The Divisional Railway vs Pragnya Paramita
2025 Latest Caselaw 6731 Ori

Orissa High Court

The Divisional Railway vs Pragnya Paramita on 5 April, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

           IN THE HIGH COURT OF ORISSA AT CUTTACK
                          FAO No.337 of 2024
         The Divisional Railway    ....                Appellant
         Manager,                        Mr. Alok K. Mohanty,
         East Coast Railway,               Sr. Panel Counsel
         Khordha Road
         Division, Khordha

                                   -versus-
         Pragnya Paramita               ....              Respondents

Panigrahi & Anr.

CORAM:

DR. JUSTICE S.K. PANIGRAHI Order ORDER No. 05.04.2025

01. 1. This matter is taken up through hybrid arrangement.

2. Heard.

3. In this Appeal, the Appellant has challenged the

judgment dated 27.03.2024 passed by the learned

Commissioner for Employee's Compensation-cum-Joint

Labour Commissioner, Hqrs, Bhubaneswar in E.C. Case No.3

of 2021.

4. In such view of the matter, let notice be issued to the

Respondents.

5. Issue notice to the Respondents by Registered

Post/Speed Post with A.D making it returnable by 7th May,

2025. Requisites shall be filed within three working days

hence.

6. List this matter on 19th June, 2025.

7. As an interim measure, it is directed that operation of

the impugned order dated 27.03.2024 vide Annexure-2

passed by the learned Commissioner for Employee's

Compensation-cum-Joint Labour Commissioner, Hqrs,

Bhubaneswar in E.C. Case No.3 of 2021 shall remain stayed

till the next date of listing of this matter.

(Dr. S. K. Panigrahi) Judge

Gitanjali