Udaya Narayan Barik vs State Of Odisha And Others
2025 Latest Caselaw 3713 Ori

Orissa High Court

Udaya Narayan Barik vs State Of Odisha And Others on 6 February, 2025

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.A. No.3206 of 2024

            Udaya Narayan Barik                     ....            Appellant

                                                     Represented By Adv. -
                                                Mr. S.B. Mohanty, Advocate

                                         -versus-

            State of Odisha and others              ....         Respondents
                                                      Represented By Adv. -


                                CORAM:
                  THE HON'BLE MR. JUSTICE ARINDAM SINHA,
                           THE ACTING CHIEF JUSTICE
                                           AND
                     THE HON'BLE MR. JUSTICE M.S. SAHOO
                                          ORDER

06.02.2025

Order No. W.A. no.3206 of 2024 and I.A. no.8351 of 2024

01.

1. Mr. Mohanty, learned advocate appears on behalf of applicant-

appellant and submits, impugned is judgment dated 6 th September,

2024 made by the learned single Judge rejecting his client's writ

petition. He submits, under challenge in the writ petition was order

dated 25th January, 2014 of the Registrar, disposing of his client's

representation. Reproduced below is a recital from the order.

// 2 //

"AND WHEREAS the petitioner due to non communication of any decision with regard to acceptance of his joining by the TDCC neither could discharge his duties under TDCC nor under the Kashipur LAMPCS since 01.07.1984 and thus lost his claim over the arrear salary from 01.07.1984 to 31.03.2009."

(emphasis supplied)

He submits, the appeal was presented on reported delay of 47 days.

Application has been made for condonation.

2. We notice it was said, the claim lost was for arrear salary. It

implies, the salary was earned by working. Issue notice along with this

order on the application and appeal. Accept one set of process fee for

service by registered/speed post with AD on respondent no.6.

Applicant will put in requisites.

3. List on 6th March, 2025.

                                                                      (Arindam Sinha)
                                                                       Acting Chief Justice




Digitally Signed                                                          Judge


               Jyoti
Location: HIGH COURT OF ORISSA
Date: 06-Feb-2025 17:58:01