KABITA GIRI Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. S.K. Das, learned counsel for the Petitioner as well as Mr. S.P. Panda, learned Additional Government Advocate for the State-Opposite Parties.

(2.) The Petitioner was an applicant for the post of Pharmacist as per the advertisement dtd. 20/7/2015 (Annexure-1) issued by the office of the Chief District Medical Officer, Sundargarh. The Petitioner took part in the selection process and secured 1566 marks as per the selection list prepared under Annexure-5. Opposite Parties 4, 5 and 6, the private Opposite Parties, who also participated in the selection process, secured 1545, 1361 and 1526 marks respectively in the same selection process under Annexure-5. The Petitioner as well as Opposite Parties 4, 5 and 6 all belong to UR(W) category. The private Opposite Parties though secured less marks in the selection process, but given appointment except the Petitioner. The candidature of the said Opposite Parties were preferred over the candidature of the Petitioner for the reason that, those Opposite Parties belong to Sundargarh district whereas the Petitioner belong to Balasore district.

(3.) It needs to mention here that, as per the advertisement under Annexure-1, the condition prescribed as per clause-2 of the selection procedure that, the candidate of Sundargarh district will be given preference, and in case of non-availability of required numbers of candidates of Sundargarh district, the cases of candidates belonging to other districts will be considered.