UMESH CHANDRA PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Learned Counsel for the Petitioner & Learned Counsel for the State.

(2.) The present Petitioner is working as Lecturer in Economics in L.N. Mohavidyalaya, Jamsuli in the district of Balasore. His appointed has been validated under the provisions of the Orissa Aided Educational Institutions (Appointment of Lecturer Validation) Act, 1998. He has filed this Writ Petition challenging, inter alia, non-disbursement of his arrear salary component on the ground that the persons similarly circumstanced with him, who are the teaching staff of the self-same educational institutions have already been paid arrear salary.

(3.) This Court vide Order Dated 16.08.2001 passed in O.J.C. No. 9699 of 2001 had directed the Opp. Parties to consider & dispose of the claim of the Petitioner therein, namely, Shivanee Panda & Umesh Chandra Pradhan (who are also lecturers in the self-same educational institution, where the Petitioner is serving) in the light of the decision of this Court in the case of Mrs. Laxmipriya Das v. State of Orissa and Ors.,2001 92 CLT 402.