SASMITA KAR Vs. STATE OF ORISSA AND OTHERS

JUDGEMENT

(1.) This is a writ petition seeking quashing of the order passed by the opposite party no.4 dated 01.10.2015 appearing at Annexure-7 and further directing the opposite parties to issue offer of engagement in favour of the petitioner as Sikhya Sahayak from the date persons placed below the petitioner in the merit list of 2006 was extended with such other benefits.

(2.) This is in the second round of litigation at the instance of the same petitioner involving non-engagement of the petitioner in the post of Sikhya Sahayak involving a recruitment of the year 2006. In the first round of litigation in W.P.(C) No.7520 of 2009, this Court while disposing of the writ petition in consideration of the case of the petitioner vide order dated 05.01.2015 directed as follows:-

(3.) It is pursuant to the above direction of this Court, it appears that the District Project Office, Sarva Shiksha Abhiyan, Cuttack considered the case of the petitioner and on verification of materials made the following observations:-