SANJIB KUMAR MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) The present Writ Petition has been filed inter alia challenging the order dtd.29/7/2016 so issued by the Joint Secretary to Government, Department of Higher Education, Government of Odisha under Annexure-1 and with a further prayer to direct the Opposite Parties to place the Petitioner in the Senior Lecturer Scale w.e.f. 1/6/1996 and the Reader Scale w.e.f. 1/6/2004 with all consequential service benefits.

(2.) It is the case of the Petitioner that Petitioner was appointed as a Lecturer in Physics by the then Governing Body of Choudwar College, vide order of appointment issued on 18/4/1988. It is contended that the post in which Petitioner was appointed i.e. Lecturer in Physics was admissible w.e.f. 6/9/1982.

(3.) It is contended that the services of the Petitioner as against the 1st post of Lecturer in Physics in Choudwar College was duly approved vide order dtd.10/7/1995 of Opposite Party No.2 under Annexure-2. Petitioner vide the said order was held entitled to get grant-in-aid @ 1/3rd w.e.f. 1/6/1989, 2/3rd w.e.f. 1/6/1991 and full salary cost w.e.f. 1/6/1993.