STATE OF ODISHA Vs. DEEPAK KUMAR SWAIN

JUDGEMENT

(1.) I.A. No.61 of 2019

(2.) It is contended that GIA Case No.62 of 2011 was filed by the respondent No.1 seeking approval of his services and for release of grant-in- aid as due and admissible. The Tribunal vide its judgment dtd.26/12/2017 allowed the claim of respondent No.1 with a direction to approve the services of Respondent No.1 as against the 1st post of Lecturer and to extend the benefit under GIA Order, 1994 i.e. 1/3rd w.e.f. 1/6/1996, 2/3rd w.e.f. 1/6/1998 and full salary cost w.e.f. 1/6/2000, but differential arrear w.e.f. 1/2/2008.

(3.) It is contended that after due deliberation it was ultimately decided to challenge the judgment dtd. 26. 12.2017 in question by filing the appeal in terms of the provisions contained under Sec. -24-C of the Odisha Education Act, 1969 and the appeal was filed on 25/1/2019. With regard to condonation of delay in filing the appeal, the following stand has been taken by the appellants in Para-2 to 4 of the interim application which are reproduced hereunder:-