GOVERNMENT OF ORISSA Vs. DURYODHAN MOHANTY

JUDGEMENT

(1.) OPP . party No. 1 herein retired as a Work -charged employee after having put in thirty five years and eleven months of continuous service in the establishment. No pensionary benefits having been extended, he approached the Orissa Administrative Tribunal, Circuit Bench, Berhampur by way of Original Application No. 70(8) of 1997 for a direction to the Respondents to grant retirement and other benefits to him by declaring him to be a regular employee.

(2.) BY following a decision in a batch of cases the Tribunal allowed the Original Application in the following terms :

(3.) HAVING heard learned counsel we find no ground to interfere with the impugned order in view of the fact that the matter in dispute already stands concluded by two decisions of this Court in State of Orissa and Ors. v. Dhumal Parida and Ors. (O.J.C. No. 1162 of 1999, decided on 10.05.2000) and State of Orissa and Ors. v. Sudarsan Sahu and Anr. (OJC 11028/ 99 decided on 25.11.1999) in which similar challenge to the order of the Tribunal was made.