Simanchal Das & Others vs State Of Orissa & Another .... ...
2023 Latest Caselaw 20 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CONTC No.2207 of 2021

       Simanchal Das & Others                   ....    Petitioners
                                      Mr. S. S. Tripathy, Advocate
                           -versus-
       State of Orissa & Another               .... Contemnors/
                                                  Opp. Parties
                                         Mr. L. Samantaray, AGA

                           CORAM:
                          JUSTICE JASWANT SINGH
                          JUSTICE M.S. SAHOO

                                  ORDER (Oral)

02.01.2023 (Hybrid Mode) Order No.

02. 1. The petitioners are the retired employees of Aska Co-operative Central Bank Limited, Aska, District- Ganjam. They urged that the directions contained in the final order dated 14th December, 2016 passed by this Court in OJC No.12365 of 1998 have not been followed by the Aska Co-operative Central Bank Limited, Aska, whereby the issue of entitlement of certain benefits to the employees of all the Co- operative Banks was adjudicated upon, although, the said judgment forms part of a pending litigation before the Hon'ble Supreme Court at the instance of the Registrar, Co-operative societies, Orissa.

2. At the time of hearing realizing that the petitioners were never a party either before the Industrial Tribunal or before this Court hence, the

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present Contempt Petition at the instance of retired employees even for the alleged non-compliance of the directions would not be maintainable, learned counsel for the petitioner prays for permission to withdraw the present Contempt Petition to enable the petitioners to seek their available remedies in accordance with law.

3. In view of the above, the present Contempt Petition stands dismissed as withdrawn with the aforesaid liberty.

(Jaswant Singh) Judge

(M.S. Sahoo) Judge

Sipun 2nd January, 2023 Cuttack