LAMBODHARA PANDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner while continuing as an Assistant Teacher in Khandadeula M.E. School in the district of Mayurbhanj against the Trained Matric post, has filed this writ petition seeking a direction to the opposite parties to fix his scale of pay at Rs.1080 -1800 from 1.5.1989 in terms of the Govt. Resolution dated 28.6.1991.

(2.) THE brief facts as delineated in this writ petition, tend to reveal as follows: -

(3.) MR . Acharya, learned counsel for the petitioner submits that as per the ORSP Rules, 1985, the scale of pay of untrained intermediate teachers was Rs.840 -1240/ -. As per Government Resolution dated 28.6.1991, consequent upon revision of pay of teaching and non -teaching posts in Government Educational Institutions under the ORSP Rules, 1989 and the ORSP (Amendment) Rules, 1990 and in pursuance of the Finance Department Resolution No. 37376 -F dated 3.10.89 and No. 25667 -F dated 27.7.90, Government was pleased to decide to allow the Revised Scales of Pay to their counter -part posts in the aided Non - Government educational institutions with effect from 1.5.1989. This Resolution came into force with effect from May, 1989. Under AnnexureB to the said Resolution, untrained Intermediate and trained Matriculate teachers were given one scale of pay, i.e. Rs.1080 -1800/ -, whereas untrained Matric teachers were given the scale of pay of Rs.950 -1500/ -.