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Rasmiranjan Das v. Sarojkanta Behera

Rasmiranjan Das
v.
Sarojkanta Behera

(Supreme Court Of India)

Civil Appeal No. 3497 Of 1998 (Special Leave Petition (Civil) No. 107 Of 1998) | 24-07-1998


Sujata V. Manohar, J.

Leave granted.

2. The High Court has set aside the selection of the appellant to the post of clerk in Sailo Grama Panchayat High School only on the ground that out of five members of the Selection Committee, one of the members was related to the appellant. The State has filed an affidavit setting out that the selection was properly made after a written test and an interview. Rule 31(1) of the Orissa Education (Establishment, Recognition and Management of Private High Schools) Rules, 1991 prohibits participation in selection by a near relation of any candidate. In the present case, the degree of relationship between the appellant and the member of the Selection Committee is remote by six degrees. Therefore, the appellant cannot be considered as a near relation of the member of the Selection Committee. Since this is the sole ground for setting aside the selection by the High Court, we set aside the order of the High Court.

3. The appeal is accordingly allowed. In the circumstances, since this is a Legal Aid matter, there will be no order as to costs.

Appeal allowed.

Advocates List

FOR

For Petitioner
  • Shekhar Naphade
  • Mahesh Agrawal
  • Tarun Dua
For Respondent
  • S. Vani
  • B. Sunita Rao
  • Sushil Kumar Pathak

Bench List

HON'BLE MR. JUSTICE SUJATA V. MANOHAR

HON'BLE MR. JUSTICE D.P. WADHWA

Eq Citation

(2000) 10 SCC 502

1999 (4) SCT 557 (SC)

AIR 1999 SC 2166

1998 (2) OLR (SC) 326

JT 1999 (9) SC 384

LQ/SC/1998/677

HeadNote

Service Law — Orissa Education Establishment Recognition and Management of Private High Schools Rules, 1991, R. 311 (Para 2)