JYOTIRANJAN JENA Vs. GOVT. OF ODISHA

JUDGEMENT

(1.) In both the above writ petitions, the petitioners have assailed the arbitrary action of the authority by not considering their candidature in the draft merit list. The petitioners have been allegedly excluded from the merit list merely on the ground that they have completed their graduation degree in Commerce (B.Com) and the B. Com degree course does not have any school subjects.

(2.) The case, in a nutshell, is that, the School and Mass Education Department, Government of Odisha has decided to fill up the vacancies of different posts of Contractual Trained Graduate Teachers and Telugu Teachers in Government Secondary Schools of the State of Odisha in 2021. Accordingly, the Director of Secondary Education, Odisha Bhubaneswar-opposite party No.2 issued Advertisement/ Notice on 28/8/2021. This notification carried the details of the conditions and norms which are applicable for the intending eligible candidates for recruitment against the existing vacancies of contractual Trained Graduate Teachers in Government Secondary Schools of Odisha.

(3.) As per the advertisement, online registration would commence from 4/9/2021 and would continue till 30/9/2021 up to 6.00 P.M. The minimum academic and professional qualification as prescribed under clause-5B of the said Advertisement for the post of Trained Graduate Teachers Arts reads as follows: