STATE OF ORISSA Vs. GOPAL CH HOTA

JUDGEMENT

(1.) THESE are four Writ Petitions filed by the State of Orissa against the impugned Judgment/Order Dated 6.4.1999 passed by the Orissa Administrative Tribunal, Bhubaneswar in O.A. Nos. 556, 557, 590 and 591 of 1990.

(2.) THE Opposite Parties in the instant Writ Petitions (applicants before the Tribunal) had challenged the Orissa Education Service Class -I (Recruitment of College Branch (Amendment) Rules, 1989 and had sought for declaration that the said rules were void and ultra vires the Constitution of India and further for a declaration that the entire period of past services rendered by them under the private management before the takeover of the College be taken into consideration for all purposes.

(3.) IT is necessary to mention here that for the appointment on the post of Reader, it was necessary to have at least eight years of teaching experience as Lecturer and post of Reader was to be filled up by promotion subject to satisfactory performance and conduct of the officer as a Lecturer.