DR. AKSHYA KUMAR MOHAPATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner, it is submitted, after being selected by the Governing Body of Hindol College, Khajuriakata in the district of Dhenkanal joined in the post of Lecturer in Oriya on 19.8.1977. The said College is an aided educational institution as defined under Section 3(b) of the Orissa Education Act, 1969. The Governing Body of the College sent the proposal to accept the appointment of the petitioner to the Director, Higher Education Orissa, Bhubaneswar and the Director approved the appointment by order dated 17.3.1989 (Annexure-2).

(2.) According to Mr. Das, the petitioner was receiving grant-in-aid in the U.G.C. Scale of Pay which was revised time and again as per the stipulations made by the University Grants Commission. The petitioner, thereafter, approached the authorities to grant him the benefit of 'Career Advancement Scheme' i.e. the Scale applicable to Senior Lecturer and Selection Grade Lectures/Readers. The said application having been rejected the petitioner has approached this Court mainly praying to issue direction to opposite party Nos. 1 and 2 to grant the benefits of Career Advancement Scheme and direct the said opposite parties to sanction the Senior Lecturer scale to him w.e.f. 01.6.1995 and the Selection Grade/Reader Scale w.e.f. 01.6.2000 along with arrears.

(3.) To substantiate such prayer, the petitioner relied upon Clauses 3.7 and 3.8 of the Resolution dated 06.10.1989 (Annexure-3) issued by the Government of Orissa, Education and Youth Services Department. The said Resolution deals with Revision of Pay Scale of Teachers in Colleges and other measures for maintenance of standard in Higher Education. For the sake of brevity and better appreciation, Clauses 3.7 and 3.8 is quoted herein below :