JAGDISH CHANDRA KANUNGO Vs. STATE OF ORISSA

JUDGEMENT

(1.) This Writ Petition has been filed by an ex -employee of the Orissa Lalitkala Academy (hereinafter referred to as 'the Academy') claiming payment of pension and other terminal benefits under the Orissa Academies Employees Provident Funds and Terminal Benefits Rules, 1994 (hereinafter referred to as 'the 1994 Rules').

(2.) THE case of the Petitioner is that he first joined in service in the Directorate of Health Services under the Government of Orissa as an Artist in the year, 1962. While working thus, he applied for the post of Gallary Supervisor in the Academy and on being selected, he was relieved from the Government service and joined as Gallery Supervisor on 30.9.1965. The scale of pay of the Petitioner was revised as per the letter of the Government of Orissa, Tourism and Cultural Affairs Department dated 18.2.1974 read with its letter dated 21.5.1974. The post of Gallery Supervisor was upgraded to that of Assistant Secretary in a higher scale which was admissible to the officers of Class -II under the State Government as per letter dated 17.5.1977 of the Department of Tourism and Cultural Affairs. From 28.5.1977, the Petitioner started drawing such scale of pay and continued to work as Assistant Secretary against the said post.

(3.) THUS , from the above, it appears that the Petitioner continuously served in the Academy in different capacities from the year, 1965 and as the Secretary from 31.3.1983 till he was superannuated which was more than fifteen years.