D.G.R.PATNAIK,J. - (1.) PRAYER in this writ application is for issuance of a writ of mandamus commanding upon the respondents to publish the results of those candidates who had appeared at the Trained Teachers Examination held on 10.8.2008, by following the criteria of selection as per advertisement No. 05/07 dated 21st April 2007 in accordance with the subsequent advertisements dated 14.8.2007 and 27.10.2007. A further prayer has been made to direct the respondents to reject the candidature of those candidates who had illegally received the forms for appearing at the examination, even though they did not possess the requisite qualifications as per the criteria laid down in the advertisement.
(2.) COUNTER -affidavit has been filed on behalf of the respondent JPSC. Heard learned Counsel for the petitioners and the learned Counsel for the respondent JPSC.
(3.) LEARNED Counsel for the petitioners would explain that the examination for the appointment of Primary Trained Teachers was held on 10.8.2008. Prior to that, advertisement was issued by the JPSC in which eligibility criteria was stipulated. Certain modifications were made in the eligibility criteria which were declared in the subsequent two advertisements. The application form for appearing at the examination could be allotted to those candidates only who possessed requisite qualifications as per the eligibility criteria and those, who did not possess the requisite qualifications and fulfill the criteria, could not have been allotted the application forms, but some of the candidates who had obtained the application forms by illegal means, had submitted their respective applications. Expressing apprehension that non -deserving candidates may gain illegal entry in the arena of employment, thereby depriving the genuine and eligible candidates, learned Counsel submits that before publishing the results of the examination held on 10.8.2008, the respondent JPSC must be directed to ensure that the candidature of each of the candidates who had appeared at the examination, must be scrutinised and thereafter, results should be published, since this would ensure that all the non -deserving and unqualified Candidates are delisted and results of only those genuine candidates possessing all the requisite qualification on the date of filing their respective applications, should be published.;