LATA NAIK Vs. STATE OF ODISHA & OTHERS

JUDGEMENT

(1.) Justice R.C. Patnaik (as he then was) in Narayan Sahoo and others v. State of Orissa and others, (1989) 2 OrissaLR 394 while classifying the litigants proclaimed:

(2.) The petitioner belongs to the last category. The petitioner is functioning as Lecturer in Botany in Dalmia Degree College, Rajgangpur in the district of Sundargarh.

(3.) The brief facts of the case are that the Government of Odisha, in its Department of Higher Education, in exercise of the power conferred by sub-section (4) of Section 7-C of the Odisha Education Act, 1969, has issued the order dated 22nd October, 2017 to regulate payment of Grant-in-Aid to Non-Government Educational Institutions (Non-Government Colleges, Junior Colleges and Higher Secondary Schools), namely, the Odisha (Aided Colleges, Aided Junior Colleges and Aided Higher Secondary Schools) Grant-in-Aid Order, 2017 ('Grant-in-Aid Order, 2017'). Clause-3 thereof deals with entitlement of the employees. On the same day i.e. on 22.10.2017 another order was issued by the Government, vide Annexure-4, prescribing the following terms and conditions;