RAMESH CHANDRA MOHAPATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The common judgment dtd. 7/9/2021 passed earlier dismissing these writ petitions has been recalled by a separate common order passed by this Court today in RVWPET Nos. 201 and 202 of 2021 and both these writ petitions have been restored to file. They are being disposed of afresh, after hearing counsel for the parties, by this common judgment.

(2.) The respective Petitioners in both these writ petitions question an order dtd. 10/9/2015 passed by the Odisha Administrative Tribunal, Cuttack Bench (OAT) in dismissing O.A. Nos. 648(C) and 696(c) of 2013 filed by them

(3.) The background facts are that the Petitioners were appointed as a Field Man Demonstrator in the Office of the Soil Conservation Officer (SCO), Koraput Division by an order dtd. 2/4/1992. The said order, which was common to the Petitioners and four others, reads as under: