BIRAJA PRASANNA SATAPATHY, J. - (1.)Heard Mr. Samir Kumar Das, learned counsel appearing for the petitioner and Mr. N.N. Satapathy, learned Standing Counsel appearing for the State-Opp. Parties.
(2.)The present writ petition has been filed with the following prayer.
"To quash the order dtd. 16/4/2015 under Annexure-6 and further direct the respondents to release her pension and pensionary benefits of the applicant like Gratuity, Leave Salary, GPF including unpaid arrear salary of the applicant for the period 1/11/2007 to 31/5/2013 within a stipulated period and deem fit and proper."

(3.)It is submitted that the petitioner while working as a Primary School Teacher in Badadanda Primary School, she was deployed work as such in Mathasahi Primary School vide order dtd. 28/9/2007 of the then D.I of School Anandapur. It is submitted that the said order of deployment passed on 28/9/2007 was challenged by the petitioner before the learned Tribunal in O.A. No.2562(C ) of 2007. Learned counsel for the petitioner submitted that the said Original Application in O.A. 2562(C ) of 2007 was disposed of vide order dtd. 31/10/2017 with a direction on the Director, Elementary Education to treat the averment made in the O.A as her representation and pass appropriate order within a period of 15 days from the date of receipt of the order. It is submitted that while passing such order and disposing the matter vide order dtd. 31/10/2007, learned Tribunal directed for maintenance of status quo. Learned counsel for the petitioner submitted that by virtue of the said order dtd. 31/10/2007, the petitioner was allowed to continue in her place of posting i.e. Badadanda Primary School. Learned counsel for the petitioner further submitted that while so continuing, when the claim of the petitioner as directed by the learned Tribunal, was rejected vide order dtd. 12/11/2008, the petitioner challenging the same, once again approached the learned Tribunal in O.A. No.2910(C ) of 2008.