PARMANANDA DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) Leave granted in the SLPs.

(2.) These appeals are all connected and can be disposed of together. All the appeals except two (Civil arising out of Special Leave Petitions Nos. 8676 and 12960-61 of 1996 are filed against the order of the orissa Administrative tribunal dated 3/10/1994 in OA No. 343 of 1994 and batch. The two Special Leave Petitions referred to above arise out of an order dated 16/2/1995 in OAs Nos. 315 and 335 of 1995. CA No. 7155 of 1993 arises out of judgment in a no. 631 of 1991 dated 19-10-1992.

(3.) We shall set out the facts in the Civil arising out of Special Leave Petitions Nos. 22941-63 of 1994. These Special Leave Petitions are filed against the orders of the full bench of the orissa Administrative tribunal in OA No. 343 of 1994. By the said order, the full bench of the tribunal agreed with the views expressed by the division bench of the tribunal in the referring order dated 2/5/1994 and observed that the views expressed by an earlier division bench in OA No. 647 of 1992 that the government letter dated 13/3/1992 had materially changed the earlier government decision dated 13/2/1991 "without any sense or basis" and that the latter letter was in conflict with the former and should not be given effect, was not correct, inasmuch as no conflicting features were brought to the notice of the full bench. These appeals before us are by the Trained Matric Assistant Teachers in primary schools in orissa (district wise) and the contesting parties are the Non-Matric Assistant Teachers. The contest is in regard to inter se seniority between them and promotion as Head Pandits in each district.