WP(C)/1596/2021
2021 Latest Caselaw 860 Ori

                                  W.P.(C) No.1596 of 2021




3.     25.01.2021          This matter is taken up through Video conferencing.
                           Heard Mr. B. Routray, learned Sr. Adv. Appearing on
                    behalf of petitioners and Miss S. Mishra, learned ASC for the
                    State-O.Ps.
                           This Writ Petition involves non-implementation of the
                    judgment passed by the Tribunal in O.A. No.1467(C) of 2019 on
                    24.07.2019.
                           Considering the submissions made, this Court directs
                    the opposite party-authorities to work-out the direction issued
                    by the Odisha Administrative Tribunal in O.A. No.1467 (C) of
                    2019 by taking all effective steps within a period of one month
                    from the date of communication of a copy of this order by the
                    petitioner, if there is no legal impediment inasmuch as stay
                    order operating involving the order passed in O.A. No.1467(C) of
                    2019. Failing which, it will be construed to be deliberate
                    violation of the Court's order.
                           The Writ Petition is accordingly disposed of.
                           As     restrictions   are   continuing   due   to   COVID-19,
                    petitioner(s) may utilize the soft copy of this order available in
                    the High Court's website or print out thereof at par with
                    certified copies in the manner prescribed, vide Court's Notice
                    No.4587, dated 25.03.2020.
Ayas




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(Biswanath Rath, J.)