BIBHUTI BHUSAN JENA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Petitioner through this Writ Petition has challenged the illegal advertisement issued by the Opp. Party No.4 for the post of Driver on the ground that the said advertisement is not only contrary to the reservation policy meant for different categories of post, but also contrary to the Apex Court's judgment relating to eligibility criteria to drive light motor vehicle and heavy motor vehicle.

(2.) The brief fact of the case is that:

(3.) The Selection Board for recruitment of drivers in PMT, Odisha Police has published an indicative advertisement online (web advertisement) as well as in Odia and English Newspapers for filling up 231 vacancies in the rank of driver in PMT, Odisha Police on 7/3/2020. Prior to publication of advertisement the District Welfare Officer, Cuttack has been requested to furnish the category wise break up of 231 vacant posts of driver vide PMT Letter No.106/PMT- RO, dtd. 7/1/2020.