PRAVAS KUMAR SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE order dated 2.7.2002 passed by the learned Member (Judicial), Central Administrative Tribunal, Cuttack in Misc. Application No.552 of 2002 (arising out of Original Application No.483 of 2001) is the subject -matter of challenge in this writ petition. By the impugned order, the learned Member has directed the Chief Secretary of the Government "to give a fresh look to the representation dated 3.5.2002" of the opposite party No.3 who is the applicant before the Tribunal. The learned Member has also directed the enquiry officer not to take up the disciplinary enquiry against opposite party No.3 which was posted to 3.7.2002.

(2.) FROM the records of O.A. No.483 of 2001 which were produced before us on our direction, it appears that Opposite party No.3 has filed the above M.A. No. 552 of 2002 on 1.7.2002 before the Tribunal for an interim relief praying stay of the disciplinary proceedings.

(3.) OPPOSITE party No.3 has filed O.A. No. 483 of 2001 before the Tribunal principally for the following declarations :