RAJA KISHORE JENA Vs. ORISSA ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) BEING dissatisfied with the order dated 19.5.1999 (Annexure -1) passed by the Orissa Administrative Tribunal, Bhubaneswar in Original Application No. 2168 of 1996 (Original Application No. 2733(C) of 1993) denying financial benefit to the petitioner in the cadre of O.A.S. (super -time scale) and O.A.S. (senior grade in super -time scale), he has filed this writ petition.

(2.) FACTS leading to filing of aforesaid Original Application No. 2168 of 1996 are necessary to be briefly stated :

(3.) ON consideration of the submissions of the counsel for parties and on perusal of the order of the Supreme Court mentioned above, the following facts clearly emerge :