PHIROJ KUMAR MAHAPATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) These two petitions are by the teaching job aspirants. They seek to call in question the legality of recruitment process to Hindi Teacher Posts mainly on the ground that the prescribed procedure as held out in the Recruitment Notification has not been followed and as a consequence they amongst others are put to legal prejudice. After service of notice, the State is represented by ASC and the Staff Selection Commission is represented by its Standing Counsel who has filed the Counter Affidavit & Additional Counter Affidavit as well resisting the petitions.

(2.) Foundational Facts:

(3.) Learned Sr. Standing Counsel representing the Commission drawing attention of the Court to the Counter Affidavit & the Addl. Counter Affidavit filed with leave, makes vehement submission in justification of the recruitment process. Learned Advocates appearing for the Intervening Applicants also resisted the petitions. The gist of submission made by the Standing Counsel for the Commission and Advocates appearing for the Intervening Applicants is as under: