KARUNAKAR MOHARANA Vs. STATE OF ODISHA AND ORS.

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for issuance of direction for consideration of his candidature for engagement as Sikshya Sahayak as he is a CT Trained and OTET passed candidate.

(2.) The brief facts of the case are that one advertisement was published on 31.10.2014 inviting applications from respective candidates for consideration of their candidature for being engaged as Sikshya Sahayak. The Government has issued a corrigendum on 9.2.2016 (Annexure -1) for clarification of some of the conditions of the original advertisement and in pursuance to the corrigendum, the petitioner has made an application for consideration of his candidature for engagement as Sikshya Sahayak.

(3.) It is the case of the petitioner that he has passed CT and +2 Arts and also passed the Odisha Teachers Eligibility Test (OTET) in the year 2015 but his case has not been considered. Hence he was constrained to file a writ petition before this Court being W.P.(C) No. 3375 of 2016 and vide order dated 26.2.2016, a Bench of this Court has been pleased to pass an order to treat the writ petition as representation and take a decision in accordance with law within a specific period. Accordingly, the authority has taken decision vide order passed on 11.3.2016 (Annexure -2) rejecting the claim of the petitioner on the ground that the petitioner has passed OTET examination in the year 2015 while the advertisement has been issued in the year 2014 and as such as per the resolution issued by the Government for consideration of candidature of one or the other candidate for engagement as Sikshya Sahayak has not been fulfilled. The further case of the petitioner is that he has made an application by virtue of the corrigendum dated 9.2.2016 and as on that date, he has already passed OTET. Hence, he is eligible to be considered, but this aspect of the matter has not been considered.