Jhunu Behera vs Union Of India & Others .... Opp. Parties
2025 Latest Caselaw 5980 Ori

Orissa High Court

Jhunu Behera vs Union Of India & Others .... Opp. Parties on 18 June, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P.(C) No.1390 of 2025

              Jhunu Behera                       ....       Petitioner

                                  Mr. Nirmal Ranjan Rourtay,
                                  Advocate

                                      -versus-

              Union of India & others            ....     Opp. Parties

                                  Mr. Bhabani Shankar Rayaguru,
                                  Senior Panel Counsel

                               CORAM:
                  THE HON'BLE MR. JUSTICE S.K. SAHOO
                  THE HON'BLE MR. JUSTICE S.S. MISHRA
                                   ORDER

Order No. 18.06.2025

03. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Heard learned counsel for the petitioner and learned counsel for the opposite parties.

This writ petition has been filed by the petitioner Jhunu Behera with a prayer to quash the order dated 30.04.2024 passed by the learned Central Administrative Tribunal, Cuttack Bench, Cuttack, in O.A. No.960 of 2016 under Annexure-20.

Learned counsel for the petitioner points out from the impugned judgment regarding the prayer that was made by the petitioner in the original application, which is quoted in paragraph no.1 of the impugned judgment. Learned counsel submits that neither the learned Tribunal

has discussed anything whether the petitioner is entitled to get such relief or not nor rejected the prayer, but has given inconsequential relief, which was not prayed for by the petitioner. Learned counsel further submits that since the Tribunal has not adverted to the merits of the case and decided the entitlement of the petitioner to relief as prayed for, it is a fit case for remand to the learned Central Administrative Tribunal, Cuttack Bench, Cuttack for fresh adjudication in accordance with law.

Issue notice on the question of admission indicating therein that the matter shall be disposed of at the stage of admission.

Mr. Bhabani Shankar Rayaguru, learned Senior Panel Counsel has already entered appearance for all the opposite parties and seeks three weeks' time to file counter affidavit.

List this matter on 14.07.2025. Counter affidavit, if any, be filed in the meantime.

( S.K. Sahoo) Judge

( S.S. Mishra) Subhasis Judge

Designation: Personal Assistant

Location: High Court of Orissa, Cuttack. Date: 18-Jun-2025 19:14:38