BABITA SATPATHY Vs. STATE OF ODISHA

JUDGEMENT

(1.) In the present Writ Appeals, the appellants seek to challenge the Order dated 29.11.2019 passed by the learned Single Judge in W.P.(C) Nos.16711 of 2016, 22369 of 2015, 18904 of 2015 and 18768 of 2015 which were dismissed for non-joinder of proper parties without going into the merits of the case.

(2.) Since common question of facts and law are involved in all these Writ Appeals, the same are heard together and disposed of by this common judgment.

(3.) The appellants seek direction from the respondentsopposite parties to recast the Selection List of Sikshya Sahayaks drawn pursuant to the advertisement as per merit and engage them as Sikshya Sahayaks in all the districts and grant the consequential service benefits to them.