MAHENDRA PRASAD SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) This writ application has been filed by the Petitioner who has been working as a Lecturer in English and holding the First Post at Kosala Mahavidyalaya in the district of Angul. He was appointed in the said post on 2.11.1987.

(2.) IT is averred by the Petitioner that since he had possessed the required percentage of marks and had fulfilled the eligibility criteria, his appointment should have been approved by the concerned authorities and refusal of according approval was allegedly on the basis of an erroneous ground that the Petitioner does not possess 55% marks in the Master Degree Level Examination.

(3.) MR . Routray, Learned Counsel for the Petitioner submitted that the Kosala Mahavidyalaya (in which the Petitioner was appointed) got affiliation from the Council of Higher Secondary Education for the Junior College (+2 Wing) for the session 1986 -87 and it is submitted that the college presented its students for +2 Council Examination for the Session 1987 -88.