LOKESH CHANDRA PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner has approached this Court challenging the order dated 28.8.1997, Annexure -13 whrerin his representation for approval for the post of Lecturer occupied by him has been turned down on the ground that he has secured 47.88 per cent of marks and the petitioner has further prayed for a direction to the opposite parties to round up the aforesaid percentage to 48 per cent and approve the appointment of the petitioner for the post of Lecturer in English and release the grant - in -aid with effect from 1.6.1994.

(2.) THE Panchayat College, Kantamal is a junior college which was established in the year 1984 and +2 classes were opened in the same year/Government concurrence was obtained with effect from the academic year 1988 -89 and the college became eligible to receive grant -in -aid with effect from 1.6.1994. Presently it is an aided college.