SMRUTIREKHA BISWAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioners, claiming to have fulfilled eligibility criteria for the post of "HINDI TEACHER" (Contractual), moved the Original Application under Sec. 19 of the Administrative Tribunals Act, 1985, with a prayer to quash the Notice dtd. 17/5/2017 (Annexure-10) whereby the Provisional Select List and the Provisional Select List of Hindi Teacher and Sanskrit Teacher published vide Notice dtd. 22/11/2016 stood cancelled and Revised Provisional Merit List (Annexure-11), and grant following reliefs:

(2.) Responding to the Advertisement No.7640/DWO, dtd. 15/12/2015, for recruitment for the post of Contractual Teaching Staff in Educational Complexes and Schools under ST and SC Development Department in Mayurbhanj District issued by the Collector and District Magistrate, Mayurbhanj, and subsequent Corrigendum dtd. 31/12/2015 to said advertisement, the petitioners applied for the post of "HINDI TEACHER".

(3.) Sri Kunal Kumar Swain, learned counsel has brought the attention of this Court to the document at Annexure-6 to the writ petition which is titled "PROVISIONAL SELECT LIST OF APPLICANTS FOR THE POSTS OF HINDI TEACHERS (CONTRACTUAL) IN EDUCATIONAL COMPLEXES AND SCHOOLS UNDER SSD DEPTT. IN MAYURBHANJ FOR 2015". In the said document it has been clearly acknowledged that the petitioner Nos.1 to 3 have trained B.Ed. qualification with "Ratna"/"Shastri" and they have been awarded total percentage of marks at 253.15, 251.66 and 253.84 respectively. Further he has placed on record comparative chart and demonstrated that at the time of publication of revised select list, the percentage of marks secured in Ratna/Shastri has been excluded. Therefore, the learned counsel submitted that had that been taken into consideration the petitioner Nos.1 to 3 would have been in the position of 2nd, 4th and 1st respectively.