STATE OF ORISSA Vs. MINAKSNHI MANJARI JENA

JUDGEMENT

(1.) BY filing the afore noted Writ petition, the State of Orissa, School & Mass Education Department, has sought to challenge the order dated 04.11.2010 passed by the Orissa Administrative Tribunal, Cuttack Bench, Cuttack in O.A. No. 2118(C) of 2000.

(2.) THE present Opposite party being applicant had filed O.A. No. 2118(C) of 2000 seeking the following reliefs:

(3.) THE Original Application was concluded upon hearing the parties vide impugned judgment dated 04.11.2010 declaring the order of rejection at Annexure -7 as not sustainable and thereby quashing the same. At the same time, the Tribunal also directed the respondents therein to approve the appointment of the applicant against the Sectional Teacher of Class -VI -B of the concerned school from the date on which the appointment of Smt. Kabita Mishra has been approved and further the applicant be paid the consequential monetary and other benefits accrued from the date of approval. The Tribunal further directed the respondents therein to complete the exercise within a period of three months from the date of communication of the said order.