STATE OF ODISHA Vs. SULEKH CHANDRA PRADHAN

JUDGEMENT

(1.) Leave granted.

(2.) The appellants - State of Odisha and others have approached this Court, being aggrieved by the judgment and order dtd. 20/12/2018, delivered by the Division Bench of the High Court of Orissa at Cuttack in a batch of writ petitions being Writ Petition (Civil) No. 6557 of 2018 along with connected matters, thereby dismissing the said writ petitions filed by the appellants - State of Odisha and others, challenging the judgments and orders delivered by the Odisha Administrative Tribunal (hereinafter referred to as "the Tribunal"), Bhubaneswar Bench, Bhubaneswar/Cuttack Bench, Cuttack dtd. 18/5/2017 in O.A. No. 2266 of 2015 along with connected matters and 30/1/2018 in O.A. No.3420 (C) of 2015 along with connected matters.

(3.) Vide order dtd. 18/5/2017, delivered in O.A. No.2266 of 2015 along with connected matters, the Tribunal, Bhubaneswar Bench had allowed the Original Applications filed by the applicants therein (respondents herein), thereby setting aside the termination of the applicants (respondents herein) and directing/allowing them to continue as Government servant as third teacher/Assistant Teacher in Middle English Schools (hereinafter referred to as "M.E. Schools") with effect from 1/4/2011, as regular teacher. Vide order dtd. 30/1/2018, the Tribunal, Cuttack Bench followed its earlier order dtd. 18/5/2017 and granted the same relief to 137 Hindi Teachers.