SITARAM PUJARI Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner, who is a candidate for the post of Amin of the N.A.C., Binka in the district of Subarnapur has filed this application to quash the selection of opposite party no.3, the select list and the engagement order issued in favour of opposite party no.3. He has further prayed for a direction to make a fresh selection/reselection for the post of Amin by awarding marks in Training examination and the viva voice marks in conformity with the advertisement issued in Annexure -1.

(2.) THE short facts of the case in hand is that an advertisement was issued by the Executive Officer, N.A.C., Binka on 18.05.2013 to fill up the post of Amin in the said N.A.C. to which the petitioner applied along with other eligible candidates. Accordingly, call letter was issued to him on 22.06.2013 calling upon him to attend the interview (viva voice) on 03.07.2013 at 11 A.M. in the office of the N.A.C., Binka. On the basis of the interview held, a select list was published on 19.07.2013 wherein opposite party no.3 was selected having stood first vide Annexure -3. Since no mark was given for Amin Training Examination, on the basis of the information received on R.T.I. Act, the petitioner has approached this Court claiming that the selection of opposite party no.3 should be quashed.

(3.) MR . B. Jena, learned counsel for the petitioner strenuously urged that pursuant to advertisement made in Annexure - 1, a selection committee was constituted and it was decided by the Committee to select the candidates taking into account the following five criterias: