GHANASHYAM DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Mr. P. K. Rath, learned counsel for the petitioner, and learned Additional Government Advocate.

(2.) BY means of this writ petition, the petitioner has challenged the decision of the Orissa Administrative Tribunal, Cuttack Bench dated 29.06.2005 taken in O.A. No.863 of 2005 by which while rejecting the prayer for interim relief in O.A., the Tribunal has held that the Additional District Magistrate of a district can relieve the Executive Officer working in a Notified Area Council.

(3.) NORMALLY , we do not interfere in the interim matters but seeing the circumstances of the case, we are inclined to interfere.