Sayed Mustakin Ahammad vs State Of Odisha & Anr
2022 Latest Caselaw 409 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                         WP(C) No. 371 of 2022

                 Sayed Mustakin Ahammad                    ....                      Petitioner
                                                                     Mr. S.B. Jena, Advocate
                                                       -Versus -
                 State of Odisha & Anr.                    ....                   Opposite Parties
                                                                                  State Counsel

                              CORAM:
                               DR. JUSTICE B.R. SARANGI

ORDER_ 19.01.2022

Order No. 1. This matter is taken up through video conferencing mode.

2. Heard Mr. S.B. Jena, learned counsel for the petitioner.

3. The petitioner claims that minimum marks fixed as 50% pursuant to Annexure-3 for recruitment to the post of TGT Mathematics should be 45% as per NCTE guideline. It is contended that similar matter had come up for consideration before this Court in W.P.(C) No.525 of 2017 and batch of cases, wherein this Court directed to issue corrigendum to advertisement allowing the candidates those have secured 45% in aggregate to participate in selection process. But, the same has not been placed on record.

4. Learned counsel for the petitioner wants to produce the judgment.

5. Put up this matter next week.

6. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020, as modified by Court's notice no. 4798 dated 15th April, 2021, and Court's Office Order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.

(Dr. B.R. Sarangi,J.) Alok