Government Of Orissa And Another vs Biswanath Sahoo
2021 Latest Caselaw 3942 Ori

                               W.P.(C) No.2872 of 2019
                                               1




                    Present:     SHRI S. K. MISHRA,J
                                       AND
                                MISS SAVITRI RATHO, J
                          ....................................................................

Government of Orissa and Another ...... Petitioners.

- Versus-

Biswanath Sahoo ...... Opposite Party.

For Petitioners : Mr. L. Samantaray, Addl. Government Advocate

For Opposite Party : Miss Babita Kumari Pattnaik (Opposite Party No.1)

4. 22.03.2021 This matter is taken up through Hybrid mode.

Heard learned Additional Government Advocate and learned counsel for the Opposite Party.

In this writ petition, the State of Odisha assails the findings of the learned Odisha Administrative Tribunal, Bhubaneswar in O.A. No.1691 of 2016 rendered on 05.05.2018. By virtue of the said order, the learned Tribunal allowed the application of the Opposite Party No.1 and directed his regulization.

TUDU In assailing the impugned judgment/order of the learned Tribunal, the learned Additional Government Advocate submits that the finding of the learned Tribunal that the appointment of Opposite Party at Annexure-4 cannot be

construed as engagement through manpower service provider is factually wrong.

We are of the opinion that in a proceeding of issue of writ of certiorari we should not interfere in the findings of facts. There is no other substantial reason and ground. We are not inclined to admit the writ petition. Hence, the writ petition is dismissed being devoid of merit.

Urgent certified copy of this order be granted as

per rules.

.........................

S.K.Mishra, J

.........................

Savitri Ratho, J