BASANTA KUMAR SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) In this writ petition, the petitioner has prayed for a direction from this Court to the opposite parties to sanction and grant pensionary benefits and other retiral benefits i.e. gratuity, leave salary to him taking into account his Non-Formal period of service as qualifying service.

(3.) The facts of the case are that the petitioner was initially appointed as a Non-Formal Facilitator vide order dtd. 17/2/1982 of the District Inspector of Schools, Jagatsinghpur and he is continuing as such and discharging his duties to the satisfaction of all concerned. The petitioner while continuing as such, as per the Scheme/circular issued by the State Government to absorb all Non Formal Facilitators having three years of service and having C.T. qualification as regular Primary School Teachers, the petitioner accordingly was absorbed as regular Primary School Teacher by virtue of order dtd. 19/7/1997 issued by the District Inspector of Schools, Jagatsinghpur. Pursuant to the aforesaid order dtd. 19/7/1997 of the District Inspector of Schools, Jagatsinghpur, the Block Development Officer, Jagatisnghpur vide his office order No.1913 dtd. 26/7/1997 issued appointment order in favour of the petitioner.