BERHAMPUR UNIVERSITY Vs. GANESH CHANDRA BEHERA

JUDGEMENT

(1.) In the present Writ Appeals, the appellants seek to challenge the common judgment and order dated 19.11.2019 passed by the learned Single Judge in W.P. (C) No.29460 of 2011 and W.P.(C) No.30837 of 2011 wherein the learned Single Judge has concluded that;

(2.) Since common question of facts and law are involved in both of these Writ Appeals, the same were heard together and are being disposed of by this common judgment.

(3.) The factual background of the matter revolves around the fact that in the year 1994, the appellant University decided to upgrade 9 Junior Assistants to the position of Senior Assistants subject to approval being accorded by the Department of Higher Education, Odisha and the Chancellor of Berhampur University. Similarly, 9 Junior Assistants were additionally promoted to the position of Senior Assistants in the year 1997 subject to the approval as aforementioned.