/2022 having rejected the candidatures of the petitioner who had applied for the post of Assistant Professor, Geology in University with unreasonable grounds.