PRAKASH CHANDRA BHOI Vs. STATE OF ORISSA

JUDGEMENT

(1.) Since the issue involved in all these cases are common and as such the same are being disposed of by way of common judgment.

(2.) The petitioners have approached this Court for issuance of direction to implement the order passed by the Collector, Puri as contained in Annexure -3 by which opposite party no.2 has came to a finding that the petitioners deserve to be indcuted for engagement of Sikshya Sahayaks.

(3.) Brief facts of the case that the petitioner is a candidate belong to SC category and had participated in the selection process for engagement of Sikshya Sahayak.