Banita Biswal And Others vs State Of Odisha And Others
2022 Latest Caselaw 7359 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   W.A. No.442 of 2017

            Banita Biswal and others                   ....               Appellants
                                            M/s. S. Das and associates, Advocates
                                           -versus-
            State of Odisha and others                 ....              Respondents
                                                                             None

            CORAM:
            THE CHIEF JUSTICE
            JUSTICE M.S. RAMAN
                                          ORDER

Order No. 13.12.2022

12. Learned Single Judge has in the impugned judgment dealt with a batch of writ petitions, including that filed by the present Appellants seeking a direction to the State to relax the maximum age for engagement a Sikhya Sahayak. Although the maximum age was restricted by the Government to 32 years, the direction sought was to fix the upper age limit as 42 years. This clearly was a policy matter in which the Court could not have interfered and accordingly, the prayer was rightly rejected by the learned Single Judge. No case is made out for interference, the writ appeal is dismissed.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge M. Panda