Manoranjan Mohanty vs Union Of India And Others
2022 Latest Caselaw 5613 Ori

Citation : 2022 Latest Caselaw 5613 Ori
Judgement Date : 17 October, 2022

Orissa High Court

Manoranjan Mohanty vs Union Of India And Others on 17 October, 2022

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                             W.P.(C) No. 24504 of 2022

Manoranjan Mohanty                      .....                               Petitioner
                                                           Mr. A. Kanungo, Advocate
                                  Vs.
Union of India and others               .....                         Opposite Parties
                                                               Mr. P.K. Parhi, DSGI

                CORAM:
                   DR. JUSTICE B.R. SARANGI
                   Mr. JUSTICE G. SATAPATHY

                                               ORDER

17.10.2022

W.P.(C) No. 24504 of 2022 And I.A. No.12973 of 2022

Order No.

01. This matter is taken up through hybrid mode.

2. 2. Heard Mr. A. Kanungo, learned counsel appearing for the petitioner.

3. The petitioner has filed this writ petition seeking to quash the common order dated 10.05.2018 under Annexure- 21 passed by the Central Administrative Tribunal, Cuttack Bench, Cuttack in O.A. No.175 of 2018 and O.A. No.362 of 2018.

4. Mr. A. Kanungo, learned counsel appearing for the petitioner contended that though the petitioner filed aforesaid two separate O.As., but the Tribunal heard the matter together and passed a common order dated 10.05.2018. It is further contended that though the petitioner specifically pleaded in paragraph-5.3 of O.A. No. 175 of 2018 with regard to delegation of power and in paragraph-5.2 of O.A. No.362 of 2018 with regard to jurisdiction and in support of his contentions relied upon the judgments of the apex Court in Union of India v. B.V. Gopinath, 2014 (1) SCC 351 and State of Punjab v. V.K. Khana, AIR 2001 SC 343, the Tribunal has not considered the same and dismissed the O.As. Therefore, the petitioner has approached this Court.

5. Issue notice to the opposite parties both in main case and Interlocutory Application.

6. Let four extra copies of the writ petition be served within three days on Mr. P.K. Parhi, Deputy Solicitor General of India, as he appears for opposite parties no.1 to 4 to enable him obtain instructions or file counter affidavit.

(DR. B.R. SARANGI) JUDGE

(G. SATAPATHY) JUDGE

Alok/Subhasmita