J. PRAKASH CH. SENAPATI Vs. STATE OF ODISHA

JUDGEMENT

(1.) The challenge in the present case is to an order dtd. 29/1/2019 passed by the State Education Tribunal (SET), Odisha in GIA Case No.99 of 2012.

(2.) The Appellant, who had been working as a Demonstrator in Geology in Khemundi College at Digapahandi, Ganjam District, filed GIA Case No.99 of 2012 in the SET for a direction to the respective Opposite Parties to accord approval to his promotion to the post of Lecturer in Geology.

(3.) Despite pleadings having been completed before the SET, in the impugned order, there is absolutely no discussion whatsoever of the respective contentions of the parties. The impugned order is a cryptic one in exactly four paragraphs of which the entire reasoning is contained in just one paragraph, which reads as under: