BICHITRANANDA BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The present appeal is directed against the Judgment dtd. 18/1/2017 in F.A.O. No.497 of 2008 (hereinafter referred to as the "Impugned Judgment") passed by the High Court of Orissa at Cuttack (hereinafter referred to as the "High Court") whereby the appeal filed by the appellant against judgment dtd. 15/11/2008 in GIA Case No.39 of 2005 of the State Education Tribunal, Orissa (hereinafter referred to as the "Tribunal") directing the Respondents No.1 and 2 to approve the appointment of Respondent No.5 on the post of Physical Education Trainer (hereinafter referred to as "PET") in the Gram Panchayat School, Sailo at Nadhana (hereinafter referred to as the "School"), District Puri and release of block grant in his favour with effect from (Hereinafter shortened and referred to as "w.e.f.") 1/1/2004, has been dismissed.