STATE OF ORISSA Vs. PUSPALATA MISHRA

JUDGEMENT

(1.) Heard Mr. Sangram Jena, learned Standing Counsel for School and Mass Education Department and Mr.D.N.Rath, learned counsel for the Respondents.

(2.) In the present appeal, the State of Odisha represented through its Commissioner-cum-Secretary, School and Mass Education Department, Odisha has assailed the judgment dtd. 3/1/2014 passed in G.I.A.Case No.206 of 2011 by the learned Education Tribunal, Orissa, Bhubaneswar.

(3.) The Respondent No.1 as the applicant had filed GIA Case No.206 of 2011 before the learned Education Tribunal, Odisha, Bhubaneswar challenging the order dtd. 29/3/2011 passed by the Government of Odisha in the department of School and Mass Education thereby rejecting approval of Respondent no.1-Peitioner without following the due procedure of law and without having authority to do so. A further prayer was made in the GIA case by Respondent No.1 to approve her appointment as an Assistant Teacher TGT(CBZ) and to release the grant-in-aid as due and admissible with effect from 5/10/2005 within a reasonable time to be stipulated by the learned Tribunal.