SUNITA SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Petitioner has challenged subsequent rejection of her selection to the post of Sanskrit teacher in the district of Nabarangpur and further prayed to give her appointment as such.

(2.) Pursuant to the advertisement dated 10th May 2018 for selection to 11 posts of Sanskrit teachers including 3 posts in UR category and 2 posts in UR(W) category, the Petitioner applied for and was selected for the post as per selection list dated 7th January 2019 under Annexure-2. She was placed at Sl. No.5 of the select list in the UR(W) category. Subsequently the select list under Annexure-2 was revised and a fresh select list dated 11th January 2019 was published under Annexure-4 deleting the name of the Petitioner. The Petitioner made her representation against the fresh select list which was not heeded to and as such she approached this court in the present writ petition.

(3.) The State - Opposite Parties have filed their counter affidavit through the District Welfare Officer, Nabarangpur. It is stated that in the initial select list dated 7th January 2019 the names of some candidates including the Petitioner were inadvertently placed due to some error, which was subsequently rectified and a fresh select list dated 11th January 2019 was published. As per their counter affidavit, the candidates named at Sl. No.1, 2, 5 (present Petitioner), 7, 8 and 11 were wrongly selected and as such their names were deleted in the fresh selection list.