Citation : 2023 Latest Caselaw 13020 Ori
Judgement Date : 18 October, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.33098 of 2023
Prafulla Kumar Mohapatra ..... Petitioners
Mr. S.B. Mohanty , Advocate
Vs.
Union of India & Others ..... Opposite Parties
Mr. P.K. Parhi, DSGI along with
Mr. P.P. Behera, CGC
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER
18.10.2023 Order No. This matter is taken up through hybrid mode.
01. 2. Heard Mr. S.B. Mohanty, learned counsel appearing for the Petitioner and Mr. P.K. Parhi, learned Deputy Solicitor General of India along with Mr. P.P. Behera, learned Central Government Counsel appearing for the Opposite Parties.
3. The Petitioner has filed this writ petition seeking direction to Opposite Parties to set aside the order dated 31.10.2022 passed in C.P. No.73 of 2020 (out of O.A. No.867/2016) by the learned Central Administrative Tribunal, Cuttack and further seeks issue direction to Railway Authority to give retrospective promotion in the post of Chief Public Relation Officer under Indian Railways Establishment with all service benefits with regard to the judgment of the Tribunal dated 07.03.2019 passed in O.A. No.867 of 2016. But this Court is not inclined to entertain this writ petition.
4. Accordingly, the writ petition stands dismissed.
(DR. B.R. SARANGI) Signature Not Verified ACTING CHIEF JUSTICE Digitally Signed Signed by: LAXMIKANT MOHAPATRA Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 18-Oct-2023 16:49:10 Laxmikant (M.S. RAMAN) JUDGE
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!