PRAMATH PATNAIK,J. - (1.) In the captioned writ application, the petitioner has interalia prayed for direction upon the respondents to appoint him as Para Teacher of Upgraded Primary School Village Bande Nechetola and for issuance of writ of certiorari for quashing the letter dated 09.02.2006 pertaining to the appointment of respondent no.6.
(2.) The brief facts as has been disclosed in the writ application is that the petitioner having Intermediate Science qualification and belonging to the same Tola where the school is situated, has been ignored by the Aam Sabha whereas respondent no.6 having Intermediate Arts qualification has been selected by the respondents. The respondent nos.6 to 8 have been appointed as Para Teachers in the Upgraded Primary School Bande Neche Tola by respondent no.3 ignoring the legitimate claim of the petitioner. Being aggrieved by the illegal action of the respondent no.3 in selecting the respondent nos.6 to 8 as Para Teachers, the petitioner has been constrained to approach this Court under Article 226 of the Constitution of India for redressal of his grievances.
(3.) Learned counsel for the petitioner submits that the respondents, in illegal and arbitrary manner, selected the respondent no.6 as Para Teachers even though his qualification was Intermediate Arts and petitioner having Science qualification has been ignored and this pick and choose method adopted by the respondent no.3 is violative of Article 14 and 16 of the Constitution of India. Learned counsel for the petitioner further submits that except the petitioner none of the Para Teachers namely respondent nos.6 to 8 were having Science qualification but to the utter misfortune the case of the petitioner has been overlooked with avowed object to extend favour to respondent nos.6 to 8.;