Dusasan Singh vs Presiding Officer
2022 Latest Caselaw 1140 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        W.A. No.167 of 2008
                   Dusasan Singh                       ....           Appellant
                                                       Mr.P.K. Rath, Advocate
                                              -versus-
                   Presiding Officer, Industrial
                   Tribunal, Bhubaneswar and
                   others                              ....        Respondents


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

Order No. 08.02.2022

04. 1. Learned counsel for the Appellant points out that the Appellant has already superannuated and a contempt petition has already been filed for non-implementation of the direction of the learned Single Judge in the impugned judgment. The Appellant seeking at this stage compliance of the direction of the learned Single Judge.

2. Since admittedly a contempt petition is pending, it will be open for the Appellant to urge the said submission before the Bench hearing the contempt petition. The writ appeal is disposed of.

(Dr. S. Muralidhar) Chief Justice

(R.K. Pattanaik) Judge KC Bisoi