State Of Odisha & Ors vs Anil Kumar Parida
2022 Latest Caselaw 2697 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P (C) No. 10123 of 2020

State of Odisha & Ors.                 .....                                    Petitioners
                                                                  Mr. B.P. Tripathy, AGA
                                       Vs.
Anil Kumar Parida                      .....                               Opposite Parties

              CORAM:
                  DR. JUSTICE B.R. SARANGI
                  MISS JUSTICE SAVITRI RATHO

                                              ORDER

19.05.2022 Order No. This matter is taken up through hybrid mode.

03.

2. Heard Mr. B.P. Tripathy, learned Additional Government Advocate for the State-petitioners.

3. The State-petitioners have filed this writ petition challenging the order dated 28.10.2016 passed by Odisha Administrative Tribunal, Bhubaneswar in O.A. No. 202 of 2014 vide Annexure-3.

4. As it appears, though Odisha Administrative Tribunal, Bhubaneswar passed the impugned order on 28.10.2016, but the State-petitioners have preferred this writ petition on 17.03.2020, i.e., after lapse of more than three years, which shows that the State is not vigilant of his own conduct.

5. Mr. B.P. Tripathy, learned Additional Government Advocate for the State-petitioners prays that the matter may be disposed of on merit.

6. Such a contention is rejected. This Court is not inclined to entertain this writ petition at this belated stage, as the writ petition

suffers from delay and laches, in view of the judgment/order of this Court in the case of State of Odisha v. Surama Manjari Das (W.P.(C) No. 15763 of 2021 dismissed on 16.07.2021).

7. Accordingly, the writ petition merits no consideration and the same is hereby dismissed.

(DR. B.R. SARANGI) JUDGE

(SAVITRI RATHO) JUDGE Arun/Puspa