MANTYENA PADMAJA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The present writ petition has been filed inter alia challenging the order dtd.29/10/2021 so passed by the District Education Officer, Gajapati-Opp. Party No. 3 under Annexure-1. Vide the said order Opp. Party No. 3 directed to give effect to the order of termination so passed against the Petitioner initially on 19/11/2013.

(2.) It is the case of the Petitioner that pursuant to the advertisement issued for engagement of Contract Teachers in different Govt. High Schools including Upgraded High Schools of the State during the year 2013-14 Petitioner made her application for the post of contract teacher in respect of Gajapati Circle. It is contended that in the advertisement issued under Anenxure-2 while inviting applications in the prescribed format from eligible persons, it was stipulated that applications in the prescribed formats are to be submitted before the concerned District Education Officers by 25/7/2013.

(3.) Learned counsel for the Petitioner contended that in the advertisement issued under Annexure-1, a candidate has to submit the application by 25/7/2013 and all the candidates were directed to submit the application along with the required documents. Since the Petitioner by the date of submission of the application on 25/7/2013, was not having with her the required certificate showing that she has passed odia as a medium of examination in non-language subject at the HSC, the Petitioner along with the application, submitted an undertaking on 25/7/2013 vide Annexure-3. The application of the Petitioner along with the said undertaking was not only accepted but also the Petitioner was selected and appointed vide order under Annexure-6.