Asita Kumar Nayak vs Unknown
2023 Latest Caselaw 443 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CONTC No.73 of 2023
                             (Through hybrid mode)

        Asita Kumar Nayak                       ....            Applicant
                                               Mr. A.K. Panda, Advocate
                                 -versus-
        Mr. Rup Narayan Sunkar, General         ....              Alleged
        Manager, East Coast Railway,                        Contemners
        Khorda and another


                  CORAM: JUSTICE ARINDAM SINHA
                                   ORDER

Order                             11.01.2023
No.
  01.   1.      Mr. Panda, learned advocate appears on behalf of applicant and

submits, there has been wilful and deliberate violation of direction

made in judgment dated 18th November, 2022 disposing of his client's

writ petition. The direction was made in paragraph-15, extracted and

reproduced below.

"15. Impugned final order is set aside and quashed. Since, the termination was solely on basis of impugned final order, herein quashed, petitioner will approach his employer with this order, for immediate reinstatement on continuity of service. Union of India (Railways) is obliged to expeditiously deal with the approach."

// 2 //

He submits, his client's employer instead of dealing with his client's

application, made pursuant to said order, has sought instruction from

the State Level Scrutiny Committee.

2. Issue notice along with this order on alleged contemner, who is

to file show cause. Applicant will put in requisites for service by

registered/speed post with AD.

3. List on 8th February, 2023.

(Arindam Sinha) Judge Sks