TRINATH JENA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Initially the original application was filed on the file of the State Administrative Tribunal, Bhubaneswar and registered as O.A. No.1526 of 2014. On being transferred to the State Administrative Tribunal, Cuttack Bench this proceeding had been registered as O.A. No.1823(C) of 2015. Subsequently, on abolition of the Tribunals and on the direction of the High Court the matter is now transferred to this Court for disposal and accordingly registered as WPC(OAC) No.1823 of 2015.

(2.) The main application involves the following prayer: "Relief sought for:

(3.) Background involved in this case is that due to illegal order of retrenchment, the Petitioner was compelled to raise an industrial dispute before the Labour Court, Bhubaneswar, which was registered as I.D. Case No.115 of 1993. The Labour Court Bhubaneswar undertook the exercise involving the following reference: