NIMAIN CHARAN SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Director, Higher Education Orissa, Bhunbaneswar -opposite party no. 2 in office order No. 27580 Dated 27 -5 -1995 (Annexure -6) -while approving the appointment of the petitioner against the third post of lecturer in English has declared his eligibility to receive 1/3rd grant with effect from 29 -4 -1993, 2/3rd grant with effect from 23 -4 -1995 and full salary cost with effect from 29 -4 -1837. In this application under Arts. 226 and 227 of the Constitution of India, the petitioner assails correctness of the period from which his eligibility for grant has been declared in the impugned order. He claims that he became eligible to receive 1 /'3rd grant with effect from 9 -12 -1990, 2/3rd grant with effect from 9 -12 -1992 and full salary cost with effect from 9 -12 -1994.

(2.) THE case of the petitioner is that U, N, S. Mahavidyalaya Khairsbad, Mugapal In the - district of Jajpur was established during the year 1975 and it received concurrence from the Stats Government in the academic session 1977 -78. After completion of five years from the date of receiving concurrence, the college became eligible to receive 'full salary cost under the grant -in -aid principles from the academic session 1982 -84, Consequent upon the increase of the roll strength of the college, the Governing Body In us resolution dated 8 -5 -1983 decided to create the third post of lecturer in English in the college. One Sahadeb Jena was first appointed against the said post who continued till September 1986. Thereafter, one J. R. Dash was appointed on 18 -9 -1986 but he resigned. Thereafter. Sashi Bhusan Mohanty was appointed on 19 -9 -1986 who served up to the end of May, 1986. After he left, one Sudhir Kumar Das was appointed for 89 days. After the termination of his appointment, the petitioner came to be appointed as per the appointment order dated 22 -4 -1988. Pursuant to the said appointment, he joined the college on 29 - 4 -1988 and since then has been continuing in the said post. Although the 3rd post of lecturer in English became eligible to receive 1/,i!rd grant in the year 1988, 2/3rd grant in the year 1990, because of inaction on the past of the Governing Body, the petitioner could not receive his legitimate dues. Being aggrieved by such inaction, he filed a writ application bearing O. J. C. No. 8550 of 1992 for appropriate relief. This Court by order dated 14 -2 -1994 disposed of the said writ application directing the Governing Body to make necessary recommendation to the Director, Higher Education for the approval of his appointment and the Director was called upon to consider the said recommendation and pass appropriate orders. In obedience to the said order, the Governing Body submitted its proposal on 12 -3 -1994 (vide Annexure -4) seeking approval of the petitioner's appointment. The State Government if the Department of Higher Education in letter No, 19595 conveyed to the Director. Higher Education, Orissa regarding the sanction of the Governor to the payment of grant -in -aid of Rs. 27,361/ - in favour -of the U. N. S. College, Mugpal towards payment of grant -in -aid under direct payment scheme in favour of the petitioner. On receipt of the proposal from the Governing Body as per Annexure -4, the Director examined the case and accorded approval to the appointment of the petitioner against the third post of lecturer in English as per the impugned order No. 2/580 dated 27 -5 -1995 at Annexure -6. The Director however, declared the petitioner's eligibility to receive 1/3rd grant with effect from 29 -4 -1993, 2/3rd grant with effect from 29 -4 -1 95 and full salary cost with effect from 29 -4 -1997. The petitioner, as already indicated, claims that he is entitled to receive 1/3rd grant with effect from 9 -12 -1990, 2/3rd grant with effect from 9 -12 -19 -92 and full salary cost with effect from 9 -12 -1994. On 21 -3 -1996, notice was issued indicating that the matter was likely to be disposed of finally at the stage of admission itself. On 14 -2 -1997. the case was listed for final disposal and as the contesting opp. parties did not file counter affidavit, on the request of the State Counsel, it was adjourned to 17 -2 -1997. . On that day (17 -2 1 997) the case was admitted and the learned State Counsel undertook to file counter -affidavit by 8 -3 -1997. Till today, the opposite parties have not filed their counter -affidavit. We have accordingly proceeded to dispose of this matter on the basis of the averments made in the writ application.

