The Director Of Treasuries And vs Sri Sachikanta Dakhin Ray
2022 Latest Caselaw 2195 Ori

                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                            W.P.(C) No.30091 of 2011

                          The Director of Treasuries and         ....           Petitioner
                          Inspector, Orissa, Bhubaneswar
                                                                   Mr. P.K. Muduli, AGA
                                                  -versus-
                          Sri Sachikanta Dakhin Ray              ....         Opp. Party
                                                                  Mr. R. Roy, Advocate

                                   CORAM:
                                   THE CHIEF JUSTICE
                                   JUSTICE R.K.PATTANAIK
                                                  ORDER

Order No. 11.04.2022

07. 1. Mr. R. Roy, learned counsel for the Opposite Party informs the Court that the benefits under the impugned judgment of the Tribunal were extended to the Opposite Party and he has also superannuated.

2. In that view of the matter, leaving the questions of law urged by the Petitioner open for consideration some other appropriate case. The writ petition is disposed of.

(Dr. S. Muralidhar) Chief Justice

(R.K. Pattanaik) Judge KC Bisoi