The ODISHA SERVICE OF ENGINEERS, (VALIDATION OF APPOINTMENT) ACT, 1994

[iReoeive!thaa;s2rlt of t!t=Gr~v:r.~jr 0-1 tile 7th Jag~ary, 1993 firjr publiihed in an extraordinarg issus 
of tho OrisPa Garetre, dated the 13th Sauuary I995 J 
h ACT TO VAWOATE THE AD H~c APPOfNTMENT OF CERTAIN ASSISTANT ENGINEERS 
(~ommc~noN) WE TO THE ORISSA SWVICE OF BNGINEgRS. 
BB it enacted by the Legislature of the Siilte of Oriira in the Forty-fifth Year of 
the Republic of India as follows:- 
1. This Act may bs c-llled the Oriisa Service of Engineers: (;'.+ti lation of Appoinb 
'lb ment) Act. 1994. 
I 2. In this Act, UUI~~S the context otherwiso requires,- 
m3nIiroru (a) "Govf rnmant" means Government of Oriaa; 
. + 
(b) !'&ruitment rules" mean.; the Orissa Service of Engineers' Rules, 1941; 
. (c) "Service" means ,the 0ri;sa Service or Engineers; and 
' - m-. 
(d) fLYear'' means the calends Year. 
VdUon - 3. (I) Notwithstanding anything contained in the recruitment rules, three Assistant 
Engineers (Telec~mmunication), who were appointed to t ha Servicc on ud hoc 
basis by the Government in the Energ! Department in thc year, 1987 to meet the 
requirement of the Orissa State EIectrlctty .Board and are continuing as . such, shall , 
be deemed to have been vaiidly and ragul$y appointed under the Energy DeparLrnent 
of the Government against the direct recruitment quota of thc service with effect from 
the date of commenmeut of this Act and; accordin2Iy, no such appointment shall 
be challen&ed in any Court of law merclY on the sound *that such appointment was 
. made otherwise than in accordance with the procedure laid down in the recruitment 
rues. 
. - 
(2) The inter se seniority of the Assistant Engineers (Telecommunication) whose 
appointments are so validated under sub-section (1) shall be - determined according to 
their otder of appointment to the service on ad boc basie in thc year, 1987 and they shall - 
be en-block junior to the A.;sistanr ' Engineers (Teleeoinmunic~tion) appointed to the 
eervioe in accordance with the recruitment rule prior to .the commencement of this Act, - - -. . 
;-:33) The servicee randered by the said three Assifitant Engineers (~ele&rnmuni~ti~~) 
prior to the commencement of this Act shall, subject to . the p~ovisi~~s in 
subsection (2),wunt for the purposes of thcir Pension, leave and increment and 
for no other putpose. 
-- 
*Forth~ Blll see Ofis1a ~oz:rre.' zrtm3rJinlry, dated- thc 14th December, 194413~. 1497) 
3
ORISÅ ACT 2 OF 1995
•TRE ORISSA SERVICE OF ENGINEERS, (VALIDATION OF APPOINTMENT) ACT, 1994
[iRweivod tho a;sent of 01 tite 7th January, 1995 ficst published in an extraordinary issu3
of the Orissa Gazette,datedthe 13thJanuary 1995
AN Acr TO VALIDATE AD KÖc APPOINTMENT OF CERTAIN ASSISTANT ENGINEERS
(TELECOMMUNICATION)MADE TO THE ORISA OF ENGINEERS.
BB it enacted by the Legislature of the State of Orissa in the Forty-fifth Year Of
the Republic of India as follows:—
1. This Act may b3 called the Orissa Service of Engineers . htion or Appoint.
ment) Act, 1994.
Validgdon
2. In this Act, unless the context otherwise requires,—
(a) "Governmeßt" means Government of Orissa;
(b) "Recruitment rules" means the Orissa Service of Engineers' Rules, 3941;
(c) "Service" means•theOrissa Serviceof Engineers;and
(d) "Year" meane the calendar year.
3. (1) Notwithstanding anything contained in the recruitment rules, three Assistant
Enginéers (Telecommunication), who Were appointed to tho Servicc on ad hoc
basis by the Government in the Energy Department in the year, 1987 to meet the
requirement of the Orissa State ElectciciY Board and are continuing as • such, shall
be deemed to have been validly and regularly appointed under the Energy Department
of tho Government against the direct recruitment quota of thc service Witb effect from
the ute of commencementof this Agt and, accordingly, no such appointment shell
be challenged in any Court of law merely on the •ground that such appointment was
madeotherwisethan ia accordancewith the procedure laid down in the recruitment
rues.
The Inter se seniority of the Assistant Engineers (Telecommunication) whose
appointments are so validated under sub-section(1) shall be- determined according to
their order of uppoiatment to tho serviceon ad hoc basis in theyear, 1987and they shall
en•block junior to the Assistant' Engineers (Telecommunication) appointed to the
service in accordance with the recruitment rules prior to the commencement of this Act.
servicesrendered by the saidthroe Assistant Engineers(TeEcommunication)
prior to the commencement of this Act shall, subject to . the provisions in
gub.section (2). count for the purposes of their Pension, leave and increment and
for no other purpose.
•Forthe BI!I see Orissa Garrte. daled the 14th December, 199* (No. 1497)
Searchable PDF created by OCR.space (Free Version)

‹ Prev All Odisha acts Next ›