STATE OF ORISSA Vs. DAMODARNAYAK

JUDGEMENT

(1.) The report of the Registry indicates that the service is complete. However, the respondents are not appearing either in person or through counsel.

(2.) Leave granted.

(3.) The question limited to the notice is:whether the respondent would be entitled to payment of salary under the Grant-in-Aid Scheme from the date of initial appointment till he improved his qualification or from the date of his acquiring the qualification The admitted position is that respondent No. 1 came to be appointed as a Lecturer in 1978. The Government issued clarification on January 5, 1987 that unqualified Lecturers having minimum second class, i. e., 48% or above and below 54% of marks in P. G. examination and appointed on or after 1-8-1977 in recognised non-Government Colleges would be eligible to receive grant-in-aid. The Resolution dated September 13, 1985 issued by the Government prescribes the qualification for recruitment of Lecturers of affiliated Colleges which indicates that "candidate not holding an M. Phil degree should possess a high second class Masters degree i. e,, 54% marks and a second class Honour/Pass in the B.A./B. Com./B. Sc. examination." Respondent No. 1 secured 53.9% marks, which is almost equivalent of 54% marks, on July 10, 1987. Therefore, the question arises:whether the second respondent is entitled to receive grant-in-aid for payment of salary to the first respondent from the date of his acquiring qualification or from the date of initial appointment Admittedly, since the first respondent on the date of his appointment was not possessing the requisite qualification and acquired the same only on July 10, 1987, he will be eligible to the benefit of the grant-in-aid w. e. f. August 1, 1987 and onwards.