KALIDAS MOHAPATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioners in all the above writ applications have prayed for a direction to opposite parties to pay them salary in the scale of Rs. 2200 4000/ with effect from 1 1 1986 and for payment of the differential arrear amount in the revised scale of pay as claimed. Since common questions are involved in all the four writ applications, the same are taken up together and disposed of by this judgment.

(2.) THE petitioner in O. J. C. 15062 of 1996 was appointed as Lecturer in English on 2 11 1979 and pursuant to the decision of the Utkal University to condone the deficiency in qualification of non Government college teachers dated 20 8 1986, the State Government in the erstwhile Department of Education and Youth Services condoned the deficiency in qualification of teachers appointed on or prior to 31 3 1982 and accordingly the deficiency in qualification so far as the petitioner was concerned was condoned and by order dated 13 7 1988, the petitioner's appointment was approved with effect from 2 11 1984 in the scale of pay of Rs. 1350 2975/ and he was admitted and covered under the direct payment scheme with effect from 2 11 1984.

(3.) THE petitioner in O. J. C. No. 243 of 1997 was appointed as a Lecturer in English on 1 8 1980 and pursuant to the decision of the Utkal University dated 20 8 1986 condoning the deficiency in qualification of non government college teachers, the State Government in the erstwhile Department of Education& Youth Services condoned the deficiency in the qualification of teachers appointed on or prior to 31 3 1982 and accordingly the petitioner's appointed was approved with effect from 1 8 1980 in the pay scale of Rs. 1350 2975/ and he was admitted and covered under the direct payment scheme with effect from 1 8 1985.