Life Insurance Corporation Of ... vs Lokanath Kuanr
2022 Latest Caselaw 6812 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK


                                       W.A. No.231 of 2019


             Life Insurance Corporation of India, ....           Appellants
             Cuttack and another
                                  Mr. Jayanta Kumar Rath, Senior Advocate
                                       -versus-
             Lokanath Kuanr                               ....           Respondent
                                                          Mr. J. Biswal, Advocate


             CORAM:
             THE CHIEF JUSTICE
             JUSTICE M.S. RAMAN


                                           ORDER

Order No. 22.11.2022

07. 1. By the impugned judgment dated 7th March 2019, the learned Single Judge has only remitted the matter to the Disciplinary Authority to reconsider the case of the Respondent in light of the two earlier individual cases supposedly similarly situated persons viz., Ramnath Lakra and Stephen Khalko and to take a decision on the basis of the findings arrived at in those two cases. It has further been clarified that the Respondent would not be entitled to back wages.

2. Considering the limited nature of relief granted to the Respondent, the Court sees no prejudice being caused to the present Appellants by the above directions.

3. It is directed that if not already implemented the above directions of the learned Single Judge, it will be implemented by the present Appellants within a period of four weeks and the decision be communicated to the Respondent within a week thereafter.

4. With the above direction, the appeal is disposed of.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge M. Panda