STATE OF ORISSA Vs. DR. N.N. SWAMY

JUDGEMENT

(1.) These eight writ petitions have been filed against the impugned judgment and order dated 18.6.1999 passed by the Orissa Administrative Tribunal, Cuttack Bench, Cuttack in different Original Applications involving a common question of law that as to whether the teaching and non-teaching staff members of the Aided Educational Institutions taken over by the Government are entitled to get the benefit of the services rendered by them prior to taking over of the Institutions for the purpose of counting their pension.

(2.) The Tribunal while allowing the Original Applications directed the instant writ petitioners to compute the total qualifying period of service of the opposite parties by adding the period of service rendered by each of them in the Aided Educational Institutions under the private management before taking over of the institutions to the period of services rendered by them under the Government after taking over of such institutions, limiting the total period of services, so calculated, to thirty three years and refix their pension and other pensionary benefits on the basis of the clarifications issued in Resolution dated 18.12.1993 and pay them the arrear differential amounts within four months from the date of receipt of that order.

(3.) Being aggrieved by the impugned order, the State has filed the instant writ petitions.