STATE OF ODISHA Vs. DILIP KUMAR MOHAPATRA

JUDGEMENT

(1.) Leave granted.

(2.) By an office order dtd. 23/4/2001 issued by the Director of Teacher Education & SCERT, Bhubaneswar, Orissa(The Director), the first respondent was engaged as Computer Technician at the College of Teacher Education, Balasore(The College). The terms of his engagement were as follows:

(3.) Pursuant to the order of engagement, the first respondent joined the office of the Principal of the College on 1/5/2001. Later, his services were dispensed with by the Director vide office order dtd. 22/1/2002 which reads thus: