STATE OF ORISSA Vs. SASMITA DAS

JUDGEMENT

(1.) In this appeal, the challenge is to the order date 26/2/2013 passed by the learned State Education Tribunal in G.I.A. No. Case No. 368 of 2011 holding the respondents who are the teaching & non-teaching staff of Indira High School, Utkela in the district of Kalahandi as being entitled to their salary component as per the Grant-In-Aid Order, 1994 with effect from 1/6/1994.

(2.) Facts essential for the purpose of this appeal may be stated hereunder:-

(3.) Sole objection of the State before the Tribunal is that in view of coming into force of Grant-In-Aid Order, 2004, the respondents are not entitled to the benefit of the Grant-In-Aid Order, 1994.