GIRIJA SHANKAR DASH Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS writ application is of the year 1994. Though objection was raised that this matter should be left to the discretion of the Tribunal, looking at the fact that it being an old matter and pleadings are complete in this case and only question of law is required to be decided in the proceeding instead of transferring to Orissa Education Tribunal, this matter is taken up for final disposal.

(2.) THE petitioner, who is working as Lecturer in English in Mahima Mahavidyalaya, Joranda, in the district of Dhenkanal, has filed this writ application with a prayer to direct the opposite parties to pay him full salary as grant -in -aid from June, 1982 in U.G.C. Scale of Pay and allow him the revised U.G.C. Scale of Pay with effect from 1.1.1986. A further prayer is also made to quash Annexure -10, i.e., order dated 28.4.1988 passed by the Director, Higher Education in Annexure -10.

(3.) MR . S.S. Das, learned counsel for the petitioner, submits that the principle of eligibility to get grant -in -aid has already been decided in our judgment in Sudarsan Mishra v. State of Orissa and others (O.J.C. N0.6476/2001 disposed of on 12.2.2008), which is squarely applicable to the case of the petitioner.