BATAKRISHNA SATAPATHY Vs. STATE OF ORISSA

JUDGEMENT

(1.) IN this writ petition, the petitioner prayed for grant of pension by counting the period he has worked in recognized educational institutions and for leave salary. He has also prayed for payment of differential arrear salary as per the revised scale of pay under the O.R.S.P. Rules, 2001.

(2.) THE petitioner has served in different aided and recognized educational institutions for the period 26.08.1964 to 04.08.1979 and 10.12.1994 to 26.04.1999 in Sarawati Vidya Mandir, Damanjhodi, which is a recognized institute. On 15.04.1967 he was appointed as a Lecturer in F.M. College, Balasore by the Director. On 02.09.1969 he was appointed as Lecturer in Oriya in P.G. Department in Sambalpur University and served there till 04.08.1979,when he joined in N.A.C. College, Burla as Principal. In between 04.08.1979 to 09.12.1994 and 28.04.1999 to 30.06.2002 he served as Principal in N.A.C. College, Burla. From 10.12.1994 to 26.04.1999, the petitioner has served as Principal in Saraswati Vidya Mandir, Damanjodi, which is a recognized educational institution. It is, therefore, claimed as per Rules 3 and 6 of Orissa Aided Educational Institution Employees Retirement Benefit Rules, 1981, (hereinafter referred as the "Retirement Rules" for brevity), the period of service of the petitioner working in aforesaid recognized educational institutions shall be computed for the purpose of retirement benefits.

(3.) IN the counter affidavit filed by the opposite party no.2 on 27.03.2012, he has pleaded that the petitioner has worked in different educational institutions in different capacity, which is as follows: