Pramoda Kumar Panigrahy vs The Presiding Officer
2023 Latest Caselaw 11183 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          W.P.(C) No.29096 of 2013

Pramoda Kumar Panigrahy             .....                                 Petitioner
                                                        Mr. S.K. Mishra, Advocate
                                    Vs.
The Presiding Officer, Central      .....                          Opposite Parties
Government Industrial
Tribunal-Cum-Labour Court &
Others
                                            Mr. S.B. Jena, Advocate for O.P. No.2
                                           Mr. P.R. Barik, Advocate for O.P. No.3
             CORAM:
                DR. JUSTICE B.R. SARANGI
                MR. JUSTICE MURAHARI SRI RAMAN

                                            ORDER

12.09.2023 Order No. This matter is taken up through hybrid mode.

05.

2. Heard learned counsel for the parties.

3. It is agreed by learned counsel for the parties that the issue involved in this case is analogous to one involved in W.P(C) No.28448 of 2013 (Prasanna Kumar Pattanaik v. The Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court, Bhubaneswar & Others), which has been disposed of vide judgment dated 08.09.2023 by this Court.

4. Therefore, in view of the detailed reasons stated in the judgment dated 08.09.2023 passed in W.P(C) No.28448 of 2013 (Prasanna Kumar Pattanaik v. The Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court, Bhubaneswar & Others), this writ petition stands disposed of in terms of the said judgment.

(DR. B.R. SARANGI) JUDGE

(M.S. RAMAN) JUDGE Laxmikant

Signature Not Verified Digitally Signed Signed by: LAXMIKANT MOHAPATRA Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 13-Sep-2023 09:50:52