Orissa High Court
Ramanath Sethy vs State Of Odisha & Others .... ... on 15 December, 2021
Author: M.S.Sahoo
Bench: M.S.Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.38976 of 2021
Ramanath Sethy .... Petitioner
Mr. N. Lenka, Advocate
-versus-
State of Odisha & others .... Opp.parties
Mr. S. Jena, Standing Counsel for the School
and Mass Education Department.
CORAM:
JUSTICE M.S.SAHOO
ORDER
15.12.2021 Order No.
1. This matter is taken up through hybrid mode.
Heard Mr. Lenka, learned counsel for the petitioner and Mr. Jena, learned Standing Counsel for the School and Mass Education Department.
It is submitted by the learned counsel for the petitioner that the petitioner is a candidate for the post of TGT(Arts) in Government Secondary Schools of the State of Odisha,2021 pursuant to the notice dated 28.08.2021 issued by the opposite party no.2 as at Annexure-1.
It is further submitted that the petitioner's name finds place at serial no.3246 as indicated at page-31 to the writ petition in the list of candidates, who have qualified the Computer Based Test pursuant to the said advertisement. It is further submitted that all documents as per the check list dated 23.11.2021 as at page-32 to the writ petition despite having complied, the petitioner's name finds place in the draft reject list at sl.no.89 with the reasons as quoted hereunder:
// 2 // "39. Affiliation Certificate not produced NCTE Recognition for B.Ed not produced"
Learned counsel for the petitioner submits that the petitioner has provided the documents as prescribed, which is evident from Annexure-7 series (Page-39 to the writ petition), i.e., the counterfoil issued by the verifying official.
Mr. Jena, learned Standing Counsel for the School and Mass Education Department appears on behalf of opposite parties. Four extra copies of the brief be served on him by 17.12.2021.
Learned Standing Counsel for the School and Mass Education Department seeks time to obtain instruction regarding the reasons for non-selection of the petitioner. The opposite party-authority shall have the liberty to file affidavit in reply.
List this matter on 11.01.2022.
I.A. No.18113 of 2021.
Heard.
Any action taken pursuant to the advertisement/selection process shall abide by further orders of this Court and shall be subject to the result of the writ petition.
The I.A. is accordingly disposed of.
Urgent certified copy of this order be granted on proper application.
( M.S.Sahoo) Judge Gs Page 2 of 2