GANESH CHANDRA PRADHAN Vs. GOVERNMENT OF ORISSA

JUDGEMENT

(1.) The writ petitioner is a Lecturer in Economics in Anla Maha Vidyalaya, Mayurbhanj. He challenges the inaction of the opposite parties in not giving grant-in-aid in his name against the 1st post of Economics.

(2.) Our question is whether the matter should first go to the Tribunal. Sec. 24-A of the Orissa Education Act, 1969 provides or Constitution of Tribunals and Sec. 24-B(1) defined the power of the Tribunal. By the Orissa Education (Amendment) Act, 1998 (Orissa Act 5 of 1998) published in the Orissa Gazette dated 7th of April, 1998, Sec. 24-B(1) was amended and following provisions have been substituted.

(3.) As the petitioner has prayed for issue of mandamus to the opposite parties to give grant-in-aid against the post he is holding namely, the 1st post of Economics, we are of the opinion that it first comes within the jurisdiction of the Tribunal.