PREMALATA BASANTIA Vs. STATE OF ODISHA

JUDGEMENT

(1.) In exercise of powers conferred by sub-sec. (4) of Sec. 7-C of the Odisha Education Act, 1969 (in short 'the Act'), the State Government of Odisha has made 'the Odisha (Non-Government Colleges, Junior Colleges and Higher Secondary Schools) Grant-in-Aid in the shape of Block Grant Order, 2014' ('Grant-in-Aid Order 2014' in short) to regulate payment of Grant-in-Aid in shape of Block Grant to private educational institutions or for any post or to any person employed in such institution being a Non-Government College, Junior College or Higher Secondary School.

(2.) Paragraph-8(1) of the Grant-in-Aid Order 2014 reads thus:-

(3.) Annexure-II of the Grant-in-Aid Order 2014 lays down the yardstick for approval of post in aided educational institutions for the purpose of Block Grant. Clause-1 lays down the maximum number of students other than compulsory subjects in which admissible post of teachers would be eligible for approval for the purposes of Grant-in-Aid in shape of Block Grant as indicated in the table mentioned therein.