D.N. Patel, J. - (1.) This Letters Patent Appeal has been preferred by the original petitioner whose writ petition being W.P. (S) No. 1197 of 2015 was dismissed by the learned Single Judge vide judgment and order dated 4th February, 2017, whereby, the prayer of this appellant for getting appointment on the post of Assistant Teacher in "Oriya" language was not accepted by the learned Single Judge and, hence, the original petitioner has preferred the present Letters Patent Appeal. Reasons:
(2.) Having heard learned counsels for both the sides and looking to the facts and circumstances of the case, it appears that public advertisement was issued by the respondents in the year 2011 for the post of Assistant Teacher in "Oriya" language. The vacancies mentioned in the public advertisement were 12. This appellant belongs to Backward Class Schedule-II category.
(3.) It appears from the facts of the case that this appellant has secured 195 marks, whereas, lastly selected candidate in General category has secured 205 marks and lastly selected candidate in Backward Class Schedule-I category candidate has also secured 205 marks. There is no reservation for Backward Class-II category candidates and, hence, this appellant has not been declared as selected candidate in the revised result published on 18th March, 2015.;