Biswajeet Kar vs State Of Odisha And Ors
2022 Latest Caselaw 2813 Ori

           IN THE HIGH COURT OF ORISSA AT CUTTACK
          W.P.(C) Nos.27620, 27613 and 27617 of 2021

         In W.P.(C) No.27620 of 2021
         Biswajeet Kar                  ....        Petitioner
                                 Mr. Sameer Kumar Das, Adv.
                               -versus-
         State of Odisha and Ors.          .... Opposite Parties
                                           Mr. S.K. Samal, AGA
                                          Mr. B.K. Routray, Adv.
                                               (for O.Ps.2 and 3)
            In W.P.(C) No.27613 of 2021
         Mohanlal Khadia               ....        Petitioner
                                Mr. Sameer Kumar Das, Adv.
                               -versus-
         State of Odisha and Ors.          .... Opposite Parties
                                           Mr. S.K. Samal, AGA
                                          Mr. B.K. Routray, Adv.
                                               (for O.Ps.2 and 3)
            In W.P.(C) No.27617 of 2021
         Dr. Chinmaya Rashmi Ranjan ....        Petitioner
         Mohapatra
                             Mr. Sameer Kumar Das, Adv.
                               -versus-
         State of Odisha and Ors.          .... Opposite Parties
                                           Mr. S.K. Samal, AGA
                                          Mr. B.K. Routray, Adv.
                                               (for O.Ps.2 and 3)

                    CORAM:
                    MR. JUSTICE S.K. PANIGRAHI
Order                         ORDER
No.                         31.05.2022
10.
        1.

All the matters are taken up through hybrid mode.

// 2 //

2. Learned counsel for the parties are present. Judgment prepared in separate sheets is delivered and pronounced in open Court in the presence of learned counsels for the parties and the order is passed accordingly as follows:-

3. In the instant case, the petitioners are not even found to be eligible for taking them into the zone of consideration as they lack experience as required by the Institution and is duly reflected in the advertisement also. The decision to not to fill up the vacancies due to non-availability of eligible candidates forms bona fide reasons. It is necessary to make the recruitment process more inclusive so that more and more candidates can participate in the said process and high standard of selection can be maintained in order to pick the best out of the lot. But, it is to be borne in mind that any kind of compromise in the educational qualification or experience is likely to undermine the spirit of the selection process.

4. In such view of the matter, the Writ Petitions are devoid of any merit and, accordingly, dismissed.

( S.K. Panigrahi) Judge

BJ