SOMASNATA RATH Vs. STATE OF ORISSA

JUDGEMENT

(1.) This writ petition is against the order dated 19.11.2015 passed in pursuance to the order passed by this Court in W.P.(C) No.24995 of 2012 by the Collector & District Magistrate, Jagatsinghpur whereby and where under claim of the petitioner for engagement of Sikshya Sahayak has been rejected.

(2.) Brief facts of the case of the petitioner is that opposite party no.2 had published an advertisement for engagement of Sikshya Sahayak, published in daily newspaper dated 9.12.2011 pertaining to Jagatsinghpur and Tirtol Education District of Jagatsinghpur Revenue District. As per the advertisement there are 122 posts made available for Sikshya Sahayak having B.Sc./B.A. and B.Ed. qualification and 170 posts for +2 Science/Arts having C.T. qualification. Petitioner applied for engagement as Sikshya Sahayak pertaining to +2 Arts with C.T. qualification or having equal qualification as per the conditions stipulated in Clause -3 of the advertisement. The authorities have taken decision that the marks secured by a candidate in +2 courses or equivalent thereto and the marks secured in C.T. ;examination are to be taken into consideration as per the basis of merit for selecting candidates for engagement as Sikshya Sahayak.

(3.) The State Government as well as the Council of Higher Secondary Education, Odisha had treated Upasastri as equivalent to +2 qualification so also marks secured in the said examination is the marks secured by a candidate in +2 Examination. Clause 3 of the advertisement indicates that the candidate having +2 Arts and Science or the certificate accepted and notified by the competent authority as equivalent to such qualification and having C.T. pass certificate will be eligible for selection for the post of Sikshaya Sahayak.