BRUSASAN NAYAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. J. Rath, learned senior counsel for the petitioner and learned Counsel for the State.

(2.) The petitioner has filed this writ petition challenging the order dated 5.1.2009 passed by the Orissa Administrative Tribunal, Cuttack Bench, in O.A. No. 683(C)/2001.

(3.) The case of the petitioner before the Tribunal that he was appointed as an Assistant Teacher by the erstwhile Managing Committee of Kothar High School Kothar in the district of Balasore vide their resolution dated 17.5.1953 and joined in that school as an Assistant Teacher on 17.5.1953. While continuing as an Assistant Teacher of that school, he was directed by the Managing Committee to remain in charge of Headmaster of that school with effect from 20.7.1954 and was promoted to the rank of Headmaster from 1.8.1956 and discharges is duty as Headmaster till 20.11.1961 in the said school. By that time, Kothar High School, Kothar, was an Aided Educational Institution. Thereafter, the applicant was appointed as an Assistant Teacher (trained Graduate) in Bhalulata Training Centre in the district of Sundargarh as per the order of the Government of Orissa, Tribal and Rural Development Department dated 14th November, 1961 and joined in his post on 23.11.1961. After discharging the duties in different schools as an Assistant Teacher and Headmaster, the applicant retired from Government service on attaining the age of superannuation on 31.5.1984.