STATE OF ORISSA Vs. BASANTA KUMAR BEHERA

JUDGEMENT

(1.) THE State of Orissa assails the order dated 10.05.2007 passed by the learned State Administrative Tribunal in O.A. No.512 of 2006 and O.A. No. 558 of 2007 directing the State to finalise the pensionary benefits of the present opposite party by counting the past service, which he has rendered in the General Reserve Engineers Force (GREF).

(2.) THE undisputed facts leading to filing of this writ application may be summarised as follows: