Sailabala Mishra And Another vs Executive Director (P&A)
2022 Latest Caselaw 1502 Ori

Citation : 2022 Latest Caselaw 1502 Ori
Judgement Date : 22 February, 2022

Orissa High Court

Sailabala Mishra And Another vs Executive Director (P&A) on 22 February, 2022

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     W.P. (C) No.16478 of 2006

            Sailabala Mishra and another                ....          Petitioners

                                  M/s. H.M. Dhal and associates, Advocates
                                        -versus-
            Executive Director (P&A)                .... Opposite Parties
            Rourkela Steel Plant, Steel Authority
            of India Ltd., Rourkela and another
                 Mr. Bibhu Prasad Panda, Advocate for Opp. Party No.1 and
                                                       Mr. A. P. Das, ASC

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE R. K. PATTANAIK

                                         ORDER

22.02.2022 Order No.

09. 1. The prayer in the present petition that the predecessor in interest of the Petitioners should have been paid the back wages dating back to the date of conviction (which was subsequently converted into an acquittal) is not entertainable in view of the judgment of the Supreme Court of India in Baldev Singh v. Union of India, AIR 2006 SC 531. The petition is accordingly dismissed.

2. The LCR be returned forthwith.

(Dr. S. Muralidhar) Chief Justice

(R. K. Pattanaik) Judge M.Panda