SUVENDRA KUMAR NANDA Vs. ROURKELA STEEL PLANT

JUDGEMENT

(1.) Mr. Mohanta, learned advocate appears on behalf petitioner and Mr. Panda, learned advocate, for opposite parties.

(2.) Mr. Panda submits, his clients are the management. He files memo of date disclosing order dtd. 18/3/2020 passed by the Central Government Industrial Tribunal (CGIT) and submits, the writ petition has become infructuous.

(3.) Mr. Mohanta submits, impugned are annexures 5, 7 and 9. Annexure 5 is enquiry report dtd. 23/3/2012. Annexure 7 is order dtd. 6/4/2016 and annexure 9 is order dtd. 5/1/2017. Both orders were made by the CGIT.