BALAJI SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) These two appeals as at 'A' and B' have been filed under Sec. 24(C) of the Orissa Education Act, 1969 (for short, 'the Act'). Both the appeals arise out of the Grant-in-Aid Case initiated by the appellant of the above appeal at 'A' disposed of by the learned State Education Tribunal, Bhubaneswar by order dated 16.03.2016. The other appeal at 'B' has been filed by the State. Therefore, those have been heard together for their disposal by this common judgment.

(2.) For the sake of convenience, in order to avoid confusion and bring in clarity, the parties hereinafter have been referred to as they have been arraigned before the Tribunal.

(3.) The case of the petitioner (appellant) of appeal at (A) is that being duly selected through proper selection process, on 27.12.2006, he was appointed as Sastri Pandit in Nilachal Narayan Ayurved Chatuspati, Puri which is an Aided Educational Institution within the meaning of section 3(D) of the Act imparting education upto Madhyama level. He joined on 01.01.2007. The petitioner thus having joined in the post continued as such and was also appointed as an Assistant Examiner by the Board of Secondary Education, Orissa, Cuttack.