(3.) AT the out -set, may it be stated that the payment of grant -in -aid to the petitioner is not governed by the Orissa (Non -Government Colleges, Junior Colleges and Higher Secondary Schools) Grant -in -Aid Order, 1994 which has corns into force with effect from 6 -12 -1994. Under the aforesaid 1934 Grant -in -Aid Order, detailed provisions have been made regulating payment of grant -in -aid to private educational Institution or for any post or to any person employed in the institution. The payment of grant -in -aid to the petitioner is governed by the executive instructions issued by the Government from time to time. The Government in the Education and Youth Services Department letter Mo. 19462/EYS, dated 27 -5 -1978 decided that the teaching and non -teaching staff of aided colleges who have been appointed against the post created as a result of opening of additional sections or subjects which have completed five years from the date of their creation, shall be paid their salary direct by the Government. For the sake of convenience, we may extract the relevant portion of the said letter. 'From : Shri H K. Mishra, O. E. S., Deputy Secretary to Government. To The Director of Public Instruction, Orissa. Sub : Direct payment to the teaching staff of the aided (non -Govt.) Colleges in the State. Ref : Your letter No. 56318 dated 2 -11. -1977. Sir, I am directed to invite a reference to your letter referred to above and to say that Government after careful consideration have been pleased to decide that the teaching and non -teaching staff of aided colleges who have been appointed against the posts created as a result of opening of additional sections or subjects which have completed 5 years from the date of their creation shall be paid their salary direct by Government like other employees of these institution, subject to the condition that the creation of such posts and the appointment made against them have been duly approved by competent authority. 2. xx xx 3. xx xx Your faithfully, Sd./ H. K. Mishra, 25 -7 -1978 Deputy Secy. to Government'. A bare perusal of the aforesaid decision communicated by the State Government would show that the base for determining payment of alary to the teaching and non -teaching staff of the aided colleges is he 'creation' of the post against which such members of the staff were appointed. The stress is on the expression appointment 'against he posts created which have completed five years from the date of :heir creation'. Had it been otherwise, the letter would have stated hat the teaching and non -teaching staff who have completed five years from the date of their appointment, shall be paid their salary. The Government in continuation of the aforesaid letter No. 19462/EYS, dated 27.5 -1978 again in the Education and Youth Services Department issued letter No. 11131/EYS, dated 17 -3 -1983 indicating payment of l/3rd grant, 2/3rd grant and full salary cost. The relevant portion of the said letter is extracted hereunder: 'From : Sri D. D. Jena, 0. E. S. (I), Deputy Secretary to Government. To The Director of Public Instruction (H. E.) Orissa, Bhubaneswar. Sub: Direct payment of full salary cost to the state of non - Government Colleges in the State maturing for grant. Sir, In continuation of G. 0. No. 194;2 -EY3., dated 27 -5 -1978, I am directed to say that direct payment of full salary cost of the teaching and non -teaching staff of non -Government colleges as admissible according to the prescribed yard -sticks shall be payable to such colleges which have been accorded Govt. concurrence prior to the academic session 19/9 -80. The colleges who have received Government concurrence with effect from the academic Session 1979 -80 or thereafter until further orders shall be governed by the new grant -in -aid principles as detailed below : (i) Colleges in advanced areas will receive 1/3rd of the deficit grant -in -aid after 5 years from the date of Government concurrence (recognition), 2/3rd after 7 years and full deficit after 9 years.(ii) xx xxYours faithfully.Sd/ - D. D. Jena17 -3 -1983Deputy Secretary to Government.' The aforesaid letter issued in the year 1983 is not in supersession of e previous Government letter No. 19462/EYS, dated 27 -5 -1978 but continuation of the previous Government letter. On perusal of both the aforesaid letters, it would appear that the deciding factor or grant is the date on which the period of five years is completed om the data of creation of the post.