STATE OF ODISHA Vs. MANOJ KUMAR SHARMA

JUDGEMENT

(1.) The present petition has been filed by the Petitioners (State of Odisha) against the judgment dtd. 20/5/2016 passed by the Odisha Administrative Tribunal (OAT), Bhubaneswar in O.A. No.1567 of 2011 filed by the Opposite Party No.1 (Manoj Kumar Sharma) whereby the OAT while disposing of the original application directed the Revenue Divisional Commissioner to pass appropriate orders, within a period of three months, abolishing the post which the Opposite Party No.1 was previously holding and thereafter the Food Supplied and Consumer Welfare Department (FSCW Department) was to pass an appropriate order appointing Opposite Party No.1 as regular Inspector of Supplies within two months.

(2.) Although there was no interim order passed by this Court staying the impugned order of the OAT dtd. 6/11/2017, this Court permitted the State to seek adjournment before the OAT in the contempt proceedings arising out of O.A. No.1567 of 2011. Subsequently, on 1/8/2018, this Court stayed further proceedings.

(3.) It must be mentioned here at the outset that the impugned order of OAT is common to fifteen OAs. However, writ petitions have been filed only in respect of three of the OAs i.e. O.A. No.1567 of 2011 filed by Manoj Kumar Sharma, O.A. No.1580 of 2011 filed by Jayananda Majhi and O.A. No.1581 of 2011 filed by Chaitanya Adabang. As far as last two OAs are concerned, the corresponding writ petitions i.e. W.P.(C) No.6919 of 2018 and 6325 of 2018 have already been disposed of by this Court by orders dtd. 28/3/2019 and 7/11/2019 respectively noting that the State had already been implemented the impugned order of the OAT in respect of those two applicants.