NIHARBALA TRIPATHY Vs. STATE OF ORISSA

JUDGEMENT

(1.) BOTH the appeals under Section 24 -C of Orissa Education Act, 1969 (for short 'the Act') are directed against the judgment dated 9.8.2007 passed by the Presiding Officer, State Education Tribunal,Orissa, Bhubaneswar (for short 'the Tribunal') in G.I.A. Case No.172 of 2004.

(2.) G .I.A. Case No.172 of 2004 was filed under Section 24 -B of the Act by Sanghamitra for approval of her appointment in the second post of lecturer in Political Science in +2 stream of Biren Mitra Memorial Women's College and for grant -in -aid w.e.f. 1.1.2004 against the similar claim of Niharbala who is the appellant in FAO No.401 of 2007 and respondent no.4 in FAO No.194 of 2008 filed by State of Orissa and its functionaries representing Department of Higher Education.

(3.) BIREN Mitra Memorial Women's College, earlier known as City Women's College, was established in the year 1981. The College is an aided educational institution as defined under Section 3(b) of the Act. It was accorded Government concurrence for +2 Arts with 126 seats from the academic session 1984 -85 which was increased to 256 seats from the academic session 1990 -91. The college got permanent recognition for +2 Arts with 256 seats from the academic session 2003 - 04. Affiliation of the college for +3 Arts was given from the academic session 1990 -91 with 128 seats. Political Science was one of the optional subjects for both +2 as well as +3 Arts streams.