Ananda Chandra Das vs Odisha State Housing
2022 Latest Caselaw 4294 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                       W.P.(C) No. 19277 of 2016

 Ananda Chandra Das                ....                  Petitioner

                              Mr. Sachidananda Sahoo, Advocate

                              -versus-

 Odisha State Housing              ....               Opp. Parties
 Board and another
                                         Mr. S. Mishra, Advocate
                                                      (O.P. No. 1
                                           Mr. S. K. Samal, AGA
                                                     (O.P. No. 2)

                      CORAM:
                         JUSTICE SANJAY KUMAR MISHRA

                                      ORDER

Order No. 29.08.2022

07. 1. This matter is taken up through hybrid mode.

2. Heard learned Counsel for the Petitioner, so also learned Counsel for the Corporation at length.

3. Learned Counsel for the Petitioner wants to rely on the Judgment of the Apex Court in Bharat Sanchar Nigam Ltd. v. R. Santhakumari Velusamy and Ors reported in AIR 2011 Supreme Court 3793, so also Judgment of Punjab and Haryana High Court inAll India Non Sc/St Employees Association Railway v. V. K. Agarwal reported in AIR 2002 Punjab and Haryana 16: AIR online 2001 SC 312 to // 2 //

support the contentions made in the Writ Petition, so also arguments advanced before this Court and filed the same, which be kept on record.

4. Learned Counsel for the Corporation wants to have his say on the said Citations submitted by the learned Counsel for the Petitioner.

5. Learned Counsel for the Petitioner undertakes to comply the Order dated 28.07.2022 in the meantime.

6. List this matter one week after.

(S. K. MISHRA) JUDGE

AKPradhan