MANAS MOHAPATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. Manas Mohapatra, the petitioner and Mr. Samal, learned Standing Counsel for School and Mass Education Department.

(2.) In this writ application, the petitioner challenges the order dated 23.4.2014 passed by the Odisha Administrative Tribunal Cuttack Bench, Cuttack in O.A. No. 1736(C) of 2011.

(3.) The petitioner appearing in person submits that while he was working as a Jr. Accountant in the office of the B.D.O., Remuna, he was transferred and posted as such in the office of the B.D.O., Bhograi vide order dated 28.5.2011. However, without serving a copy of transfer order on him, he was relieved w.e.f. 31.5.2011. Challenging the said order, the petitioner preferred O.A. No. 1736 (C) of 2011 before the Tribunal. The Tribunal vide order dated 6.6.2011 directed to maintain status quo as on that date till next date. On the next date i.e. on 20.9.2011, the Tribunal extended order of status quo till next date. On next date i.e. 16.1.2012, the order of status quo was not further extended. Ultimately, the Tribunal vide order dated 23.4.2014 disposed of O.A. No. 1736 (C) of 2011 by declining to entertain the prayer made therein. While disposing of the Original Application, the Tribunal observed as follows: