TANMAYA KUMAR PATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India, 1950 has been filed by the Petitioners praying for directing the Opposite Parties to consider the case of the Petitioners to engage them as Sikhya Sahayaks under the backlog vacancies in view of the direction passed in W.A. No.701 of 2019 between Babita Satpathy and others Vrs. State of Odisha and others within a stipulated time and to pass such order/orders and direction/directions as the Court may deem fit and proper.

(2.) The factual backgrounds of this writ petition, which prompted the Petitioners for filing of the same is that, the Petitioners are trained graduates and they have passed OTET examination and as such, they (Petitioners) have possessed required academic and training qualification to be engaged as Sikhya Sahayaks as per the guidelines of the Government in consonance with provisions of Right of Children to Free and Compulsory Education Act, 2009.

(3.) I have already heard from the learned counsel for the Petitioners and the learned Standing Counsel for the State.