MANJULATA MALLICK Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE Petitioner in this has prayed for quashing of Annexure -13 and for service with fullback wages.

(2.) THE Petitioner was appointed in the post of craft teacher in Luakera High School, Rourkela, as per the order dated 18 -3 -1989, annexed as Annexure -3 to the writ application.

(3.) A counter affidavit has been filed on behalf of opposite party No. 3. the Executive Officer of the N.A. C. (S.T.). Rourkela, No counter affidavit has been filed by any other party. It is to be noticed that opposite party No. 4 which was added subsequently by way of amendment has entered appearance through the same counsel for opposite party No. 3. In the counter filed by opposite party No. 3. it has been stated that as per the existing Government guide lines the posts of Craft Teachers are not sanctioned by the Government and such posts are unwanted. It is further stated in paragraph -3 of the counter that: