The Orissa Service of Engineers' (Validation of Appointment) Act, 1994
Orissa Act 2 of 1995
or262
[Dated 13th January, 1995]
No.718/Legislative - The following act of the Orissa Legislative Assembly having been assented to by the Governor on the 7th January 1995, do hereby publish for general information.
An Act to Validate the ad hoc appointment of certain Assistant Engineers (Tele-Communication) made to the Orissa Service of Engineers
Be it enacted by the legislature of the State of Orissa in the Forty-fifth Year of the Republic of India as follows :
- Short title.- This Act may be called the Orissa Service of Engineers (Validation of Appointment) Act, 1994.
- Definitions.- In this Act, unless the context otherwise requires,-
(a) "Government" means Government of Orissa;
(b) "Recruitment Rules" means the Orissa Service of Engineers' Rules, 1941;
(c) "Service" means the Orissa Service of Engineers; and
(d) "Year" means the calendar year.
- Validation.- (1) Notwithstanding anything contained in the recruitment rules, three Assistant Engineers (Telecommunication) who were appointed to the Service on ad hocbasis by the Government in the Energy Department in the year, 1987 to meet the requirement of the Orissa State Electricity Board and are continuing as such, shall be deemed to have been validly and regularly appointed under the Energy Department of the Government against the direct recruitment quota of the service with effect from the date of commencement of this Act and, accordingly, no such appointment shall be challenged in any Court of law merely on the ground that such appointment was made otherwise than in accordance with the procedure laid down in the recruitment rules.
(2) The inter se seniority of the Assistant Engineers (Telecommunication) whose appointments are so validated under Sub-section (1) shall be determined according to their order of appointment to the Service on ad hoc basis in the year, 1987 and they shall be en bloc junior to the Assistant Engineers (Telecommunication) appointed to the service in accordance with the recruitment rules prior to the commencement of this Act.
(3) The services rendered by the said three Assistant Engineers (Telecommunication) prior to the commencement of this Act shall, subject to the provisions in Sub-section (2) count for the purposes of their pension, leave and increment add for no other purpose.
