NIRANJAN SAR Vs. STATE OF ORISSA REPRESENTED BY THE SECRETARY, SCHOOL & MASS EDUCATION DEPARTMENT, BHUBANESWAR

JUDGEMENT

(1.) THE applicant, who was appointed as an Assistant Teacher/Additional Section Teacher in Gunadi High School in the district of Dhenkanal vide order dated 20.6.1989 issued by the Secretary of the School (Annexure -l) and terminated from his services with effect from 11.10.1993 vide order dated 10.9.1993 issued by the Headmaster -cum -Secretary of the said school as per the decision of the Managing Committee (Annexure -2), had filed this O.A. with a prayer for a direction to the respondents to reinstate the applicant in his former post as the termination is illegal and arbitrary.

(2.) HEARD Miss. S. Mohanty, learned counsel appearing on behalf of Miss D. Mohapatra, learned counsel for the applicant and Mr. A.K. Pandey, learned Standing Counsel, S and M.E.

(3.) THE applicant filed L.P. No.55(c)/1999 with a prayer to condone delay in filing of this O.A. In this application the applicant has stated that after the order was passed on 28.12.1995 the applicant has approached the authorities and filed several representations to the authorities. He has made the last representation on 20.8.1998. Since the representations of the applicant have not been considered the representations, he has filed the present O.A. on 7.5.1999. If the delay will not be condoned, the applicant will be highly prejudiced and shall suffer irreparable loss.