N.T.P.C./T.T.P.S. Retired ... vs National Thermal Power ...
2022 Latest Caselaw 5322 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               O.J.C. NO.3901 OF 2002

            N.T.P.C./T.T.P.S. Retired Employees'    ....              Petitioner
            Welfare Association

                                                       Mr.S.P.Mishra, Sr. Adv.

                                        -versus-


            National Thermal Power Corporation      ....       Opposite Party(s)
            Ltd. & ors.
                                                             Mr.A.N.Das, Adv.

                      CORAM:
                      JUSTICE BISWANATH RATH
                                       ORDER

10.10.2022 I.A.NO.158 OF 2019 Order No.

8. 1. Heard learned counsel for the Parties.

2. Considering the prayer for deletion of the name of Ex-

General Secretary, Late Rama Chandra Dhar from the Cause Title

and substitution of the name of the present Petitioner, Tapabrata

Dehury being relevant stands allowed.

3. I.A. stands disposed of.

(Biswanath Rath) Judge

O.J.C. NO.3901 OF 2002

9. 1. There is no dispute that the relief sought for here is already

covered by judgment of this Court in disposal of O.J.C. No.12760

of 1998 disposed of on 19.1.2016. There is, however, statement at

// 2 //

the Bar that this judgment is under challenge in Division Bench in

Writ Appeal Nos.87/2016 & 398/2017 though pending but there is

no stay operating. For there is already disposal of similar matter,

this Court cannot have a different view. Thus while covering the

relief claimed here by the judgment of this Court in O.J.C.

No.12760 of 1998, this Court, keeping in view pendency of Writ

Appeal Nos.87/2016 & 398/2017 simply observes, there being no

obstruction in working out the judgment, grant of relief to the

Members of the Petitioner's Union herein shall be however subject

to the final outcome of Writ Appeal Nos.87/2016 & 398/2017.

2. With the above observation, the Writ Petition stands disposed of.

(Biswanath Rath) Judge

M.K.Rout