Union Of India & Ors vs Mohan Jha
2023 Latest Caselaw 1321 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    W.A. No.287 of 2018


            Union of India & Ors                         ....         Petitioner
                            Mr. Kailash Ch. Kar, Central Government Counsel
                                         -versus-
            Mohan Jha                                  ....     Opposite Party


                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE M.S.RAMAN

                                           ORDER

07.02.2023 Order No. I.A. No.438 of 2018

04. 1. For the reasons stated therein, the application is allowed. The delay of 99 days in filing the writ appeal is condoned. The application is disposed of.

W.A. No.287 of 2018

2. Since the impugned order only requires the Appellant to comply with the principles of natural justice before disengaging the Respondent from service, the Court is not inclined to interfere with the said impugned order.

3. The Court notes that in the present appeal there has been no interim order passed. The Appellant ought to have complied with the impugned judgment of the learned Single Judge by now. If not already done, the impugned order shall be complied with within a period three months from today positively.

4. The writ appeal is disposed of in the above terms.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge

LB