TARA MALLICK Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) HEARD Mr. B. Mohanty, learned counsel for the appellant and Mr. A. Das, learned counsel for the respondent Nos. 1 & 2.

(2.) THE subject matter of assailment in the instant appeal is the judgment and order dated 22.08.2012 passed in W.P. (C) No. 31909 of 2011 and FAO No. 595 of 2011 analogously disposing of the same.

(3.) IN her statement on oath in W.C. Case No. 38 of 2011, she stated that she had not filed any case in any other forum on the same cause of action. Be that as it may, by order dated 18.07.2011 the W.C. Case No. 253 -D of 2011 was disposed of awarding a sum of Rs. 3,27,100/ -. Being aggrieved the respondent herein filed FAO No. 595 of 2011 before this Court. In the said proceeding, a cross -objection was also filed by the contractor concerned.