BICHITRANANDA BEHERA Vs. STATE OF ORISSA & OTHERS

JUDGEMENT

(1.) The appellant in this appeal under section 24-C of Orissa Education Act, 1959 (hereinafter in short called as 'Education Act') has called in question the judgment dated 15.11.2008 passed by the learned State Education Tribunal in GIA Case No. 39 of 2005 filed by the respondent no.5 as the petitioner which has been allowed.

(2.) Facts necessary for the purpose of this appeal are stated hereunder:-

(3.) Being aggrieved by the said approval, the respondent no.5 as the petitioner moved the tribunal in G.I.A. Case No. 39 of 2005 staking his claim of being appointed and discharging the duty as PET of the said school.