B.AJAYA PATRO Vs. STATE OF ODISHA

JUDGEMENT

(1.) The present batch of writ applications have been filed by some of the candidates who have applied pursuant to the advertisement under Annexure-1 dtd. 21/1/2023 for appointment as Nursing Officers against a total of 7483 advertised posts of district cadre Group-C post of Nursing Officer, 2023. The petitioners in all the writ applications are all qualified Nursing staff having received their post-Nursing Diploma/Degree certificate from the recognized institutions. The present writ application has been filed with a specific prayer to quash the reject-list dtd. 8/8/2023 and for a further direction to the opposite parties to consider the case of the petitioners by granting the weightage mark of 5% as has been provided for the Healthcare Workers who have rendered their services during the Covid-19 Pandemic in the State of Odisha. Accordingly, the petitioners have also prayed for a direction that in the event the petitioners are found to be eligible with such weightage mark of 5%, they shall also be given appointment to the post of Nursing Officer as has been advertisement under Annexure-1 to the writ application.

(2.) Heard Sri. B.Routray, learned Senior Counsel, Sri. Manoj Mishra, learned Senior Counsel, Mr. Sukant Kumar Mishra, learned counsel and many other counsels appearing for the petitioners in the present batch of writ petitions. Heard Mr. N.K.Prharaj, learned Additional Government Advocate for the State-Opposite Parties. Perused the writ application as well as the documents/materials placed in record by the petitioners.

(3.) Since the batch of writ applications referred to hereinabove involve a common question of law, this Court deems it proper to dispose of all the writ applications by the following common order. For the sake of convenience the facts involved in case of the Lipsarani Parida in W.P.(C) No.38200 of 2023 is being taken up for analysis of the factual background of the above noted batch of writ applications.