GIRISH CHANDRA TRIPATHY Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner, who is at present working as an Assistant Teacher in B.R. High School, Belpahar, has filed this application to quash the resolution dated 14.03.2018 in Annexure-3 issued by the Government of Odisha in School and Mass Education Department fixing guidelines for State Award to teachers, and further seeks to quash the advertisement published in Odia daily "Dharitri" by the Director, Secondary Education, Odisha in Annexure-4, pursuant to resolution dated 14.03.2018, inviting applications for State Award 2017 only from the teachers working in an institution, which is either government or government aided, thereby depriving the teachers working in a recognized institution.

(2.) The factual matrix of the case, in hand, is that the petitioner, having acquired trained graduate qualification in Physics, Chemistry and Mathematics, was appointed as a teacher in 1998. Since then, he has been rendering service in different schools within the State of Odisha. At present, he is working as an Assistant Teacher in B.R. High School, Belpahar, a recognized institution, situated in a remote area of the State. The petitioner has been imparting teaching in the said institution since 2014, as a result of which its students have been performing well in the school examinations and different science quiz competitions and are recipients of Pathani Samanta Ganita Scholarship, NRTS and other scholarships consistently every year. The petitioner himself is also a recipient of State Award for his excellent work in environmental protection and teaching. The Government of India in the Ministry of Human Resource Development Department of School Education and Literacy, as well as the Government of Odisha in School and Mass Education Department by different orders issued from time to time allowed the teachers of recognized primary, upper primary and secondary educational institutions to be eligible for State Award on the basis of their contribution, sacrifice and hard work. The selection of a teacher for State Award is made on the basis of principles and guidelines and assessment of marks on his/her performance.

(3.) Mr. Sanjeev Udgata, learned counsel for the petitioner emphatically submitted that the resolution dated 14.03.2018 issued by opposite party no.1 depriving the school teachers working in the institutions other than the government from applying for the State Award is illegal, arbitrary, discriminatory, unreasonable and violative of Article 14 of the Constitution of India. It is contended that the resolution dated 14.03.2018 restricting the State Award, which is a mark of recognition contribution, sacrifice and hard work of a teacher, only to a teacher working in an institution, which is either government or government aided, is not founded on an intelligible differentia having rational nexus to the object sought to be achieved. Thereby, the classification made in the resolution itself is hit by the equality clause under Article 14 of the Constitution of India. Therefore, he seeks for interference of this Court.