RAJASHREE MOHANTY Vs. STATE OF ORISSA & OTHERS

JUDGEMENT

(1.) This appeal under section 24-C of Orissa Education Act 1969 has been filed challenging the order dated 27.05.2011 passed by the learned State Educational Tribunal in GIA Case No. 16 of 2008.

(2.) Facts necessary for the purpose may be stated hereunder:-

(3.) The respondent no. 3 in the counter stated that the appellant was appointed as full time lecturer on 05.10.1990 and till then she was taking extra classes in +2 wing while continuing to work as the lecturer in Psychology in Itamati College of Education and Technology. It is stated that respondent no. 5 had been appointed as against second post of the lecturer in the Department.