MADAN CHANDRA NAYAK Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner in W.P.(C) No. 6277 of 2014, who was working as rigger in the office of the Executive Engineer, Rengali Right Canal Division No.1, Baghuabol, Talcher in the district of Angul, had approached the Orissa Administrative Tribunal, Cuttack Bench, Cuttack on 5/2/2013, in O.A. No. 954 (C) of 2013 seeking to regularize his disengagement period from 1/4/2002 to 3/9/2007 with all financial benefits including promotion and all other benefits which have been granted to his counterpart employees.

(2.) The petitioner in W.P.(C) No. 6278 of 2014, who was working as Vibrator Operator Gr-IV in the office of the Executive Engineer, Rengali Right Canal Division No.1, Baghuabol, Talcher in the district of Angul, had approached the Orissa Administrative Tribunal, Cuttack Bench, Cuttack on 3/5/2013, in O.A. No. 1292 (C) of 2013 seeking to regularize his disengagement period from 1/4/2002 to 21/8/2007 with all financial benefits including promotion and all other benefits which have been granted to his counterpart employees.

(3.) The petitioner in W.P.(C) No. 6279 of 2014, who was working as Vibrator Operator Gr-IV in the office of the Executive Engineer, Rengali Right Canal Division No.1, Baghuabol, Talcher in the district of Angul, had approached the Orissa Administrative Tribunal, Cuttack Bench, Cuttack on 3/5/2013, in O.A. No. 1293 (C) of 2013 seeking to regularize his disengagement period from 1/4/2002 to 26/8/2007 with all financial benefits including promotion and all other benefits which have been granted to his counterpart employee.