DEEPANSHU PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Ms. Pami Rath, learned Senior Counsel along with Ms. S. Gumansingh, learned counsel appearing for the petitioners and Mr. L. Samantaray, learned Additional Government Advocate appearing for the State-opposite parties.

(3.) The Petitioners have filed this writ petition to declare Rule 9(v) of the Odisha Radiographer Service (Method of Recruitment and Conditions of Service) Rules, 2019 at Annexure-5 series as illegal, arbitrary and violative of Article 14 of the Constitution of India and to quash the advertisement dtd. 15/9/2023 under Annexure-4 to the extent that candidates having Bachelor of Science in Medical Radiation Technology ("BMRT") degree should also have Diploma in Medical Radiation Technology ("DMRT") certificate as per clause-3(iv)(c) of the advertisement and further to issue direction to allow the candidates having BMRT degree to participate in the recruitment process in pursuance of Annexure-4 without insisting on DMRT certificate by declaring them as qualified.