Executive Engineer (Electrical) vs Commissioner For Employees
2022 Latest Caselaw 5034 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) NO. 6540 OF 2015
                 Executive Engineer (Electrical),        ....      Petitioner
                 Koraput Electrical Division and
                 another
                                       Mr. Pradeep Kumar Sahoo, Advocate
                                           -versus-
                 Commissioner for Employees             .... Opp. Parties
                 Compensation and Assistant Labour
                 Commissioner, Jeypore and others
                                                  Mr. S.K. Dalai, Advocate


                      CORAM:
                      JUSTICE K.R. MOHAPATRA
                                   ORDER

Order No.                        22.09.2022

   9.       1.      This matter is taken up through hybrid mode.

2. This writ petition has been filed assailing the order dated 27th March, 2015 (Annexure-6) passed by the Commissioner for Employees Compensation and Assistant Labour Commissioner, Jeypore in W.C. Case No. 22 of 2012, whereby an application under Order XVIII Rule 17 C.P.C. to recall OPW 1 to clarify certain statement made in the cross-examination was refused.

3. Mr. Dalai, learned counsel for the Opposite Parties submits that in the meantime, the judgment in W.C. Case No. 22 of 2012 has already been pronounced on 7th May, 2015 and the Petitioner has already deposited the compensation amount before the Commissioner.

4. In view of the above, nothing remains to be adjudicated in this writ petition. Accordingly, this writ petition is disposed of

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with an observation that the Petitioner, if so advised, may work out his remedy in accordance with law.

Urgent certified copy of this order be granted on proper application.

                                       (K.R. Mohapatra)
bks                                         Judge