Citation : 2021 Latest Caselaw 3564 Ori
Judgement Date : 15 March, 2021
WP(C) No.37809 of 2020
I.A. No.16279 of 2020
02. 15.03.2021 This matter is taken up through Hybrid mode.
Heard Mr. Mohapatra, learned Senior Standing Counsel
appearing for the petitioners.
Filing of certified copy of the impugned judgment dated
05.12.2017 passed by the learned O.A.T., Bhubaneswqr in O.A.
No.2729 of 2016 is dispensed with for the time being.
It is stated that the same has been filed in the connected
writ petitions.
The I.A. is disposed of.
S.K. Mishra,J.
Savitri Ratho,J.
WP(C) No.37809 of 2020
03. 15.03.2021 Heard.
Issue notice on admission.
The petitioners are directed to file postal requisites to issue notices to the Opposite Party Nos.1 to 32 through Registered Post with A.D. /Speed Post within three working days. The notice be made returnable four weeks.
List this matter on 26th April,.2021.
S.K. Mishra,J.
TUDU
Savitri Ratho,J.
I.A. No.16281 of 2020
04. 15.03.2021 Issue notice as above. Accept one set of process fee.
In the interim, it is directed that there shall be stay of operation of the impugned order dated 05.12.2017 passed in O.A. No.2729 of 2016 pending before the learned Odisha Administrative Tribunal, Pincipal Bench, Bhubaneswar, 1till the next date.
Urgent certified copy of this order be granted on proper application.
TUDU S.K. Mishra,J.
Savitri Ratho,J.
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!