SANJIB KUMAR PATTNAIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE above noted writ applications involving the common question of law and also, inter alia, the same relief by each of the writ petitioners, are disposed of by this common judgment, which shall abide the result in all the writ applications.

(2.) KEEPING in view the dispute in question and inter alia, the relief sought for in accordance with the provision in the Orissa Aided Educational Institutions (Appointment of Lecturers Validation) Act, 1998 (in short, the 'Act', 1998) and the Orissa Grant -in -Aid Order, 1994 (in short, 'the Order, 1994') and the provision in the Orissa Education Act, 1969 (in short, 'the 'Act, 1969'), a detailed documentation of fact in each of the cases is not. necessary. It is the admitted position on record that the appointment of each of the writ petitioners was not made in accordance with the provisions in the Act, 1969 and the Rules framed thereunder. It is also not in dispute that the writ petitioners are working as Lecturers in aided colleges. The Act, 1998 was assented to by the Governor of Orissa on 10th of October, 1998 and the Act, 1998 came into force prospectively validating appointments of :

(3.) THE stand of the State Government and the Directorate of Higher Education is two fold.