KHAGENDRA NATH BEHERA Vs. ORISSA ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) HEARD Mr. Aparesh Bhoi, learned counsel for the petitioner and learned Addl. Government Advocate for opposite parties 2 to 4. - -

(2.) OPPOSITE party No.1, i.e., Orissa Administrative Tribunal is deleted from the array of the parties 2 to 4.

(3.) LEARNED counsel for the petitioner has submitted that in similar cases, i.e., O.A. No. 859 of 2005 filed by Rabindra Nath Das and another and O.A. No. 876 of 2005 Sukanta Kumar Parhi and four others, the Tribunal has passed different orders and the O.As. have been disposed of finally, but in the instant matter such benefit has not been given to the petitioner.