LAWS(ORI)-2022-12-47

MANOJ KUMAR NAIK Vs. STATE OF ODISHA

Decided On December 02, 2022
Manoj Kumar Naik Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Learned counsel for the appellant has filed a date chart, copy of the GIA petition and copy of the notification dtd. 22/10/2017 of the Department of Higher Education, which are taken on record.

(3.) The appellant Manoj Kumar Naik, who is working as a Lecturer in Mathematics in Balangi (Degree) Mahavidyalaya, Sunahat, Balasore, has filed this appeal under sec. 24-C of the Odisha Education Act, 1969 challenging the order dtd. 23/12/2019 of the State Education Tribunal, Odisha, Bhubaneswar passed in GIA Case No. 239 of 2019.