Orissa High Court
Ram Chandra Majhi vs State Of Odisha & Others .... Opposite ... on 7 February, 2024
Author: Murahari Sri Raman
Bench: Murahari Sri Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
WPC(OAC) No.1848 of 2016
Ram Chandra Majhi .... Petitioner
Mr. J. Biswal, Advocate on behalf of
Mr. S.D. Routray, Advocate
-versus-
State of Odisha & others .... Opposite Parties
Mr. S.N. Nayak, ASC
CORAM:
JUSTICE MURAHARI SRI RAMAN
ORDER
Order No. 07.02.2024
04. This matter is taken up through hybrid mode.
2. It is submitted by Mr. J. Biswal, learned counsel on behalf of Mr. S.D. Routray, learned counsel for the petitioner that the only ground on which the petitioner's candidature for Hindi Teacher (Contractual) for the year 2014-15 was not considered that he was overaged, does not survive, inasmuch as a corrigendum dated 06.01.2016 has come to be issued by the Government of Odisha in School and Mass Education Department enhancing the age from "32 years" to "42 years". He submitted that as it transpires from Annexure-7 that in the Khurda Education district, there was 13(thirteen) vacancies at that relevant point of time and the subsequent advertisement dated 13.08.2021 revealed that there are 2055 numbers of vacancies for the post of Hindi Teacher. He further submitted that had the candidature of the petitioner been considered at the relevant point of time ignoring his age factor, he would have got the job.
Page 1 of 2// 2 //
3. Mr. S.N. Nayak, learned Additional Standing Counsel appearing for the State seeks time to obtain instructions as to the current position with respect to the vacancies in respect of Hindi Teacher.
4. On his request, list this matter after two weeks. Instructions be obtained in the meantime.
(M.S. Raman) Judge MRS Signature Not Verified Digitally Signed Signed by: MANORANJAN SAMAL Designation: PERSONAL ASSISTANT Reason: Authentication Location: Orissa High Court, Cuttack Date: 07-Feb-2024 18:57:16 Page 2 of 2