PRITI RANJAN PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) IN these cases the question that arises for our consideration is whether the Full Bench decision in the case of Golakh Chandra Mohanty and Ors. v. State of Orissa and Ors. 1993 (I) OLR 303, requires reconsideration by a larger Bench. The relevant portion of the reference order passed by the Division Bench reads:

(2.) THE facts of the case relevant for determination of the aforementioned question may be shortly stated thus :

(3.) THE Full Bench in Golakh Chandra Mohanty's case considered the question, 'whether seven years' teaching experience as trained graduate is necessary to make an assistant teacher eligible for promotion/appointment to the post of Headmaster of a High School ?'. After considering the question from different angles the Full Bench summed up its conclusion in paragraph 26 of the judgment in the following words: