PRATIVA ROY Vs. STATE OF ODISHA AND OTHERS

JUDGEMENT

(1.) The petitioner questioning the order of approval of her service read with the corrigendum issued in that regard under Annexure-8 and 9 respectively prays for its quashment to the extent of modification of grant of actual financial benefit as has been allowed from 14.2.2004 instead of 1.6.1994. Accordingly, she has further prayed for direction for release of the financial benefits for the period.

(2.) Facts necessary for the purpose of this proceeding are as under:-

(3.) The opp.party nos. 1 and 2 in the counter while admitting the factual aspects relating to the termination of service of the petitioner from the 1st post of Lecturer in History in the College, standing quashed by the appellate authority and refused to be interfered by the Hon'ble Minister with the standing direction to allow the petitioner to discharge her duty in the College as such, has gone to state that the petitioner finally after the long drawn legal battle has been reinstated in her former post with effect from 14.2.2004 and therefore, the order relating to quantum of Grant-in-Aid admissible to the petitioner @ 2/3rd with effect from 1.6.1994 with actual financial benefit standing payable with effect from 14.2.2004 as also the subsequent order that pay of the petitioner is to be fixed @ 2/3rd with effect from 1.6.1994 notionally with actual financial benefit standing payable with effect from 14.2.2004 have been rightly passed.