BIBEKANANDA MISHRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS application has been filed by the intervener Petitioner i.e. newly added Opposite Party Nos. 5 to 9 for vacation of the interim Order Dated 30.10.2007 whereby this Court has directed 'status quo with regard to selection of Swechhasevi Sikhya sahayak in the district concerned shall be maintained till the next date.'

(2.) HEARD Mr. J.K. Rath, Learned senior Advocate for the Petitioner, Mr. H.P. Rath, Learned Standing Counsel for School and Mass Education Department/Opposite Party Nos. 1 to 4 and Mr. Samir Kumar Das, Learned Counsel appearing on behalf of Opposite Parties 5 to 9.

(3.) IN Clause -4(1)of the advertisement dated 14.10.2006 it has been mentioned that for selection of block unit -wise Sikhya Sahayak, a Committee will function under the Collector -cum -Chief Executive, Zilla Parishad. In the said Committee, the Circle Inspector of School, District Inspector of School, District Welfare Officer, Employment Officer of the district, Project Coordinator of Sarba Sikhya Abhijan shall remain as members and Project Coordinator of the district shall be the convener.