Jyotiranjan Jena And Ors vs Govt. Of Odisha And Ors
2022 Latest Caselaw 2472 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

              W.P.(C) Nos.38329 & 38405 of 2021

         In W.P.(C) No.38329 of 2021
        Jyotiranjan Jena and Ors.             ....      Petitioners

                                  Mr. Satyabrata Mohanty, Adv.
                              -versus-
        Govt. of Odisha and Ors.        .... Opposite Parties
                                    Mr.Biswajit Mohanty, SC
                                          (for S & ME Deptt.)

        In W.P.(C) No.38405 of 2021
        Bijayaketan Bidyadhar Sahoo           ....          Petitioner

                                  Mr. Satyabrata Mohanty, Adv.

                                  -versus-
        Govt. of Odisha and Ors.           .... Opposite Parties
                                       Mr.Biswajit Mohanty, SC
                                             (for S & ME Deptt.)


                      CORAM:
                      MR. JUSTICE S.K. PANIGRAHI

Order                          ORDER
No.                          06.05.2022

5. 1. Both the matters are taken up through hybrid arrangement.

2. Mr. Satyabrata Mohanty, learned counsel for the petitioners and Mr. Biswajit Mohanty, learned Standing Counsel for the Department of School and Mass Education are present. Judgment prepared in separate sheets is delivered and pronounced in open

// 2 //

Court in the presence of learned counsels for the parties and the order is passed accordingly as follows:-

3. Accordingly, while allowing both the aforesaid writ petitions, this Court sets aside the rejection of the candidatures of the petitioners in the selection process and directs the opposite parties to consider the candidatures of the petitioners in the light of the fact that they possess all requisite qualifications and have qualified in the CBT.

4. Both the writ petitions are disposed of being allowed.

( S.K. Panigrahi) Judge

BJ