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2 16.03.2021 This Matter Is Taken ... vs In This Writ Application
2021 Latest Caselaw 3704 Ori

Citation : 2021 Latest Caselaw 3704 Ori
Judgement Date : 16 March, 2021

Orissa High Court
2 16.03.2021 This Matter Is Taken ... vs In This Writ Application on 16 March, 2021
                  W.P. (C) No.4251 of 2021




02   16.03.2021             This matter is taken up through Hybrid
                  mode.
                            Heard Mr.Monoj Kumar Khuntia, learned
                  Addl. Government Advocate for the petitioners.
                            In this writ application, the State of
                  Odisha has assailed the order passed by the
                  learned     Odisha      Administrative      Tribunal,
                  Bhubaneswar Bench, Bhubaneswar in O.A. No.442
                  of 2017 directing the opp. party, i.e., the present
                  petitioners to consider the case of the applicant,
                  i.e., the present opp. party on its own merit and
                  take a decision for appointment of the applicant by
                  quashing the order under Annexure-9 to the O.A.
                  Similar matters came before this Court, i.e., W.P.
                  (C) Nos. 37569 of 2020 and 37570 of 2020             on
                  15.03.2021.    On    consideration   of   the   above
                  matters, this Court came to a conclusion that the
                  writ applications are not meritorious in view of the
                  fact that no illegal order has been passed by the
                  learned Tribunal. It is not the case of the
                  petitioners that the Tribunal did not exercise its
                  jurisdiction to pass order conferred upon it. It is
     Bichi
                  also not the case of the petitioners that the
                  judgment passed by the learned Tribunal is based
                  on inadmissible evidence.
                            Therefore, we find no merit in this writ
 application,   and   as   such,   the   same   stands
dismissed.
         Urgent certified copy of this order be
granted on proper application.



                           ..............................
                              S.K.Mishra, J.

................................ Savitri Ratho, J.

 
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