DHIRENDRA NATH SINGH Vs. STATE OF ODISHA

JUDGEMENT

(1.) The challenge in the present appeal is to an order dtd. 10/1/2023 passed by the learned Single Judge dismissing W.P.(C) No.36352 of 2022.

(2.) The said writ petition was the second round of litigation. Initially, the Appellant had approached the Odisha Administrative Tribunal (OAT) with an application questioning his reversion by orders dtd. 2/8/2004 and 23/7/2005 from the post of Junior Clerk to the post of Attender. The OAT had grated a status quo order. After abolition of the OAT, the case got transferred to this Court and was registered as WPC (OAC) No.1590 of 2005. On 21/12/2021, the said writ petition was disposed of by the learned Single Judge by the following order:

(3.) Thereafter the Appellant made a representation on 5/9/2022 to the Commissioner-cum-Principal Secretary, Department of School and Mass Education praying inter alia for regularization of his pension and for release of all his financial and retiral benefits, for which cause of action survived.