Ambarish Das vs State Of Orissa And Others
2021 Latest Caselaw 12866 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                          W.P.(C). No.16646 of 2012
                         Ambarish Das                            ....            Petitioner
                                                                 Mr.D. Routray, Advocate
                                                      -versus-
                         State of Orissa and others          ....      Opposite Parties
                                Mr. D.Mohapatra, Standing Counsel for S.& M.E. Deptt.

                                    CORAM:
                                    THE CHIEF JUSTICE
                                    JUSTICE A. K. MOHAPATRA
                                                    ORDER

14.12.2021 Order No.

04. 1. Against the very same impugned judgment dated 25th April, 2012, passed by the Odisha Administrative Tribunal, Cuttack Bench, Cuttack in a batch of matters including O.A. No.1199(c) of 2011, writ petitions were filed in this Court, including W.P.(C) No.20951 of 2012, which was dismissed on merits by this Court on 30th January, 2014. The Special Leave Petition against the said order was dismissed by the Supreme Court on 4th August, 2015 in a batch of Special Leave Petitions including SLP(C) No.24723 of 2014.

2. In that view of the matter, following the order dated 30th January, 2014 of this Court in W.P.(C) No.20951 of 2012, as affirmed by the Supreme Court, the writ petition is allowed as prayed for.

(Dr. S. Muralidhar) Chief Justice

(A. K. Mohapatra ) Judge U.K. Sahoo/Jagabandhu