STATE OF ORISSA Vs. DR. PRASANNA KUMAR PATI

JUDGEMENT

(1.) THE State Government, through its Secretary, Higher Education Department and the Director Higher Education Department have come up before this Court challenging the order dated 29.2.2008 passed by the Orissa Administrative Tribunal, Bhubaneswar Bench, Bhubaneswar in O.A. No. 1007 of 2005 in Annexure -5.

(2.) THE sole point for consideration before this Court is whether the period of service rendered by the opposite party as a Lecturer in an aided Non -Government educational institution is to be counted for the purpose of sanction of career advancement and other consequential service benefits.

(3.) THEREAFTER pursuant to the advertisement issued by the Orissa Public Service Commission for appointment as Lecturer in Commerce in Class -II of O.E.S., the opposite party faced the selection and secured 15th position and was appointed as a Lecturer in Commerce in a Government College, i.e. Angul College, and joined the post on 7.10.1980 and one Shri Rabindranath Das who secured 19th position in the merit list, was posted in a Government College, i.e. Bhadrak College.