Ramesh Chandra Dash vs State Of Odisha And Other
2021 Latest Caselaw 13041 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     W. P. (C) No.16644 of 2012

             Ramesh Chandra Dash                     ....             Petitioner
                                    M/s. D. Routray and associates, Advocates
                                         -versus-
             State of Odisha and other               ....      Opposite Parties
                                                        Smt. S. Patnaik, AGA
                        CORAM:
                        THE CHIEF JUSTICE
                       JUSTICE A. K. MOHAPATRA

                                          ORDER

23.12.2021 Order No. I. A. No.18841 of 2021

07. 1. The first paragraph of the order dated 14th December, 2021 will now read as under:

"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 allowed 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. The remaining part of the said order dated 14th December, 2021 stands unaltered.

3. The I.A. is accordingly disposed of.

(Dr. S. Muralidhar) Chief Justice

(A. K. Mohapatra) Judge M. Panda