NITOSH KUMAR DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Petitioner instituted the present Writ Petition filed under Article 226 and 227 of the Constitution of India, 1950, challenging the action of the Opposite Parties in refusing to accept the Petitioner's application for participation in the recruitment process for the post of Management Trainee Human Resource, MT(HR) pursuant to Advertisement No. OHPC: HQ: HRD: RECTT:02/2025, dated-7/11/2025, despite the Petitioner fulfilling all the prescribed eligibility criteria as stipulated in the said advertisement. I. FACTUAL MATRIX OF THE CASE:

(2.) The brief facts of the case culled out from the pleadings:

(3.) The learned counsel for the Petitioner respectfully and earnestly made the following submissions in support of his contentions: