Pramath Patnaik, J. - (1.) In the captioned writ application, the petitioner has inter alia prayed for quashing appointment of private respondent no. 5 as Para Teacher and further prayer has been made to quash order dated 07.03.2012 whereby respondent no. 5 has been appointed as Para Teacher and his joining was accepted and further prayer has been made by the petitioner to appoint him on the post of Para Teacher.
(2.) Heard Mr. Prashant Pallav, learned counsel for the petitioner; Mr. Jayant Franklin Toppo, learned S.C. (L &C) for the respondents-State and Mr. Manoj Kumar, learned counsel for private respondent no. 5.
(3.) Learned counsel for the petitioner submitted that the petitioner having qualification of B.A with English and PostGraduate appeared before Gram Shiksha Samiti (Village Education Committee), Madhupur for selection on the post of Para Teacher in Utkramit Madhya Vidyalaya, Ratu Vihar (Madhupur). The committee after finalization of the selection process, recommended the name of six persons for appointment in Grade II category i.e. B.A with English, in which, the name of the petitioner were placed at serial no. 3 despite the fact that he was the only candidate with a degree of Post Graduate. It has further been submitted that in spite of the fact, that the petitioner possessed the higher qualification, he was denied appointment and illegally selected respondent no. 5 as Para Teacher by the Village Education Committee.;