STATE OF ODISHA Vs. SAMAL BARRAGE EMPLOYEES UNION

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the order dtd. 1/3/2021 passed by the High Court of Orissa at Cuttack in Contempt Case No.896 of 2021.

(3.) The aforestated Contempt Petition was filed seeking enforcement of the order dtd. 29/1/2020 passed by a Single Judge of the High Court in Writ Petition (Civil) No.3442 of 2020. That writ petition was premised on the order dtd. 22/1/2020 passed by the Single Judge of the High Court in Writ Petition (Civil) No.1954 of 2020. After hearing both sides, Writ Petition No.1954 of 2020 was disposed of directing the official respondent "to look into the grievance of the petitioner in the matter of regularization in terms of the Court's direction involved therein within a period of seven days from the date of communication of the order along with copy of the writ petition and copy of the orders relied upon by the petitioner."