(1.) HEARD .
(2.) PETITIONER claims for implementation of the award/order dated 29.03.2005 passed by the Orissa State Education Tribunal in G.I.A. Case No. 11 of 2003. Annexure -1 is the copy of that award, in which it has been ordered as follows: The case is allowed on contest but without costs. The appointment of the applicant shall be approved. The applicant shall be paid grant -in -aid @ 2/3rd from 17.10.1998 and at full salary cost w.e.f. 20.7.1999 within a period of three months from the date of communication of this judgment.
(3.) SECTION 3(r) of the Act defines the term Tribunal' as 'Tribunal or a Tribunal, as the case may be, constituted under Section 24 -A of the Act'. While constituting the Tribunal under Section 24 -A it has been provided under Sub -section (3) that the Tribunal shall have the power to hear and dispose of the appeals preferred to it. In Sub -section (4) it has been provided that while disposing of the appeal, Tribunal may make such consequential orders and issue such directions as it may deem necessary for giving effect to its decision. (Underlined by us to put emphasis). Sub -section (5) thereof provides that decision of the Tribunal shall be final and binding on all parties and shall not be called in question in any Court of law. In that respect this provision has to be read together with Section 10 -A of the Act. In Sub -section (3) of that Section it has been provided that any person aggrieved by an order passed under Sub -section (1) [i.e., by the Director in the case of teachers and other staff members of a college and Circle Inspector in case of teachers and other staff members of a school], may prefer an appeal to the Tribunal within a period of one month from the date of receipt of a copy of the order.