SMT. RAJANI SARANGI Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) A letter sent by one Rajani Sarangi was treated as an application for exercise of power under Article 226 of the Constitution where being the wife of a teacher of a school under Bhanjanagar Notified Area Council, she alleged that though her husband has been serving in the school for years salary for the last few months has not been paid which was being paid irregularity previously. This has been a continuous state of affairs for the last 7 to 8 years. As a consequence, members of the family of a teacher are undergoing considerable hardship and sufferings.

(2.) PURSUANT to notice, the Executive Officer of the Notified Area Council as well as the State Government submitted their returns.

(3.) SRIBATCHHA High School is under the management of the Council since 1971. The number of staff of the school 15 14 Besides the Headmaster, there are 6 Assistant Teachers, one Classical teacher, one Hindi Teacher, one P.E.T. One Assistant one Peon, one Night -watchman and one Science Attendant. The Council urged that there are 102 members of the staff under the Council. The grant given by the Government is not adequate to meet the expenses of their salaries and allowances. Hence, the Council had requested the Government to take over the school. Due to paucity of funds, salary for the months of July, August and September, 1988 has not been paid not only to the teachers of the school but also to other members of the staff.