SATYANARAYAN SARANGI Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) In this writ petition filed under Articles 226 and 227 of the Constitution of India petitioner has approached this Court for issuance of direction upon the opposite parties 1 to 2 to validate his service as Lecturer in Odia under the Validation Act, 1988 in the college in question and to release consequential benefits.

(2.) Case of the petitioner is that he has been appointed in 2nd post of Lecturer in Odia in Nachuni Mahavidyalaya, Nachuni in the district of Khurda in between 1.1.1985 and 31.12.1992, hence in view of the promulgation of Orissa Aided Educational Institutions (Appointment of Lecturers Validation) Act, 1998 services of the petitioner will be deemed to have been validated in view of the provisions as contained in Sec. 3(1) of the Validation Act.

(3.) Learned counsel for the opposite party -State has vehemently opposed the prayer although no counter affidavit has been filed but he has taken help of the counter affidavit filed in O.J.C. No. 3132 of 2002 relating to same issue and submission has been advanced on the basis of the submissions made by the opposite parties -State in the counter affidavit of that writ petition and has stated that the case of the petitioner does not deserves to be considered in the light of the fact that composite workload of the institution cannot be taken into consideration since the college has been categorized as in Category -I and Category -II as would be evident from Order -4 of the Grant -in -Aid Order, 1994.