SUCHITRA BAL Vs. STATE OF ODISHA & OTHERS

JUDGEMENT

(1.) This petition challenges the order dated 5.10.2016, passed by the Director, Higher Education Department, Odisha, vide Annexure-9, whereby and whereunder the application of the petitioner for appointment to the post of Asst. Librarian under Orissa Civil Service (Rehabilitation Assistance) Rules, 1990 has been rejected.

(2.) Hemanta Kumar Rout, husband of the petitioner, was working as an Asst. Librarian (1st post) in Nalini Kanta Mohavidyalaya, Rajnagar, Keonjhar. Pursuant to the approval of the Government in the Higher Education Department vide order No.55125, dated 112013, he was receiving block grant. He expired on 20.06.201 He was the sole bread earner of his family. After his demise, the family members are in a distressed condition. The petitioner, who is the widow of Hemanta Kumar Rout, filed an application before the Principal, Nalini Kanta Mohavidyalaya, Rajnagar, Kendrapara on 27.6.2012 to appoint her under the rehabilitation assistance scheme. Pursuant to the resolution of the Governing Body, the Principal issued letter of appointment to the petitioner appointing her in the post of Asst. Librarian (1st post) on 05.07.201 The petitioner joined in the post on 11.7.201 The Governing Body of the College sent the proposal to the Government on 009.2016 for approval of the appointment of the petitioner under rehabilitation assistance scheme. The same was rejected on 05.10.2016, vide Annexure-9, on the ground that there is no provision for appointment under the rehabilitation assistant scheme to the legal heirs of the employees of the College receiving Block Grant.

(3.) Heard Mr. Purusottam Chuli, learned counsel for the petitioner and learned Additional Government Advocate for the State.