BOILOCHAN ROUT Vs. STATE OF ORISSA & OTHERS

JUDGEMENT

(1.) In this appeal under section 24-C of Orissa Education Act, 1969 (hereinafter in short called as the 'Act'), the order passed by the learned State Education Tribunal in GIA Case No. 120 of 2009 has been assailed.

(2.) Facts necessary for disposal of this appeal are stated hereunder:-

(3.) The respondent nos. 1 and 2 in the counter have come out to state that as per the resolution of the governing body the appellant started his service career as lecturer in Political Science with effect from 20.11.1998. It is further stated that the service of respondent no.4 as Sikshya Karmi was terminated on 09.12.1992 and therefore he was no more the Sikhya Karmi after 09.12.1992 and has been continuing to work as lecturer in Political Science w.e.f. 101.1994. The resignation of respondent no.4 and elevation of the appellant are doubtful. It is again submitted that the joining of respondent no. 4 against the post of Sikshya Sahayak is not substantiated.