RENUPRAVA PANDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Samir Kumar Das, learned counsel for the appellant and Mr. R.N. Mishra, learned A.G.A on behalf of Respondents No.1 and 2 and Mr. M.K. Sahoo, learned counsel appearing for the private respondent No.4.

(2.) This appeal has been filed by the appellant challenging the order dtd. 24/8/2017 passed by the State Education Tribunal (in short, "The Tribunal") in G.I.A Case No.87 of 2014 under Annexure-13 and also with a prayer to quash the letter dtd. 26/10/2013 along with its memorandum dtd. 24/10/2013 of Respondent No.2 under Annexure-9 as well as Government letter dtd. 20/2/2014 under Annexure-10 and order dtd. 19/6/2014 of Respondent No.2 under Annexure-11

(3.) Mr. Das, learned counsel for the appellant submitted that G.I.A Case No.87 of 2014 was filed by the appellant with a prayer to quash the order dtd. 20/2/2014 passed by Respondent Nos.1 and 2 and for direction to approve the appointment of the appellant and release Block Grant in her favour from 20/1/2009 under the provisions of Grand In Aid Order, 2008. It is submitted that the appellant was appointed as a Lecturer in Sanskrit vide order dtd. 30/8/1992 under Annexure-7. It is submitted that the college in question Lakheswar Women's College, Phulnakhar was established in 1993 and the said college was brought into the Block Grant scheme of the Government w.e.f 20/1/2009 and accordingly it became an aided educational institution within the meaning of Sec. 3(b) of the Orissa Education Act, 1969.