Prafulla Kumar Nayak vs Odisha Administrative Tribunal
2021 Latest Caselaw 12763 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No.26286 of 2020

            Prafulla Kumar Nayak                ....            Petitioner
                                          Mr. P.K. Mahapatra, Advocate
                                      -Versus-
            Odisha Administrative Tribunal,     ....      Opposite Parties
            Principal Bench and others
                            Mr. A. Pr. Das, Additional Standing Counsel
                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE R.K. PATTANAIK

                                       ORDER

    Order                             11.12.2021
    No.

02. 1. In view of the common judgment dated 7th June 2021, passed by this Court in W.P.(C) No.13789 of 2019 (O.A.T. Bar Association, Cuttack v. Union of India and others) and batch, no further order is required to be passed in the present petition.

2.Accordingly, the writ petition is disposed of.

(Dr. S. Muralidhar) Chief Justice

(R.K. Pattanaik) Judge

T.TUDU