STATE OF ORISSA Vs. KARUNAKAR RAUL

JUDGEMENT

(1.) THIS appeal has been filed by the State of Orissa challenging an Order Dated 22.3.2001 passed by a Learned Single Judge of this Court in O.J.C. No. 8379 of 1997 wherein the eligibility to receive the grant -in -aid has been held to be from the date of initial appointment of the Respondent and not from the date when he acquired the requisite qualification.

(2.) THE facts of the case which give rise to the present appeal are as follows:

(3.) THE lis between the parties is with regard to the date from which the, Respondent is eligible to get grant -in -aid salary. According to the Appellants, the Respondent is eligible to get grant -in -aid salary from 25.9.1990 when he acquired the requisite qualification, i.e. M.Phil degree. But according to the Respondent he is entitled to get grant -in -aid salary from the date of his joining i.e. from 1.6.1985 from which date Swarnachuda College was eligible to receive grantrin -aid from the State Government.