Manorama Mishra vs State Of Odisha & Anr
2021 Latest Caselaw 8707 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                               WP(C) NO.24537 OF 2021

             Manorama Mishra                        ....            Petitioner
                                                    Mr.G.Satpathy, Advocate

                                         -versus-

             State of Odisha & anr.                 ....        Opposite Parties

                                                          Mr.U.K.Sahoo, ASC

                       CORAM:
                       JUSTICE BISWANATH RATH
                                       ORDER

19.08.2021 Order No.01

1. In this Writ Petition, the Petitioner has prayed for a direction to release Grant-in-Aid in her favour.

2. It appears from the record that the Petitioner is a Lecturer in Hindi, Kamala Nehru Women's College in respect of 2nd post made a prayer for calling upon the O.Ps. to extend the benefits like Grant-in-Aid with effect from 1.6.1994 by adopting the Grant-in-Aid principle of 3:5:7 as the College in question is an aided one and the case of the Petitioner is squarely covered by the decision rendered by this Court in Nabaghana Nanda v. State of Orissa & Ors. , OJC No.12385 of 1997 disposed of on 10.4.2001.

3. It is submitted by the learned counsel for the Petitioner that the appointment of the Petitioner has been approved by the Director, Higher Education, Bhubaneswar.

4. Considering the relief sought for and upon hearing the learned counsel for the Parties, this Court disposes of the Writ Petition with a direction to the O.Ps. to examine the matter in the light of judgment

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rendered in Nabaghana Nanda (supra). In the event, the appointment of the Petitioner is approved, all the financial benefits shall be given to her following such approval. The entire exercise shall be completed as early as possible preferably within a period of three months from the date of production of a certified copy of this order.

5. Issue urgent certified copy.

(Biswanath Rath) Judge M.K.Rout