Riti Snigdha Dash vs State Of Odisha And Others
2022 Latest Caselaw 5686 Ori

                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                           W.A. No.488 of 2017

                          Riti Snigdha Dash                   ....           Appellant
                                                              Mr. N.K. Dash, Advocate
                                                    -versus-
                          State of Odisha and others         ....         Respondents
                                            Mr. D.R. Mohapatra, Sr. Standing Counsel
                                             For School & Mass Education Department
                                    CORAM:
                                    THE CHIEF JUSTICE
                                    JUSTICE CHITTARANJAN DASH
                                                ORDER

Order No. 18.10.2022

02. Learned Single Judge has in the impugned judgment dealt with a batch of writ petitions, including that filed the present Appellant 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

(Chittaranjan Dash) Judge KC Bisoi