Orissa State Administrative vs Union Of India And Others
2021 Latest Caselaw 6132 Ori

Citation : 2021 Latest Caselaw 6132 Ori
Judgement Date : 7 June, 2021

Orissa High Court

Orissa State Administrative vs Union Of India And Others on 7 June, 2021

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P. (C) No.22635 of 2017


            Orissa State Administrative            ....             Petitioner
            Tribunal Bar Association,
            Bhubaneswar
                                                  Mr. R.K. Sahu, Advocate
                                       -versus-
            Union of India and others            ....     Opposite Parties
                                  Mr. P.K. Parhi, ASG for Union of India
                                      Mr. P.K. Muduli, AGA for the State
                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE B.P. ROUTRAY
                                      ORDER

07.06.2021 Order No.

27. 1. This writ petition was filed at a time when the vacancies in the Odisha Administrative Tribunal (OAT) in the posts of Chairman and Members were not being filled up. The prayer in the present writ petition was for a direction to the State of Odisha to fill up those vacancies.

2. During the pendency of the present writ petition, a notification was published in the official gazette by the Government of India on 2nd August 2019 abolishing the OAT.

3. By a separate common judgment pronounced today in connected W.P.(C) No.13789 of 2019 and batch, this Court has dismissed the writ petitions challenging the aforementioned notification.

// 2 //

4. In view of the above, the present writ petition has been rendered infructuous and is accordingly dismissed.

5. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No.4798, dated 15th April, 2021.

(Dr. S. Muralidhar) Chief Justice

(B.P. Routray) Judge S.K. Guin