Hrusikesh Panda And Others vs State Of Odisha And Others
2023 Latest Caselaw 2348 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.A. No.517 of 2017

              Hrusikesh Panda and others                   ....         Appellants
                                    Mr. B. Mohanty, Advocate and associates
                                         -versus-
              State of Odisha and others             ....       Respondents


                           CORAM:
                           THE CHIEF JUSTICE
                           JUSTICE G. SATAPATHY

                                             ORDER

22.03.2023 Order No.

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

(G. Satapathy) Judge S.K. Guin