Union Of India & Others vs Srikant Chandra Sundar Ray
2023 Latest Caselaw 10187 Ori

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            W.P.(C) No.24046 of 2022

          Union of India & Others                     .....                                  Petitioners
                                                                                Mr. P.P. Behera, CGC
                                                      Vs.
          Srikant Chandra Sundar Ray                  .....                               Opposite Party
                                                                           Mr. T.P. Tripathy, Advocate
                             CORAM:
                                 DR. JUSTICE B.R. SARANGI
                                 MR. JUSTICE MURAHARI SRI RAMAN

                                                             ORDER

28.08.2023

Order No. This matter is taken up by hybrid mode.

2. Mr. P.P. Behera, learned Central Government Counsel at the outset contended that he does not want to press subsequent F.I.R. lodged against the Opposite Party which he brought to the notice of this Court by filing additional affidavit stating that same was not the subject matter of challenge before the Central Administrative Tribunal for adjudication. But he confines his arguments with regard to pleadings available before the Tribunal and the judgment rendered on that basis. Therefore, he seeks further time to obtain instructions under what circumstances the authority found the Opposite Party as unfit for promotion and also what is the criteria for promotion.

3. Put up this matter after two weeks.

(DR. B.R. SARANGI) JUDGE

Signature Not Verified (M.S. RAMAN) Digitally Signed Signed by: LAXMIKANT MOHAPATRA JUDGE Designation: Junior Stenographer Laxmikant Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 29-Aug-2023 10:46:34